Section 21 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
21. Educational agency to send list of properties.
- Every-educational agency shall send on or before the 1st January of each year, commencing from 1st January 1975, to the District Educational Officer concerned a statement in triplicate of all movable properties, the value of which, individually is not less than Rs. 50 (Rupees fifty only) and where there are more than one articles of the same category, if the total value of such article exceeds Rs. 200 (Rupees two hundred only) and of all immovable properties. In respect of immovable property, the statement shall contain the following particulars and shall be authenticated by the educational agency: -(a)Name of property;(b)Description, address and location;(c)Area extent together with the survey number;(d)In the case of cultivable land, its classification and the crops grown;(e)Market value;(f)Annual income derived from the property;(g)Remarks, if any.Explanation. - A certificate from an officer of the Revenue Department not lower in rank than that of a Tahsildar shall be obtained in respect of (e) and (f), above at the time of the first submission of the statement.Whenever there is any change in the movable or immovable properties, such change should be indicated in the statement.
