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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(4)The educational agency shall nominate one of the representatives in the committee as the President.If the educational agency intends to change the President, within the period of three years, it shall do so only with the prior approval of the District Educational Officer.