Section 3(2) in Tamil Nadu Private Schools (Regulation) Act, 2018
(2)The Government or any competent authority as may be prescribed in this behalf, shall have power to,-(a)regulate the different stages of education and courses of instruction including curriculum, syllabus in private schools;(b)permit an educational agency to establish and administer a school in accordance with the conditions as may be prescribed;(c)grant recognition to any private school;(d)withdraw the recognition of any private school or impose penalty or take criminal action against such private school if it contravenes any of the provisions of this Act and the rules made thereunder;(e)specify from time to time the norms or guidelines for safety and security of the pupil;(f)regulate the admissions, collection of fees and conduct of examinations;(g)prescribe the minimum qualification of the staff;(h)proscribe certain books or published materials or electronic materials that threaten the sovereignty, communal harmony and secular nature of the Nation and that are found inappropriate as per the moral and cultural standards of the Nation and have an undesired impact on the psyche of the pupil by any private school;(i)take such other action as may be deemed necessary and expedient in the interest of the pupil and the school education.
