Section 14 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
14.
The recognition of schools shall vest in the Director who shall, before according recognition, satisfy himself as to the following: -(a)The organization and development of the school by approved methods and on approved lines.(b)The educational needs of the locality.(c)The financial stability of the school.(d)The constitution of the governing body and the managers.(e)The scale of fees charged.(f)The suitability of the accommodation.(g)The sanitary condition of the school.(h)In the case of High schools and Standards VI to VIII of Primary Schools, arrangements shall be made for the compulsory medical inspection of boys.(i)The adequacy of the equipment of the school.(j)In the case of boarding schools that proper accommodation is provided and suitable arrangements are made for boarders.(k)That provision has been made for the instruction, health, recreation and discipline of the pupils.(l)That the staff is sufficient, suitable and qualified under the rules.(m)That the courses of study are conducted in accordance with a curriculum and time table approved by the Inspector.(n)The terms on which the teachers are engaged including the execution of a written agreement between the management and each teacher as prescribed in Appendix 48.
