Section 6 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
6. Grant of permission.
(1)Permission to open a new school or to upgrade an existing school or to open higher standard or additional section in an existing school shall be granted, only if the following conditions are satisfied, namely: -(a)There is need for the opening of a new school or to upgrade an existing school or to open higher standard or additional section in an existing school;(b)The amenities for the pupils and the teachers are adequate;(c)The equipment, buildings, laboratory, library, play-ground and other facilities for imparting instruction are adequate and according to the scales or requirements prescribed by Government, from time to time;(d)The grant of permission under this rule shall be subject to the availability of the funds from the Government with reference to its budgetary provisions;(e)The extent of playground adequate with reference to the strength of the pupils;(f)[ Structural stability certificate from the Engineers of Public Works Department/Chartered Engineers (from the Engineers in the panel of qualified and registered Engineers maintained by the District Collectors) in accordance with the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act 13 of 1965) is obtained;] [Added by G.O. Ms. No. 123, School Education (XI) Department, dated the 14th September 2004.](g)Adequate sanitary facilities separately for teachers and pupils (boys/ girls separately) and a certificate to that effect is obtained from the local Health Authority;(h)No Objection Certificate from the Station Officer, Fire and Rescue Services department, in the area, where the school is situated is obtained:Provided that no thatched structure shall be in the school premises.(2)(a)[The Joint Director of School Education (Secondary Education) or the Deputy Director (Teacher Education)] [Substituted by G.O. Ms. No. 1141, Education, Science and Technology (UI), dated the 6th December 1994.] or the Chief Educational Officer or the District Educational Officer as specified in the rule 4 may, after considering the particulars contained in the application, may grant or refuse the permission and his decision shall be communicated within four months from the date of receipt of the application. If permission is to be refused, the educational agency concerned shall be given an opportunity to make its representation.(b)Where, the permission is refused, the competent authorities shall refund one-half of the amount of the fee, remitted by the applicant under sub-rule (2) of rule 5.
