Section 27 in Code of Regulations for Matriculation Schools, Tamil Nadu
27.
(i)Gross cases of immorality or insubordination shall be punished by expulsion after charges are framed and a reasonable opportunity to defend himself is given and a suitable enquiry is conducted by the Principal. A report should be sent of all such cases to the Inspector within seven days.(ii)If admission has been secured for a pupil by means of false certificate or false representation of any kind, he shall be summarily dismissed by the Principal with forfeiture of whatever fees he/she may have paid.(iii)The Principal may frame and issue, from time to time, disciplinary rules of a permanent or temporary character regulating the conduct within the school for the students of Matriculation Schools.(iv)The Principal may frame and issue, from time to time, disciplinary rules of a permanent or temporary character regulating the conduct outside the school, so far as such rules seem necessary to maintain the credit usefulness and reputation of the school.(v)The Principal shall have full power to inflict the following punishments in the interest of the students: -(a)Fines;(b)Loss of Attendance;(c)Suspension; and(d)Expulsion.
