Section 53 in Tamil Nadu Private Colleges (Regulation) Act, 1976
53. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)all matters expressly required or allowed by this Act to be prescribed:(b)the form of applications and the statements under this Act and the particulars which such application and statement shall contain;(c)the establishment and maintenance of private colleges;(d)the giving of grants to private colleges;(e)the grant of permission under sub-section (1) of section 5;(f)the admission of students in private colleges including special provision for the-advancement of socially and educationally Backward Classes of citizens and the Scheduled Castes and the Scheduled, Tribes.Explanation. - In this clause, "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as in the Constitution;(g)the manner in which accounts, registers and records shall be maintained in private colleges and the authority responsible for such maintenance;(h)the submission of returns, statements, reports, and accounts by educational agencies of private colleges;(i)the purposes of the private college for which the premises of the private college may be used and the conditions subject to which such premises may be used for any other purpose;(j)the conditions subject to which donations or contributions from the public may be accepted for the purposes of private colleges and the naming of private colleges;(k)the procedure and the disposal of the business of the Tribunal.
