Section 11A in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
11A. [ Additional factors to be taken into account for recognition of private schools. [Inserted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).]
- The competent authority shall, before passing orders on an application for recognition under section 11, also take into consideration, -(a)the adequacy of schools already existing in the locality;(b)the need for the private school in the locality;(c)the number of pupils studying in such school;(d)the extent of the playground available to pupils and the adequacy of the playground with reference to the strength of the pupils in the school;(e)the amenities available to pupils and teachers;(f)the equipment, laboratory, library and other facilities for instruction; and(g)such other factors as may be prescribed.]
