Section 4(3) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(3)The educational agency of every private college in existence on the date of commencement of this Act, shall, within such period as may be prescribed, send to the [Director of Collegiate Education] [Substituted by G.O. Ms. No. 1286, Edn., dated the 22nd June 1976.] statement in the prescribed form containing-(i)the particulars specified in clause (c) [excluding sub-clause (ii) thereof of sub-section (2);(ii)the names of the members of the teaching and non-teaching staff and the educational qualifications of each such member; and(iii)the number of students and classes in the private college.
