Section 57(2) in Tamil Nadu Private Schools (Regulation) Act, 2018
(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 by, or specified in the rules;(b)the form of applications under this Act and the particulars which such application shall contain;(c)the establishment and maintenance of private schools;(d)the giving of grants to private schools;(e)the grant of permission under section 6;(f)the admission of pupil in private schools including special provision for the advancement of weaker section and disadvantaged group, socially and educationally backward classes of citizens and the Scheduled Castes and the Scheduled Tribes.Explanation. - For the purposes of this clause, 'Scheduled Castes' and 'Scheduled Tribes' shall have the same meaning as in the Constitution;(g)the manner in which accounts books, registers and records shall be maintained in private schools and the authority responsible for such maintenance;(h)the submission of returns, statements, reports and accounts by the educational agencies of private schools;(i)the standards of education and teaching and courses of instruction in private schools;(j)the purposes for which the premises of the private school may be used and the conditions subject to which such premises may be used for any other purpose;(k)the regulation of the use of text books, maps, plans, instruments and other laboratory and sports equipment;(l)the conditions subject to which donations or contributions from the public may be accepted for the private schools and the naming of private schools;(m)the conferment of minority status to private schools.
