Section 18 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
18. Functions of the school committee and responsibility of educational agency under the Act.
(1)Subject to the provisions of this Act and the rules made thereunder, the school committee shall have the following functions, namely: -(a)to carry on the general administration of the private school excluding the properties and funds of the private school;(b)to appoint teachers and other employees of the private school, fix their pay and allowances and define their duties and the conditions of their service; and(c)to take disciplinary action against teachers and other employees of the private school.(2)The educational agency shall be bound by anything done by the school committee in the discharge of the functions of that committee under this Act.(3)For the purposes of this Act, any decision or action taken by the school committee in respect of any matter over which the school committee has jurisdiction shall be deemed to be the decision or action taken by the educational agency.[Chapter IV-A] [Inserted by section 2. of the Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act. 1982 (Tamil Nadu Act 48 of 1982).] Appointment of Special Officer in Certain Cases
