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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

State of Tamilnadu - Subsection

Section 18A(1)(c) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(c)Where the Government are satisfied that the manager alone is, whether on or after the date of commencement of the Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1982, responsible for the lapses or irregularities of the private school, action shall be taken against him by the management, as recommended by the Government.