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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(1)The following shall be the competent authorities to permit the transfer of the property of a private school if they are satisfied that such a transfer is made in furtherance of the purposes of the private school or similar purpose approved by the competent authority.
Schools Competent Authority
(1) (2)
(a) Pre-primary, Primary and Middle Schools. District Educational Officer
(b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. Chief Educational Officer