Section 4(3) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
(3)The Regional Joint Director, Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education and Chief Educational Officer of the School Education, as the case may be, shall for the purpose of this rule, require any educational institution to produce before him the books, registers, records and other documents and furnish any other information relating thereto.
