Section 58 in Tamil Nadu Educational Inspection Code
58. Removal of office from an approved building.
- The sanction of the Director in the case of Divisional Inspector of Schools, District Educational Officers, Basic Educational Officers, Inspectresses, Chief Inspector of Physical Education and, Inspector of Oriental Schools and the sanction of the Divisional Inspector in the case of Deputy Inspector shall be obtained for the removal of an office from an approved building. In cases where such removal has to be made immediately owing to an emergency, such sanction shall be sought with retrospective effect. But in all cases, in which payment of increased rent is involved, no removal should ordinarily be effected without the previous sanction of the competent authority.
