Section 10 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
10. Minority school to send statement.
(1)[Omitted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).](2)Every minority school established and administered after the date of commencement of this Act shall send to the competent authority a statement containing particulars specified in clause (c) of sub-section (2) of section 5 within such time as may be prescribed.
