Section 9(2)(a) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

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State of Tamilnadu - Subsection

Section 9(2)(a) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(a)[ The educational agency shall, - [Substituted by G.O. Ms. No. 123, School Education (X2) Department, dated the 14th September 2004.]

(i)produce a licence permitting the use of the school building as public building under the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act 13 of 1965);

(ii)produce structural stability certificate from the Engineers of Public Works Department/Chartered Engineers (from the Engineers in the panel of qualified and registered Engineers maintained by the District Collectors) in accordance with the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act 13 of 1965);

(iii)provide adequate sanitary facilities separately for teachers and pupils (boys/girls separately) and produce a certificate to that effect obtained from the local Health Authority;

(iv)produce a No Objection Certificate from the Station Officer, Fire and Rescue Services Department, in the area where the school is situated:

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State of Tamilnadu - Subsection

Section 9(2)(a) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974