Section 147(19) in Tamil Nadu Educational Inspection Code
(19)When the petition, not being petition such as is referred to in the exceptions in clause (6) relates to matters in which the petitioner has no direct personal interest.XVIII. The Government will, when a petition is rejected under instruction XVII, inform the petitioner of the rejection and the reasons therefor.XIX. Where a petition has already been rejected under instruction XVII and a further petition on the same subject is submitted which does not contain facts not already brought to notice, such further petition will be disregarded.XX and XXI. (Omitted).Appendix 4Moral Instructions In Elementary Schools
