Section 14(3) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(3)A copy of the minutes shall be communicated by the Secretary of the School Committee to the Deputy Inspector of Schools, in respect of a Pre-primary, a Primary or a Middle School, to the District Educational Officer, in respect of a High School, or a Teachers' Training Institute and to the Chief Educational Officer in respect of a Higher Secondary School within fifteen days from the date of such meeting.
