Section 15(5) in Tamil Nadu Private Schools (Regulation) Act, 2018
(5)Notwithstanding anything contained in sub-section (4), and without prejudice to the provisions contained in section 31, if the educational agency disobeys or wilfully fails to comply with any direction issued under sub-section (3), the competent authority may, by order in writing, remove forthwith such person from the office of the secretary or the member of the school committee of that private school.Chapter-IV Special Provisions for Minority Private Schools
