Section 28 in Tamil Nadu Private Schools (Regulation) Act, 2018
28. Inspection and Inquiry.
(1)The competent authority shall have the right to cause an inspection of any private school by such person authorised in this behalf.(2)The competent authority may also cause an inquiry to be conducted in respect of any matter, connected with the affairs of the private school, wherever such inquiry is considered necessary.(3)The competent authority shall communicate to the school committee, the views of the authority with reference to the results of such inspection or inquiry and the action to be taken thereon.(4)The school committee shall report to the competent authority, the action taken if any, or proposed to be taken on the findings of such inspection or inquiry, within a period of two months.(5)Where the school committee fails to take action within the period specified under sub-section (4), to the satisfaction of the competent authority, the competent authority may, after considering the explanation furnished or the representation made, issue such directions as that authority may deem fit and the school shall comply forthwith such directions.
