Section 25 in Code of Regulations for Matriculation Schools, Tamil Nadu
25. Use of school building.
- The premises of an educational institution or any subsidiary building apportioning to it or a play ground or vacant site belonging to a Matriculation School, whether adjacent or remote from it, shall ordinarily be used only for the purposes of functions conducted by such institution. In no case, shall the use of such buildings, play ground or vacant site be given for political meetings. The schools will make available their halls for the conduct of examinations, if required.
