Section 4(2) in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
(2)(a)Minority Schools which enjoy temporary recognition granted by the Education Department on the date of the commencement of these rules shall apply in the form appended to these rules for the grant of continuance of recognition of such schools or the standards as the case may be to-(i)the Chief Educational Officers in respect of the pre-primary, primary and middle schools; and(ii)the Joint Director of School Education (Secondary Education) in respect of high schools, teachers training institutes, special schools, and Anglo-Indian Schools.(b)Every application under clause (a) shall be made net later than three months prior to the date of expiry of the period of temporary recognition:Provided that in cases where the period of temporary recognition has already expired, the application for recognition shall be sent within a period of three months from the date of issue of these rules.
