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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Tamilnadu - Subsection

Section 92(i) in Tamil Nadu Educational Rules

(i)In cases where the head of an institution has reason to suspect or believe that a pupil, who is claiming fee concession under the rule, is not really poor, the head of the institution shall report the facts to the Director of School Education or Collegiate Education, as the case may be, for necessary action.