Section 12 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
12. Withdrawal of recognition by competent authority.
(1)The competent authority may withdraw permanently or for any specified period the recognition of any private school -(i)which does not comply with any of the provisions of this Act or any rules made or directions issued thereunder insofar as such provisions, rules or directions are applicable to such private school, or(ii)in respect of which the pay and allowances payable to any teacher or other person employed in such private school are not paid to such teacher or other person in accordance with the provisions of this Act or the rules made thereunder; or(iii)which contravenes or fails to comply with any such conditions as may be prescribed.(2)Before withdrawing the recognition under sub-section (1), the competent authority shall give the educational agency an opportunity of making its representation.(3)[ The competent authority, on withdrawal of the recognition of a private school under sub-section (1), shall make necessary arrangements for the continuance of the instruction of the pupils of the said private school in other recognised private schools.] [Added by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1999 (Tamil Nadu Act 11 of 1999).]
