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State of Tamilnadu - Section

Section 54 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

54.

Before any pupil is admitted, the parent or guardian shall be supplied with a copy of the school rules, clearly stating the fees which he will be called upon to pay while the pupil remains in the school and the rules governing a pupil's withdrawal.The copy thus supplied shall be signed by the head of the school on behalf of Managers. A similar copy signed by the parent or guardian should be preserved in the school.No pupil who has not attended a recognized school in the first term shall be admitted in the second term to any recognized school unless its head is satisfied, among other things, that the non-attendance of the pupil in the first term was due to unavoidable circumstances. Such admission shall be subject to approval by the Inspector of Anglo-Indian Schools.