Section 15(2)(iii) in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(iii) in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977

(iii)Certificate of the Government of India, Director of Resettlement and Employment (Ministry of Labour) Explanation; the Industrial School Certificate should ordinarily be of not less than two years duration arid for the particular subject alone and not for number of subjects.

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State of Tamilnadu - Subsection

Section 15(2)(iii) in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977