Section 29(3) in Tamil Nadu Private Schools (Regulation) Act, 2018
(3)On receipt of the notice under sub-section (2), and after considering the same,-(a)the competent authority may either grant prior approval for the closure of the private school or class or course or medium of instruction, as the case may be, subject to such conditions as it may impose; or(b)if the competent authority notices that,-(i)the notice given under sub-section (2) is defective; or(ii)no arrangement has been made as required under sub-section (1), for the continuance of the instruction of the pupil of that private school or class or course or medium of instruction, as the case may be, for the period of study for which the pupil have been admitted; or(iii)the reasons given for the closure of the private school or class or course or medium of instruction, as the case may be, are directly attributable to the mismanagement or maladministration on the part of the educational agency; or(iv)the reason adduced for the closure of the private school or class or course or medium of instruction, as the case may be, is lack of finance even though factually the educational agency has adequate financial resources; or(v)the reasons given for the closure of the private school or class or course or medium of instruction, as the case may be, are not bonafide; or(vi)the closure of the private school or class or course or medium of instruction, as the case may be, shall adversely affect the educational opportunity available to the pupil of the local area in which that private school is situated,it may by an order in writing, refuse to grant prior approval for the closure of the private school or class or course or medium of instruction, as the case may be, adducing reasons therefor:Provided that the competent authority shall not refuse to grant prior approval unless the educational agency has been given an opportunity of making representation in this behalf.
