Section 20 in Tamil Nadu Private Schools (Regulation) Act, 2018
20. Safety and security of the pupil.
(1)Every educational agency shall take all possible measures to ensure the safety and security of the pupil including protection from mental harassment or physical injury or sexual abuse.(2)Every educational agency shall ensure that the conditions as prescribed or any specific direction as may be issued by the Government or any competent authority as authorised by the Government, pertaining to safety and security of the pupil are strictly complied with.
