Section 25(4) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(4)On receipt of the notice under sub-section (2) and after considering the same,-(a)the competent authority may give the prior approval for closure of the private college, class or course of instruction, as the case may be, and while giving the said prior approval, it may impose such conditions as it deems fit; or(b)if the competent authority is satisfied that,-(i)the notice given under sub-section (2) is defective; or(ii)no arrangements have been made as required under sub-section (1) for the continuance of the instruction of the students of the private college or the class or the course of instruction, as the case may be, for the period of study for which the students have been admitted; or(iii)the reason given for closure of the private college, class or course of instruction, as the case may be, are directly attributable to the mismanagement or maladministration on the part of the mismanagement; or(iv)the financial position of the management is sound in cases where the lack of finance has been adduced as a ground for closure of the private college, class or course of instruction, as the case may be; or(v)the reasons given for closure of the private college, class or course of instruction, as the case may be, are not bonafide; or(vi)the closure of the private college, class or course of instruction, as the case may be, shall adversely affect the educational opportunity available to the students of the local area in which such private college is situated, it may refuse to give the prior approval for closure of the private college, class or course of instruction, as the case may be, after recording in writing the reasons for such refusal:Provided that the competent authority shall not refuse to give the prior approval unless the applicant has been given an opportunity of making his representations.
