Section 13(1) in Tamil Nadu Private Schools (Regulation) Act, 2018
(1)(a)Whenever there is any change in the constitution of an educational agency or amendment to the bye laws or memorandum of association of the educational agency shall submit all relevant documents relating to all such changes or amendments to the competent authority within fifteen days therefrom;(b)Whenever an educational agency of any private school proposes to transfer the management of the school to another educational agency having similar objectives, such educational agency should apply to the competent authority for necessary approval;(c)An application under clause (b) shall be in such form accompanied by such documents as may be prescribed.
