Section 7 in Tamil Nadu Private Schools (Regulation) Act, 2018
7. Application for certificate of recognition.
(1)Every educational agency shall, within a period of three years from the date of receipt of order of permission under section 6, apply to the competent authority for issue of certificate of recognition in such form accompanied by such fees and such documents as may be prescribed.(2)Where no application for certificate of recognition is received within the period specified in sub-section (1), the permission granted under section 6, shall be deemed to have been lapsed on and from the date of expiry of the period specified in sub-section (1).
