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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(a) in Tamil Nadu Educational Rules

(a)The headmaster of a secondary school into which a pupil is admitted shall place him in the standard for which he is found fit, provided that in the case of admission, from one recognised school into another, the pupil shall be admitted into the standard for which his transfer certificate declares him fit, but he shall not be placed in higher standard without the previous permission of the District Educational Officer. A pupil coming from an unrecognised school or after private study shall not be admitted into a standard above Standard Eight. A pupil who passed out of the Senior Basic School with English optional and holds a Basic School Leaving Certificate issued by the Headmaster of a Senior Basic School indicating the pupil's eligibility for promotion to a higher grade from Grade VIII shall be eligible for admission into Standard IX without further examination. Similarly, a pupil who having undergone a course of training in a recognised Advanced Sanskrit school, passes the Sanskrit Entrance Examination with English as optional subject, shall be eligible for admission into Standard IX without further examination.