Section 31(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(2)The competent authority may -(a)grant the permission under clause (a) of sub-section (1) if the transfer is made in furtherance of the purposes of the private school or of similar purposes approved by the competent authority, and the assets resulting from the transfer are to be wholly utilised in furtherance of the said purposes; and(b)when granting such permission, impose such conditions as it deems fit to ensure that such assets are wholly utilised in furtherance of such purposes; but a contravention of any such condition shall not invalidate the transfer:Provided that the permission shall not be refused under this section unless the applicant has been given an opportunity of making his representations.Explanation. - For the purposes of this section, "property" means any -(a)movable property of not less than such value as may be prescribed; and(b)such immovable property as may be specified in the rules made in this behalf.
