Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 10 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

10. Withdrawal of recognition.

(1)The competent authorities for withdrawing recognition shall be the following namely: -
Schools Competent authority
Pre-primary, Primary and Middle schools Chief Educational Officer.
High Schools[xxx] [These expression 'Teachers Training Institutes' was omitted by G.O. Ms. No. 1141. Education. Science and Technology (Ui). dated the 6th December 1994.] Joint Director of School Education(Secondary Education)
[Teachers' Training Institutes [Added by G.O. Ms. No 1141. Education. Science and Technology (UI). dated the 6th December 1994.] Deputy Director of Teacher Education]
Higher Secondary School Joint Director of School Education (HigherSecondary)
(2)The recognition shall be withdrawn permanently or for any specified period, by the competent authority, if the educational agency or the School Committee or the Secretary of the School Committee violates any one of the conditions stipulated for recognition under rule 9.