Section 37(2) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(2)If the competent authority omits to communicate its decision to any applicant-within the period prescribed under clause (b) of sub-section (2) of Section 72 [or under sub-section (3) of section 25] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1986 (Tamil Nadu Act 1 of 1987) with effect from the 13th February 1987.], such applicant may prefer an appeal against such omission to the appellate authority prescribed under this section.
