Section 5(1) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(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.
