Section 14 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
14. Meetings of the School Committee.
(1)The meetings of the School Committee shall be convened by the. Secretary of the School Committee with the approval of the President of the School Committee.(2)No meeting of the School Committee shall be conducted unless -(a)at least seven days clear notice in writing has been given to the members of the Committee;(b)at least fifty per cent of the total members of the Committee are present.Explanation. -If the total number of the members of the Committee is an odd number, the next higher even number shall be taken for the purpose of this sub-rule.(3)A copy of the minutes shall be communicated by the Secretary of the School Committee to the Deputy Inspector of Schools, in respect of a Pre-primary, a Primary or a Middle School, to the District Educational Officer, in respect of a High School, or a Teachers' Training Institute and to the Chief Educational Officer in respect of a Higher Secondary School within fifteen days from the date of such meeting.
