Section 57 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
57.
Application for a transfer certificate shall be made in writing to the Headmaster by the guardian of the pupil.(i)The Headmaster of the school into which a pupil seeks admission shall not apply for a certificate to the Headmaster of the school which such pupil is leaving but shall leave it to the parent or guardian of the pupil to apply for such certificate.(ii)Before granting a certificate, the Headmaster is entitled to claim the term fee for one term only and that the term in which the last attendance of the pupil is registered.(iii)When a pupil has been admitted at reduced rates, fees shall not be calculated at higher rates for the purposes of the above rule; and a pupil admitted as a free scholar shall be considered for the purpose of eligibility for a transfer certificate, as unconditionally free.(iv)When a pupil is allowed to continue his studies in an institution during any term on the assumption that there are no arrears of fees for previous terms, a transfer certificate shall not be refused on the plea that such arrears exist.(v)When proper application for a transfer certificate is received at the end of a term or in the interval between two terms or in the first five working days of a term, the Headmaster shall forthwith issue the certificate provided that his claim has been satisfied.(vi)In the case of a pupil who has been a candidate for a Public Examination, the results of which are not published before the beginning of the school year, the seventh day after the results of their examinations are published in the locality shall be counted as the first working day of the term so far as the grant of a transfer certificate to him is concerned.(vii)When proper application is received at any other time and when good and sufficient reasons are shown, the Headmaster shall issue the certificates provided that his claims for fees admissible under paragraph (ii) above have been satisfied. If good and sufficient reasons are not shown, the Headmaster may refuse to grant the transfer certificate.(viii)An application rejected under paragraph (vii) above may be renewed at the end of a term or in the interval between two terms or in the first five days of a term and if the application is so renewed, the Headmaster shall issue the transfer certificate forthwith provided his claims for fees admissible under paragraph (ii) above have been satisfied.(ix)In the event of a Headmaster's refusing of delaying to give a transfer certificate, the parent or guardian of the pupil shall have the right of appeal to the Inspector of Anglo-Indian Schools whose decision shall be final unless he thinks it necessary to refer the matter to the Director.
