Section 41(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(2)If the competent authority omits to communicate its decision to any applicant within the period specified in clause (b) of section 6 or in clause (b) of sub-section (2) of section 8 [or in sub-section (3) of section 29] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Act, 1986 (Tamil Nadu Act 1 of 1987).] such applicant may prefer an appeal against such omission to the appellate authority prescribed under this section.
