Section 20 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
20. Appointment of teachers and other employees in private schools.
(1)No person who does not possess the qualifications prescribed under section 19 shall on or after the date of the commencement of this Act, be appointed as teacher or other employee in any private school.(2)Nothing contained in this section or any rule made thereunder shall apply to any person who, on or before the date of the commencement of this Act is employed as teacher or other employee in any private school.(3)[ Notwithstanding anything contained in sub-section (1), the Government may by general or special order, whether prospectively or retrospectively, exempt any person or class of persons from possessing the qualifications prescribed under was section 19 relating to age and experience for appointment as teacher or other employee in any private school, subject to such conditions, if any, as may be specified in such order.] [Added by the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1999 (Tamil Nadu Act 11 of 1999).]
