Section 32(5) in Tamil Nadu Private Schools (Regulation) Act, 2018
(5)Every private school shall enter into an agreement with its staff with regard to the terms and conditions of service as may be prescribed:Provided that, where no agreement of service has been entered into with the staff already in service on the date of commencement of this Act, such agreement of service shall be executed within a period of six months from the date of commencement of this Act.
