(2)The recognition of Secondary Schools shall vest in the Director and it may be refused or withdrawn -(i)If the management of any Secondary School with a view to securing donations or financial help, appeals to foreign countries in such a way as to undermine the prestige of this country; and(ii)If the Director is not satisfied as regards any of the following, besides other matters specified in this Chapter: -(a)The organisation and development of the school by approved methods and upon approved lines;(b)The educational needs of the locality;(c)The financial stability of the school;(d)The constitution of the managing body;(e)The levy and administration of special fees;(f)lire introduction of an approved provident fund scheme;(g)The arrangements made for a compulsory medical inspection of pupils;(h)The arrangements made for compulsory physical training of all pupils except such as are declared unfit by the medical inspector of the school;(i)The arrangements for admission of Harijan students in accordance with the Government orders and the Directors' instructions issued from time to time;(j)The terms on which the teachers are engaged, including the execution of a written agreement between the management and each teacher as prescribed in Appendix 28.(k)The terms on which the members of the non-teaching staff, clerks (including library clerk), attenders and peons are engaged including the execution of a written agreement between the managements and each such member of the non-teaching staff as prescribed in Appendix 28-A.(G. O. Ms. No. 168, Education, dated the 5th February, 1968)(iii)If a licence under the Tamil Nadu Public Buildings (Licensing) Act of 1965 (Tamil Nadu Act XIII of 1965) is not produced.(G. O. Ms. No. 1702, Education, dated the 8th October 1970)Application for recognition should be made in the prescribed form (Appendix 1)
