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State of Tamilnadu - Section

Section 27 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

27. Inspection or inquiry.

(1)The competent authorities to cause an inspection of, or inquiry in, respect of, any private school, its buildings, laboratories, libraries, workshops and equipment and also of the examinations, teaching and other work conducted or done by the private school to be made by such person or persons as it may direct and to cause an inquiry to be made in respect of any other matter connected with the private school shall be the following namely: -
Schools Competent Authority
(1) (2)
(a) Pre-primary, Primary and Middle Schools. District Educational Officer.
(b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. Chief Educational officer.