Section 26 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
26. Absorption of teachers or other persons on retrenchment.
- Where any retrenchment of any teacher or other person employed in any private school is rendered necessary consequent on any order of the Government relating to education or course of instruction or to any other matter, [or consequent on the reduction in strength of the pupil's studying in any such private school] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1986 (Tamil Nadu Act 50 of l986).] it shall be competent for the Government or the school committee of any private school to appoint such teacher or other person in any school or institution maintained by the Government or in such private school, as the case may be.[Explanation. - For the purpose of this section, the strength of the pupil's shall be determined in accordance with the norms fixed in the Grant-in-Aid Code of the Tamil Nadu Education Department or under any rule, regulation or order as may be made or issued by the Government or the Director of School Education, from time to time, for appointment of teachers or others in any private school.] [Added by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1986 (Tamil Nadu Act 50 of 1986).]
