Section 11 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
11. Recognition of private school.
(1)On receipt of an application by -(a)any private school in respect of which permission has been or is deemed to have been granted under section 6; or(b)any minority school; the competent authority may, after satisfying itself, that proper arrangements have been made for the maintenance of academic standard in the school, that the provisions of this Act-are complied with and that the prescribed conditions have been satisfied grant a certificate, recognising the private school for the purposes of this Act.(2)The certificate under sub-section (1) shall be granted within such period as may be prescribed.
