Section 14A in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
14A. [ Grant not payable to new private schools and new class and course of instruction. [Inserted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 7999, with effect from 1991-92 Academic year.]
- Notwithstanding anything contained in this Act or in any other law for the time being in force or in any judgment, decree or order of any court or other authority, no grant shall be paid to, -(a)any private school established and any class or course of instruction opened in such private school, on or after the date of commencement of the academic year 1991-1992;(b)any private school in existence on the date of commencement of the academic year 1991-1992 to which no grant has been paid by the Government immediately before the date of such commencement;(c)any class or course of instruction in a private school in existence on the date of commencement of the academic year 1991-1992 to which no grant has been paid by the Government immediately before the date of such commencement; and(d)any class or course of instruction opened on or after the date of commencement of the academic year 1991-1992 in a private school in existence on the date of such commencement.Explanation. - For the purpose of this section, private school includes a minority school.]
