Section 7(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(1)(a)Whenever there is any change in the constitution of the educational agency in relation to a private college, not being a minority college, that agency shall apply to the competent authority for approval of such change.(b)Whenever the management of any private college is proposed to be transferred, the educational agency and the person to whom the management is proposed to be transferred may, before such transfer, apply jointly to the competent authority for approval of the transfer.(c)On any transfer of the management of private college, without approval having been obtained for such transfer under clause (b), the transferee shall, if he desires to run it as such, apply to the competent authority within such period as may be prescribed for approval of the transfer.(d)An application under clause (a), clause (b) or clause (c) shall be in such form and contain such particulars as may be prescribed.
