Section 61 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
61.
If admission has been secured for a pupil by means of a false certificate or false representation of any kind, he shall be summarily dismissed with forfeiture of whatever fees he may have paid.A pupil who seeks admission into a recognized school by means of a false certificate or false representation of any kind but who does not actually obtain admission may be debarred from being admitted into any such school for a period not exceeding one year to be determined by the Director of School Education on the report of the Inspector of Anglo-Indian Schools.
