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State of Tamilnadu - Section

Section 30 in Tamil Nadu Educational Rules

30.

Promotions shall be made annually, and, except with the sanction of the District Educational Officer, no pupil shall be promoted into any standard other than the standard next higher than that in which the pupil was previously studying.Undue laxity in granting promotion will, if it continues after due warning, be considered sufficient reason for the withdrawal of recognition of any of the standards of the school.It shall be permissible for a pupil in any standard to study any particular subject or subjects along with the pupils of any higher standard at the discretion of the headmaster, but for all other purposes of these rules he shall be considered as belonging to the lowest standard in which he is studying. The headmaster shall be responsible for making promotions and he shall, within a period of four weeks, after the closure of the school for the summer vacation, put up in some conspicuous place in the school a statement showing the distribution of pupils into standards for the new school year. This statement shall be signed and dated by the headmaster. A copy of the statement shall be forwarded at the same time to the District Educational Officer. This list shall be considered final and no alterations shall be allowed in it except for the purpose of correcting mistakes. It shall remain on view for a fortnight during school hours and when taken down at the end of that time, it shall be filed in the records of the school.For purposes of promotions, the Headmaster shall frame definite principles for each class in consultation with the staff council and apply them strictly and impartially to all cases. If the Headmaster makes any promotion in contravention of any of the foregoing provisions of this rule, he shall be deemed to have committed an irregularity within the meaning of rule 98(l)(b).