Section 63B in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
63B.
If the Director of School Education is satisfied that unauthorised or fraudulent alterations or erasures have been made in a Transfer Certificate, he may himself cancel or withhold or suspend the certificate, with due regard to the offence. If the person concerned is also the holder of the Anglo-Indian School Examination Certificate, the Anglo-Indian School Examination Certificate will also be automatically cancelled or withheld or suspended for the same period as the Transfer Certificate. Similarly, when an Anglo-Indian School Examination Certificate is cancelled or withheld or suspended, and if the person holds a Transfer Certificate, the Transfer Certificate will also be automatically cancelled or withheld or suspended for the same period as the Anglo-Indian School Leaving Certificate. Similarly, when a Transfer Certificate is cancelled or withheld or suspended, the Teachers Certificate or any other certificate acquired by the person concerned on the basis of the Transfer Certificate shall also be cancelled or withheld or suspended by the Director of School Education for the same period as the Transfer Certificate:
