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State of Tamilnadu - Section

Section 5 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

5. Application for permission.

(1)Every application to open a new school or to open higher standards or additional section in an existing school shall be, in Form I in respect of Pre-primary, Primary and Middle School, and in Form I-A in respect of High Schools and in Form I-B for upgrading of High School into Higher Secondary School and shall be addressed to the competent authorities specified in rule 4. Such application shall be accompanied by a copy of the constitution of the educational agency and a challan for the remittance of the fees prescribed under sub-rule (2) below. The application for the opening of new schools or higher standard shall be in triplicate and shall reach the competent authority before the 31st December of the year preceding the school year in which the new school or higher standards is proposed to be opened and the application for opening of additional sections in an existing school shall be in triplicate and shall reach the competent authority before the 30th June of the school year.
(2)The fees to be paid in respect of every application to open a new school or to upgrade an existing school shall be as follows, namely: -
(1) Pre-primary School Rs. 25
(2) Primary School Rs. 50
(3) Middle School Rs. 75
(4) Teachers' Training Institute Rs. 100
(5) High School Rs. 100
(6) Higher Secondary School Rs. 100
(3)The fees shall be credited to the Government under the Head of Account "0202-01-General-Education 202-Secondary Education-AB-Other Receipts (5) Other Receipts".
(4)Applications not accompanied by a challan for the remittance of the prescribed fee and applications received after the due date are liable to be rejected.
(5)The educational agency of every private school in existence on the date of commencement of the Act shall, before the expiry of six months from that date, send to the authorities empowered to grant permission to open a new school as specified in rule 4, a statement in Form II.The educational agency of every Higher Secondary School which is a private school and in existence on the date of publication of the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987) in the Tamil Nadu Government Gazette, shall before the expiry of six months from that date, make an application to the competent authority for permission to continue to run such school as specified in rule 4, in a statement in Form II-A.
(6)No fee shall be leviable in respect of application for opening an additional section in a school.
(7)A fee of Rs. 50 shall be levied in respect of all Higher Secondary Schools which applies for the introduction of new groups or change of groups.