Cases not falling under Tamil Nadu Educational Rules 48 and 49, but where the continued presence of pupil is considered by the headmaster or headmistress as subversive of good order and discipline, should be reported through the District Educational Officer or the Inspectress of Girls' Schools to the Director of School Education who, after considering also the parent's or guardian's statement may direct the issue of a transfer certificate in respect of the pupil concerned.Education - Unauthorised correction in the SSLC Books - Action against candidates under Tamil Nadu Educational Rules.
