Section 31(3) in Tamil Nadu Private Schools (Regulation) Act, 2018
(3)Where a special officer is appointed under sub-section (1),-(a)the school committee shall cease to discharge the duties imposed on and to perform the functions entrusted to it; and(b)the special officer shall take all such steps as may be necessary to efficiently manage and run the school in accordance with any law applicable to the private school in so far as such law is not inconsistent with this Act.Explanation. - For the purposes of this section, the expression "law" includes any bye-law, rules, regulations, or instrument having the force of law.Chapter-VII Appointment of Staff and their Conditions of Service
