Section 5 in Tamil Nadu Private Colleges (Regulation) Act, 1976
5. Grant of permission.
(1)On receipt of an application under sub-section (1) of section 4, the Government,-(a)may, after considering the particulars contained in such application, grant or refuse to grant the permission; and(b)shall communicate their decision to the applicant within such period as may be prescribed:Provided that the permission shall not be refused under this section unless the applicant has been given an opportunity of making his representations:Provided further that in case of refusal of the permission, the applicant shall be entitled to the refund of one-half of the amount of the fee accompanying the application.(2)The decision of the Government under clause (a) of sub-section (1) shall be final.(3)No University shall grant affiliation to any private college unless permission has been granted by the Government under sub-section (1).
