Section 6(2) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(2)(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.(b)Where, the permission is refused, the competent authorities shall refund one-half of the amount of the fee, remitted by the applicant under sub-rule (2) of rule 5.
