Section 5(3) in Puducherry School Education Act, 1987
(3)The educational agency of every private school in existence on the date of the commencement of this Act shall, before the expiry of six months from that date, send to the appropriate authority a statement in the prescribed form containing -(a)the particulars specified in clause (c) [excluding sub-clause (ii) thereof] of sub-section (2) ;(b)the names of the members of the teaching and non-teaching staff and the educational qualifications of each such member ; and(c)the number of pupils and classes in the private school.
