Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Tamilnadu - Section

Section 16 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

16.

Every recognized school shall comply with the following requirements: -
(a)Any change of Managers or governing body or any change in the constitution of the governing body shall be at once reported to the Department. Changes of Correspondents must be reported at once to the Inspector for his approval.
(b)All returns called for by the Department shall be duly made.
(c)The admission, daily attendance and withdrawal of pupils shall be entered by, or under the supervision of, the Headmaster.
(d)Accounts of income and expenditure shall be kept by the Managers in a form prescribed by the Department, regularly audited by a competent auditor not in any way connected with the school, and submitted to the Department annually.