Section 15 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
15. Constitution of school committee.
(1)Every private school shall have a duly constituted school committee which shall include the headmaster of the private school and the senior-most teachers employed in the private school as provided in sub-section (2):[Provided that where an educational agency is a company or corporation owned or controlled by the Central or State Government and such educational agency has established and administering or maintaining more than one private school, such private schools may, with the prior permission of the competent authority, have a common school committee consisting of all headmasters of such private schools and such number of senior-most teachers employed in such private schools as provided in sub-section (2).] [Added by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1995 (Tamil Nadu Act 16 of 1995).](2)The number of representative of the teachers on such constituted school committee shall be such as may be prescribed and different number of representatives may be prescribed for different classes of private schools.
