Section 18(3) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(3)For the purposes of this Act, any decision or action taken by the school committee in respect of any matter over which the school committee has jurisdiction shall be deemed to be the decision or action taken by the educational agency.[Chapter IV-A] [Inserted by section 2. of the Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act. 1982 (Tamil Nadu Act 48 of 1982).] Appointment of Special Officer in Certain Cases
