Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1986*
| [Tamil Nadu Act No. 50 of 1986] | [9th July, 1986] |
An Act further to amend the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd July, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 366, dated July 9, 1986.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1986.
(2) It shall be deemed to have come into force on the 1st December, 1974.
2. Amendment of section 26, Tamil Nadu Act 29 of 1974.- In section 26 of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) (hereinafter referred to as the principal Act),-
(i) after the words "any other matter", the words "or consequent on the reduction in strength of the pupils studying in any such private school" shall be inserted;
(ii) the following Explanation shall be added at the end namely:-
"Explanation.-For the purpose of this section, the strength of the pupils shall be determined in accordance with the norms fixed in the Grant-in-Aid Code of the Tamil Nadu Education Department or under any rule, regulation or order, as may be made or issued by the Government or the Director of School Education, from time to time, for appointment of teachers or others in any private school."
3. Validation.- Notwithstanding anything contained in the principal Act or in any judgment, decree or order of any court or other authority, any appointment of the teacher made by the Government or the school committee before the date of the publication of this Act in the Tamil Nadu Government Gazette, on the basis that such teacher has been retrenched from employment in any private school, consequent on the reduction in strength of the pupils shall, for all purposes, be deemed to be and to have always been validly appointed in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times when such appointment was made.