Section 5A(2)(c) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

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State of Tamilnadu - Subsection

Section 5A(2)(c) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(c)contain the following particulars, namely: -

(i)the name of the higher secondary school and the name and address of the educational agency;

(ii)the need for the continuance of such higher secondary school in the locality;

(iii)the course for which such higher secondary school prepares, trains or guides its pupils for appearing at any examination conducted by, or under the authority of the Government;

(iv)the extent of the playground available to pupils and the adequacy of the playground with reference to the strength of the pupils in the school;

(v)the amenities available to pupils and teachers;

(vi)the equipment, laboratory, library and other facilities for instruction;

(vii)the sources of income to ensure the financial stability of the higher secondary school;

(viii)the situation and the description of the buildings in which such higher secondary school is being run; and

(ix)such other particulars as may be prescribed.]

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State of Tamilnadu - Subsection

Section 5A(2)(c) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973