Section 6 in Tamil Nadu Private Schools (Regulation) Act, 2018
6. Grant of Permission.
- On receipt of an application under section 5, the competent authority shall,-(a)after verifying the documents submitted along with the application, take a decision either to grant permission or refuse to grant permission and communicate its decision to the applicant adducing reasons therefor, within a period of three months from the date of receipt of the application:Provided that the permission to establish the private school shall not be refused unless the applicant has been given an opportunity of making representation; and(b)where permission to establish a private school is refused, the applicant shall within thirty days from the date of receipt of such communication, appeal to the appellate authority in such manner as may be prescribed and the decision of the appellate authority thereon shall be final.
