Section 37 in Tamil Nadu Private Colleges (Regulation) Act, 1976
37. Appeal against orders of competent authority.
(1)Any person aggrieved by any order, decision or direction of the competent authority under any provision [including section 25] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1986 (Tamil Nadu Act 1 of 1987) with effect from the 13th February 1987.] of this Act may prefer an appeal against such order, decision or direction, to such authority or officer as may be prescribed; and different authorities or officers may be prescribed for different classes of private colleges.(2)If the competent authority omits to communicate its decision to any applicant-within the period prescribed under clause (b) of sub-section (2) of Section 72 [or under sub-section (3) of section 25] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1986 (Tamil Nadu Act 1 of 1987) with effect from the 13th February 1987.], such applicant may prefer an appeal against such omission to the appellate authority prescribed under this section.
