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[Cites 0, Cited by 3] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(4) in Tamil Nadu Private Schools (Regulation) Act, 2018

(4)On receipt of a direction from the competent authority under sub-section (3), the educational agency shall, notwithstanding anything contrary to the rules or the code of conduct, remove forthwith the person concerned from the office of the secretary or the member of the school committee and appoint any other eligible person in his place.