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[Cites 0, Cited by 27] [Entire Act]

State of Tamilnadu - Section

Section 5 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

5. Application for permission and sending of statement.

(1)The educational agency of every private school proposed to be established on or after the date of the commencement of this Act shall make an application to the competent authority for permission to establish such school.
(2)Every such application shall -
(a)be in the prescribed form;
(b)be accompanied by such fee not exceeding [one thousand rupees] [The words 'one thousand rupees' was substituted, for the words 'one hundred rupees' by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1999.] as may be prescribed; and
(c)contain the following particulars, namely: -
(i)the name of the private school and the name and address of the educational agency;
(ii)the need for the private school in the locality;
(iii)the course for which such private school proposes to prepare, train or guide its pupils for appearing at any examination conducted by, or under the authority of the Government;
[(iii-a) the extent of the playground available to people and the adequacy of the playground with reference to the strength of the pupils in the school;] [Inserted tni Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).]
(iv)the amenities available to pupils and teachers;
(v)the equipment, laboratory, library and other facilities for instruction;
(vi)the sources of income to ensure the financial stability of the private school;
(vii)the situation and the description of the buildings in which such private school is proposed to be established; and
(viii)such other particulars as may be prescribed.
(3)[Omitted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).]permission followed with recognition and without permission, no school can be established. If schools are allowed to be established without any permission and recognition, the object of regulating the establishment, management and control of private schools will be defeated.