Section 2(g) in Tamil Nadu Private Schools (Regulation) Act, 2018
(g)"Director" means,-(i)The Director of School Education in respect of all aided and partly aided High and Higher Secondary Schools including Anglo-Indian Schools;(ii)The Director of Elementary Education in respect of all aided and partly aided Primary Schools and Middle Schools;(iii)The Director of Private Schools in respect of all self financing Private Schools, affiliated to the State Board of School Education, central Board of Secondary Education, Indian certificate of Secondary Education, International Baccalaureate and such other boards;(iv)The Director of State council for Educational Research and Training in respect of all Teacher Training Institutes imparting education or training, whether receiving grant from the Government or not;
