Section 20(a) in Rules for the Grant of Recognition and Aid to Elementary Schools
(a)No text books (other than books for religious instruction) shall be used in the school for the purpose of imparting or receiving instruction unless they have been approved by the Text Book Committee for the purpose. The selection of book shall be made -(i)In the case of the schools under the management of the Education Department of Government, by the District Educational Officer and in the case of schools under the management of other departments of Government by the controlling authority of the department concerned, in consultation with the District. Educational Officer;(ii)in the case of schools managed by the Corporation of Chennai by its Standing Committee for Education;(iii)in the case of schools managed by a district board, by its Standing Committee for Education;(iv)in the case of schools managed by a municipal Council, by the Chairman, in consultation with the District Educational Officer;(v)in the case of schools under private management, by the management concerned; and(vi)in the case of schools managed by a panchayat by the President in consultation with the District Educational Officer:
