Section 29 in Code of Regulations for Matriculation Schools, Tamil Nadu
29.
If the Correspondent of a Matriculation School is found guilty of malpractice and corruption, the Educational Agency shall conduct an enquiry and take suitable action against him/her failing which the Director will take action after conducting a thorough and proper enquiry. An appeal shall lie with the Government against the orders of the Director in this regard.Annexure IProforma - Particulars Required For Recognition of Matriculation Schools
