Section 10 in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
10. Closure of minority school.
- No minority school and no class and no course of instructions therein in a minority school shall be closed by the management without giving a notice in writing six months prior to such closure to the Joint Director of School Education (Secondary Education) in the case of high schools, teachers training institutes; special schools and Anglo-Indian Schools and to the Chief Educational Officer in the case of pre-primary/primary/middle schools. The authority concerned may give permission for such closure and before giving such permission, it shall satisfy itself about the adequacy of the alternate arrangements proposed to be made.Form[Vide rule 4(2)(a)]Application for Recognition of Minority Schools
