Section 25(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(1)No private college and no class and no course of instruction therein in a private college shall be closed without obtaining the prior approval of the competent authority and without making such arrangements as may be prescribed for the continuance of the instruction of the students of the private college or the class or the course of instruction, as the case may be, for the period of study for which the students have been admitted.]
