Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1995*
| [Tamil Nadu Act No. 16 of 1995] | [6th July, 1995] |
An Act further to amend the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th July, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1995.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 15.- In section 15 of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Ordinance Act ??? of 1974), to sub-section (1), the following proviso shall be added, namely:
"Provided that where an educational agency is a company or corporation owned or controlled by the Central or State Government and such educational agency has established and administering or maintaining more than one private school, such private schools may, with the prior permission of the competent authority, have a common school committee consisting of all headmasters of such private schools and such number of senior most teachers employed in such private schools as provided in sub-section (2)."