Section 29(4) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(4)On receipt of the notice under sub-section (2) and after considering the same, -(a)the competent authority may give the prior approval for closure of the private school, class or course of instruction, as the case may be, and while giving the said prior approval it may impose such conditions as it deems fit; or(b)if the competent authority is satisfied that -(i)the notice given under sub-section (2) is defective; or(ii)no arrangements have been made as required under sub-section (1), for the continuance of the instruction of the pupils of private school or the class or the course of instruction, as the case may be, for the period of study for which the pupils have been admitted; or(iii)the reasons given for closure of the private school, class or course of instruction, as the case may be, are directly attributable to the mismanagement or mal-administration on the part of the management; or(iv)the financial position of the management is sound, in cases where the lack of finance has been adduced as a ground for closure of the private school, class or course of instruction, as the case may be; or(v)the reasons given for closure of the private school, class or course of instruction, as the case may be, are not bona fide; or(vi)the closure of the private school, class or course of instruction, as the case may be, shall adversely affect the educational opportunity available to the pupils of the local area in which such private school is situated, it may refuse to give the prior approval for closure of the private school, class or course of instruction, as the case may be, after recording in writing the reasons for such refusal:Provided that the competent authority shall not refuse to give the prior approval unless the applicant has been given an opportunity of making his representations.
