Section 57 in Tamil Nadu Private Schools (Regulation) Act, 2018
57. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)all matters expressly required or allowed by this Act to be prescribed by, or specified in the rules;(b)the form of applications under this Act and the particulars which such application shall contain;(c)the establishment and maintenance of private schools;(d)the giving of grants to private schools;(e)the grant of permission under section 6;(f)the admission of pupil in private schools including special provision for the advancement of weaker section and disadvantaged group, socially and educationally backward classes of citizens and the Scheduled Castes and the Scheduled Tribes.Explanation. - For the purposes of this clause, 'Scheduled Castes' and 'Scheduled Tribes' shall have the same meaning as in the Constitution;(g)the manner in which accounts books, registers and records shall be maintained in private schools and the authority responsible for such maintenance;(h)the submission of returns, statements, reports and accounts by the educational agencies of private schools;(i)the standards of education and teaching and courses of instruction in private schools;(j)the purposes for which the premises of the private school may be used and the conditions subject to which such premises may be used for any other purpose;(k)the regulation of the use of text books, maps, plans, instruments and other laboratory and sports equipment;(l)the conditions subject to which donations or contributions from the public may be accepted for the private schools and the naming of private schools;(m)the conferment of minority status to private schools.(3)All rules made and notifications issued under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(4)Every rule made or notification issued under this Act, shall, as soon as possible, after it is made or issued, be placed on the table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly makes any modification in any such rule or notification or the Legislative Assembly decides that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect, only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.
