Section 38(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(2)(a)The authority, officer or person, prescribed under sub-section (1), shall send a copy of the report on the audit of the accounts under that sub-section to the competent authority which shall forward the report to the educational agency.(b)The educational agency shall, within such time as may be prescribed, submit that report together with the comments of that agency to the competent authority.
