Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3)(ii) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(ii)[ Where a substitute is appointed in the place of a teacher or other person employed in a private school kept under suspension, the management shall not be entitled to any grant in respect of such a substitute.] [G.O. Ms. No. 748, Education, dated the 2nd May 1981.]