Section 2(e) in Tamil Nadu Tamil Learning Act, 2006
(e)"school" means, -(i)any primary school, middle school, high school or higher secondary school maintained by the State or local bodies; or(ii)any primary school, middle school, high school or higher secondary school established and administered or maintained by any private educational agency including minority school established and administered under clause (1) of Article 30 of the Constitution, whether receiving aid out of the State fund or not; or(iii)any Nursery and Primary School, Matriculation School, Anglo-Indian School or Oriental School including minority school established and administered under clause (1) of Article 30 of the Constitution, whether receiving aid out of the State fund or not; or(iv)such other school as may be notified by the Government in this behalf;
