Section 4(1) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
(1)Every educational institution shall submit to the Regional Joint Director/Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education/Chief Educational Officer of School Education, as the case may be, an annual financial return in Form 4 for the period ending with 31st day of March of that year or other subsidiary returns, from time to time, not later than the 1st day of July of every year or within such further time as may be permitted by the Regional Joint Director/Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education or Chief Educational Officer of School Education, as the case may be. The return shall bear the signature of the Secretary or Correspondent of the educational institution and the Principal.
