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State of Tamilnadu - Section

Section 44 in Tamil Nadu Educational Rules

44.

When an application for a transfer certificate is made after the lapse of more than one year from the date on which the pupil left the school, the headmaster may besides enforcing the provision of rule 38, charge such search fee for the grant of the certificate as reasonable by the District Educational Officer.A fee of fifty paise may be levied for the issue of a duplicate transfer certificate which should be clearly marked "duplicate".