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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(2)The term of office of the Secretary shall, ordinarily, be three years. However, he shall be eligible for renomination as Secretary for subsequent terms. If the educational agency intends to change the Secretary within the period of three years, it shall do so only with the prior permission of the District Educational Officer.