Section 20(1) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(1)No educational agency shall close a private school or a class or a course of instruction therein without giving a notice in writing to the competent authority who had given permission to open the school, the class or the course of instruction in Form VIII for closure of the private school and in Form VIII-A for closure of the class or the course of instruction in such school, and without obtaining orders permitting such closure from the competent authority.
