49B. [ [Inserted by G. O. Ms. 2050, Education Department, dated the 2nd November 1979.]
If the Director of School Education is satisfied that unauthorised or fraudulent alterations or erasures have been made in a transfer certificate or Secondary School Leaving Certificate Book not authenticated by the Secretary, Board of Secondary Education, he may himself cancel or withhold or suspend the Transfer Certificate or Secondary School Leaving Certificate Book not authenticated by the Secretary, Board of Secondary Education, Tamil Nadu with due regards to the offence. If the person concerned is the holder of the Public Examination Mark certificate issued by the Secretary, Board of Secondary Education, Tamil Nadu the Mark Certificate will also be automatically cancelled or withheld or suspended for the same period as the Transfer Certificate or secondary school leaving certificate Book hot authenticated by the Secretary, Board of Secondary Education, Tamil Nadu. Similarly when a certificate is cancelled or withheld or suspended under Rule VII(3)(a) of the Secondary School Leaving Certificate Notification and Examination Rules and if the person holds a Transfer Certificate or Secondary School Leaving Certificate Book not authenticated by the Secretary, Board of Secondary Education, Tamil Nadu will also be automatically cancelled or withheld or suspended for the same period as the Mark Certificate. Similarly when a Transfer Certificate is cancelled or withheld or suspended, the Training School Leaving Certificate or any other certificate shall also be cancelled or withheld or suspended by the Director of School Education, Tamil Nadu for the same period as the Transfer Certificate].Discipline
