Section 12 in Code of Regulations for Matriculation Schools, Tamil Nadu
12. Admission.
- (i) The Principal will have the right of admission and will also be responsible for admissions according to the rules.(ii)A pupil with a valid Transfer Certificate shall be admitted to the Standard to which the Transfer Certificate declare him/her fit. The pupil should not be placed in a class higher or lower.(iii)Age of pupils. - Pupils admitted into Standard I should have completed five years on 31st July of that year. 31st July will be the reference date. No exemption from the operation of age rules will be applied for or sanctioned for pupils studying in Standard I which defeats the very purpose of having a minimum age limit.(iv)Age rules need not be applied in other standards for pupils who are coming for admission with Transfer Certificates from recognised schools.(v)Age rules should be applied for pupils coming from unrecognised private schools. The Inspector is authorised to give exemption upto a period of six months in deserving cases on the recommendations of Principals in the case of admission in Standard II and above.(vi)Application for admission shall be made in the form prescribed in Annexure IV. The Principal may, at his discretion, demand valid birth certificate, at the time of admission. Baptism Certificate may be accepted as equal to birth certificate. The date of birth once entered will not be altered except when an obviously absurd entry has to be corrected or when a Civil Court directs correction in any individual case. In these cases, the corrections should be made only under the Director's orders and should be attested by the Inspector.(vii)No pupil who has not attended a recognised school in the first term shall be admitted in the second term to any recognised school without the prior permission of the Inspector. The first term will constitute the months from June to December and the second term will constitute the months from January to April.(viii)Transfer certificate received from other States for admission into Standard IX and X will be sent to the Inspector for evaluation.(ix)Admission of pupils coming from unrecognised schools can be made ordinarily till 31st July up to Standard VI. The pupils should be judged after testing as fit for the class and the pupils should satisfy the age rules.(x)Transfer certificates received from other States should bear the counter signature of the Inspecting Officers of the concerned State.
