Section 8(2) in Tamil Nadu Private Schools (Regulation) Act, 2018
(2)The competent authority shall, before passing orders on an application for recognition under sub-section (1), also take into consideration the following factors, namely:-(a)the adequacy of the schools already existing in the locality;(b)the need for the private school in the locality;(c)the proposed number of pupil;(d)the extent of the playground available to the pupil and the adequacy of the playground with reference to the strength of the pupil in the school;(e)the amenities available to the pupil and the teachers;(f)the equipment, laboratory, library and other facilities for instruction; and(g)such other factors as may be prescribed.
