Section 56(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the form of applications and the statements under this Act and the particulars which such application and statement shall contain;(c)the establishment and maintenance of private schools;(d)the giving of grants to private schools;(e)the grant of permission under section 6;(f)the admission of pupils in private schools including special provision for the advancement of socially and educationally Backward Classes of citizens and the Scheduled Castes and the Scheduled Tribes.Explanation. - In this clause, "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as in the Constitution;(g)the manner in which accounts, registers and records shall be maintained in private schools, and the authority responsible for such maintenance;(h)the submission of returns, statements, reports and accounts by educational agencies of private schools;(i)the standards of education and teaching and courses of instruction in private schools;(j)the purposes of the private school for which the premises of the private school may be used and the conditions subject to which such premises may be used for any other purpose;(k)the regulation of the use in private schools of text books, maps, plans, instruments and other laboratory and sports equipment;(l)the conditions subject to which donations or contributions from the public may be accepted for the purposes of private schools and the naming of private schools;(m)the procedure and the disposal of the business of the Tribunal.
