Tamil nadu act 011 of 1999 : Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1998

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1998.

(2)(a) All suctions except section 6 shall come into force on such date as the State Government may, by notification, appoint.

(b) Section 6 shall be deemed to have come into force on the date of commencement of the academic year 1991-1992.

Section 2. Amendment of section 2

2. Amendment of section 2.- In section 2 of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) (hereinafter referred to as the principal Act), in clause (7), for the opening portion commencing with the words "private school" and ending with the words "an institution" the following shall be substituted, namely:-

"Private school" means a pre-primary, primary, middle or high school or ticket secondary school or teacher training institution imparting education or training, whether receiving grant from the Government or not, established and administered or maintained by any person or body of persons, and recognised by the competent authority under this Act but does not include a school or an institution".

Section 3. Amendment of section 5

3. Amendment of section 5.- In section 5 of the principal Act, in sub-section (2), in clause (b), for the words "one hundred rupees", the words "one thousand rupees" shall be substituted.

Section 4. Amendment of section 12

4. Amendment of section 12.- In section 12 of the principal Act, after sub-section (2), the following sub-section shall be added, namely:-

"(3) The competent authority, on withdrawal of the recognition of a private school under sub-section (1), shall make necessary arrangements for the continuance of the instruction of the pupils of the said private school in other recognised private schools."

Section 5. Amendment of section 14

5. Amendment of section 14.- In section 14 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) Subject to such rules as may be ??? the Government may continue to pay grant to the private school receiving grant from the Government, before the date of commencement of the academic year 1991-1992 at such rate and for such purposes as may be prescribed.

Explanation.-For the purposes of this sub-section, private school receiving grant from the Government shall also include a private school receiving grant from the Government only in respect of any class or course of instruction."

Section 6. Insertion of new section 14-A

6. Insertion of new section 14-A.- After section 14 of the principal Act, the following section shall be inserted namely:"

"14-A. Grant not payable to new private schools and new class and course of instruction.-Notwithstanding anything contained in this Act or in any other law for the time being in force or in any judgment, decree or order of any court or other authority, no ??? shall be paid to,-

(a) any private school established and any class or course of instruction ??? in such private school, on or after the date of ??? of the ??? year 1991-1992;

(b) any private school in ??? on the date of ??? of the academic year 1991-1992 to which no grant has be paid by the Government immediately before the date of such commencement;

(c) any class or course of instruction in a private school in existence on the date of commencement of the academic year 1991-1992 to which no grant has been paid by the Government immediately before the date of such commencement; and

(d) any class or course of instruction opened on or after the date of commencement of the academic year 1991-1992 in a private school in existence on the date of such commencement.

Explanation.-For the purpose of this section, private school includes a minority school."

Section 7. Amendment of section 20

7. Amendment of section 20.- In section 20 of the principal Act, after sub-section (2), the following sub-section shall be added, namely:-

"(3) Notwithstanding anything contained in sub-section (1), the Government may, by general or special order, whether prospectively or retrospectively, exempt any person or class of persons from possessing the qualifications prescribed under section 19 relating to age and experience for appointment as teacher or; other employee in any private school, subject to such conditions, if any, as may be specified such order."