Section 42(4) in Tamil Nadu Private Schools (Regulation) Act, 2018
(4)On receipt of any such appeal, the appellate authority shall, after,-(i)giving the parties an opportunity of making representation;(ii)making, if necessary, such inquiry as it deems fit; and(iii)considering all the circumstances of the case,make such order as it deems just and equitable within a period of two months from the date of receipt of the appeal.
