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State of Tamilnadu - Section

Section 22 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

22. Restriction of transfer of property of private school.

(1)The following shall be the competent authorities to permit the transfer of the property of a private school if they are satisfied that such a transfer is made in furtherance of the purposes of the private school or similar purpose approved by the competent authority.
Schools Competent Authority
(1) (2)
(a) Pre-primary, Primary and Middle Schools. District Educational Officer
(b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. Chief Educational Officer
(2)For the purposes of this rule, the movable and immovable property shall be those as specified in rule 21.
(3)Movable properties in respect of which permission has been obtained, shall be sold, only through public auction. Records of such public auction shall be maintained and submitted for inspection.