Section 6 in Tamil Nadu Compulsory Elementary Education Act, 1994
6. Competent authority.
(1)The Government may, by notification, appoint any officer of the Education department, not below the rank of District Educational Officer, to be the [Competent authority] [The District Elementary Educational Officer of the Education district concerned is the competent authority vide G.O. Ms. No. 243, dated the 29th June 1998.] for the purpose of carrying into effect the provisions of this Act, and the rules made thereunder and different competent authorities may be appointed for different areas.(2)The competent authority shall exercise such powers and perform such other functions as may be prescribed.
