Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1986 CONTENTS 1. Short Title And Commencement 2. Section 2 3. Validation Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1986 1. Short Title And Commencement :- This Act may be called the Tamil Nadu Recognised Private Schools (regulation) Amendment Act, 1986. 2. Section 2 :- It shall be deemed to have come into force on the 1st December 1974. 3. Validation :- Not withstanding anything contained in the principal Act or in any judgement, 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 an 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.