Section 4(2) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
(2)In addition to the returns referred to in sub-rule (1), every educational institution shall, within such time, or within such extended time, as may be fixed by the Regional Joint Director/Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education or Chief Educational Officer of the School Education, as the case may be, and furnish to the Regional Joint Director and Chief Educational Officer concerned such returns, statistics or other information that may be required, from time to time, by the Regional Joint Director, Deputy Director and Chief Educational Officer concerned.
