Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 3 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

3.

A list of recognised schools shall be kept by the Department and published, from time to time, in the Tamil Nadu Government Gazette. Any school seeking recognition must satisfy the Department that it is actually needed, that its financial stability is assured; that its governing body is properly constituted; that it provides a suitable curriculum; that due provision has been made for the instruction, health, recreation and discipline of the pupils; that the teachers are suitable as regards character, number and qualifications; and that the fees to be paid do not involve such competition with any other school as would be unfair and injurious to the interests of education.