Section 18A(1)(b) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

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State of Tamilnadu - Subsection

Section 18A(1)(b) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(b)On the making of an order under clause (a), suspending the management of a private school -

(i)the management shall cease to discharge the duties imposed on, and to perform the functions entrusted to it; and

(A)shall take all such steps as may he necessary to efficiently manage and run the private school in accordance with any law applicable to the private school insofar as such law is not inconsistent with this Act; and

(B)may afford such special educational facilities as were immediately before the making of the order under clause (a), afforded at the private school.

(ii)the special officer -

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State of Tamilnadu - Subsection

Section 18A(1)(b) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973