Section 53 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
53.
Application for admission shall be made in the prescribed form (Appendix 5). No application shall be deemed to be valid for the purpose of this rule unless the guardian attaches thereto a written authority signed by the father of the child if at the time the application is presented the father is alive and capable of executing such authority or by the mother of the child in case at the time the father is dead or is not capable of executing it and the mother is alive and is capable of executing it and unless such authority contains the date of the child's birth and also a statement as to the school or schools in which the child read or was reading upto and on the date of such authority. All such applications shall be filed separately in the records of the schools.
