Section 30(3) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(3)Any order made under sub-section (1), shall have effect unless it is cancelled earlier for such period as may be specified in the order:.Provided that the period so specified shall not, in the first instance, exceed two years but may, by a like order, be extended from time to time, by any period not exceeding one year at any one time, if it appears to the Government that the interests of collegiate education require such extension, so, however, that no such order as so extended shall, in any case, remain in force for more than [ten years] in the aggregate.
