Section 34(1) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(1)If on receipt of a report from the competent authority or otherwise the Government are satisfied that the educational agency of any private school has neglected to discharge any of the duties imposed on, or to perform any of the functions entrusted to, that agency by or under this Act or any rule or order made or direction issued thereunder and that it is expedient in the interests of school education to take over the management of such private school, the Government may, by order in writing, take over the management of such private school:[Provided that the Government shall not initiate any proceeding under this section to take over the management of any private school unless they are satisfied that suspension of the management under section 18-A will not be sufficient.] [Added by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1982 (Tamil Nadu Act 48 of 1982).]
