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State of Tamilnadu - Section

Section 1 in Tamil Nadu Educational Rules

1.

Educational institutions are divided into two main classes - Public and Private.Public institutions comprise -
(1)Constituent colleges of the University of Madras;
(2)Colleges affiliated to the University of Madras or the Madurai University;
(3)Colleges forming part of the Annamalai University or recognised by it;
(4)Schools imparting secular instruction in conformity with the standards of efficiency and courses of study prescribed by the department and recognised by it;
(5)Schools recognised under the Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920); and
(6)Special Schools and Colleges for Adults.All other educational institutions are classed as private institutions and are classified as follows: -
(i)Advanced Training -
(a)Arabic or Persian,
(b)Sanskrit,
(c)Any other Oriental Classic.
(ii)Elementary Teaching -
(a)A vernacular language only or mainly
(b)the Koran,
(c)Sanskrit.
(iii)Other Schools not conforming to departmental standards. Public institutions are of two classes: (1) those under the management of Government or local boards or municipal councils known as institutions under public management; and (2) those under the management of private persons or Associations known as institutions under private management. Public institutions under private managements are classified into aided and unaided according as they do or do not receive aid from public funds.