Section 6 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
6. Grant of permission.
- On receipt of an application under sub-section (1) of section 5, [or sub-section (1) of section 5-A, as the case maybe,] [Substituted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).] the competent authority -(a)may, after considering the particulars contained in such application, grant or refuse to grant the permission; and(b)shall communicate its decision to the applicant within a period of four months from the date of such receipt:Provided that the permission shall not be refused under the 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 refund of one-half of the amount or the fee accompanying the application.
