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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

State of Tamilnadu - Subsection

Section 18A(1)(a) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(a)Where the Government, on receipt of a report from the Director of School Education or otherwise, are satisfied that the management of any private school -
(i)is responsible, whether on or after the date of commencement of the Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1982 (Tamil Nadu Act 48 of 1982), for the maladministration, lapses or irregularities of such private school; or
(ii)has neglected whether on or after the date of commencement of the Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1982 (Tamil Nadu Act 48 of 1982) to discharge any of the duties imposed on, or to perform any of the functions, entrusted to such management by or under this Act, or any rule or order made or direction issued thereunder, the Government may, after giving to such, management an opportunity to make representation and for reasons to be recorded in writing, by an order, suspend the management and appoint a special officer for a period not exceeding one year or till the reconstitution of the management (in accordance with the law applicable to the reconstitution of such management) whichever is later: