Section 8 in Tamil Nadu Compulsory Elementary Education Act, 1994
8. Cognizance of offences.
- No court shall take cognizance of an offence punishable under this Act except on a complaint in writing made by an [officer] [The District Elementary Educational Officer of the education district concerned to be the officer to make complaint in writing before a Court vide G.O. Ms. No. 244, dated the 29th June 1998.] authorised by the Government in this behalf by general or special order.
