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State of Tamilnadu - Section

Section 58 in Tamil Nadu Educational Rules

58.

(a)In respect of any subject for any standard or class for which text books have been published by the Stale Text Books Society or by or under the authority of the Government of Tamil Nadu, only such text books shall be selected by the recognised schools in respect of such subjects for such standard or class.
(b)In respect of subjects other than those mentioned in sub-rule (a) the management of schools are at liberty to select such text-books as they deem most suitable from out of the list of text-books for use in recognised schools which the Text Book Committee constituted by the Government and the Director of School Education may approve and cause to be published in Tamil Nadu Government gazette.
(c)The text-books so selected with reference to sub-rule (b) above may be used for one academic year:
Provided that, any such text-books, which in the opinion of the District Educational Officers in the case of Boys' schools and the Inspectress of Schools in the case of Girls' schools, are not required to be prescribed in the recognised schools may be ordered to be removed from use by any school:Provided further that the Government shall have the right to change any text-book so selected and prescribe new ones in their places for one academic year at any time.
(d)No text-books (other than books for religious instruction) not authorised by the Government shall be used in any recognised schools. The Government reserves to themselves the right to forbid or to prescribe the use of any text-book or text books in the recognised schools.
(G. O. Ms. 1853, Education, dated the 7th November 1970)Courses of Instruction