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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Private Schools (Regulation) Act, 2018

(2)Where the competent authority is satisfied that the secretary or any member of the school committee of a private school is responsible for any lapse or irregularities in managing the affairs of the school, the educational agency shall take such action against the person concerned as it may deem fit.