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State of Tamilnadu - Section

Section 19 in Tamil Nadu Educational Rules

19.

No School shall be recognised which is held in a building or buildings of which the site, dimensional sketch and accommodation have not been approved by the Director provided that in regard to building schemes the cost of which does not exceed Rs. 5,000 approval may be accorded by the District Educational Officer or the Inspectresses of Girls' Schools, as the case maybe, before the work is commenced. In regard to construction of thatched sheds, approval should be obtained only from the District Educational Officer or the Inspectresses of Girls' Schools, as the case may be, in all cases irrespective of the cost of the scheme. When the accommodation is added to, the sketch of the additional building must be submitted for the approval of the same authority