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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in Tamil Nadu Private Colleges (Regulation) Rules, 1976

(2)
(a)When a college takes steps to close down a particular class or course of instruction, as the case may be, it should be ensured that the students who have been already admitted to such courses are not deprived of the benefit of the continuance of education in a particular course or class. While the first year classes are discontinued in a particular year with due approval from the competent authority, such private colleges should continue to rim the second, and third year classes of the particular course without any interruption. Similarly, in the subsequent year when the second year classes are discontinued, such private colleges should continue to run the third year classes without any interruption.
(b)While applying for closure or discontinuance of a class oj: course by the private college, the management of such private college should furnish the names and details of service of the Junior-most teachers and others who are rendered surplus due to such closure to the competent authority for consideration for re-deployment of such teachers to the needy colleges.