Section 51A in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
51A. [ Direction by Government regarding functions of competent authority. [Inserted by the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).]
- The Government may, by notification, direct that any function of the competent authority under this Act or the rules made thereunder, shall, in relation to-such matters and subject to such conditions, as may be specified in such notification, be performed also by such officer or authority, subordinate to the Government, as may be specified in the notification.] [Substituted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1980 (Tamil Nadu Act 6 of 1980).]
