Section 22 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
22.
(a)It shall not be required as a condition of any child being admitted into or continuing in a recognized school as a pupil that he shall attend or abstain from attending any Sunday school or any place of religious worship; or that he shall attend any religious observance or any instruction in religious subject in the school or elsewhere from which observance or instruction his guardian has claimed exemption; or that he shall, if exemption has been claimed by his guardian, attend the classes on any day exclusively set apart for religious observance by the religious body to which, his guardian belongs.(b)The time or times during which religious observance is practised or instruction in religious subjects is given, at any meetings of the school, shall be either at the beginning or at the end or at the beginning and the end of such meetings, and shall be inserted in a time-table to be kept permanently and conspicuously hung up in every school room; and any pupil may be withdrawn by his guardian from such observance or instruction without forfeiting any of the other benefits of the school.(c)A recognized school shall be open at all times and in all its departments to the Inspectors, but it shall be no part of his duties to enquire into any instruction in religious subjects given at such school or to examine any pupil therein in religious knowledge or in any religious subjects or book Vide also Article 126.Teachers Certificates
