Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(a) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(a)[The Joint Director of School Education (Secondary Education) or the Deputy Director (Teacher Education)] [Substituted by G.O. Ms. No. 1141, Education, Science and Technology (UI), dated the 6th December 1994.] or the Chief Educational Officer or the District Educational Officer as specified in the rule 4 may, after considering the particulars contained in the application, may grant or refuse the permission and his decision shall be communicated within four months from the date of receipt of the application. If permission is to be refused, the educational agency concerned shall be given an opportunity to make its representation.