Section 31(1) in Tamil Nadu Private Schools (Regulation) Act, 2018
(1)Where the competent authority is of the opinion that the school committee of any private school,-(a)is responsible for the maladministration, misappropriation of funds and properties or lapses or irregularities, in such private school; or(b)has wilfully failed to prevent unlawful activities in such private school or has been engaged in such activities affecting the security, sovereignty or integrity of the State or has given protection or aid to any group or organisation banned by the Government; or(c)has wilfully failed to discharge any of the duties imposed on or to perform any of the functions entrusted to such school committee by or under this Act, or any rule or order made thereunder, the competent authority shall, after giving such school committee an opportunity of making representation, for reasons to be recorded in writing, by an order suspend the school committee and appoint a person as special officer till the reconstitution of the school committee, in the interest of the pupil. The competent authority may also suspend the financial powers of the office bearers as an immediate measure, if it is deemed necessary.
