TAMIL NADU TAMIL LEARNING ACT, 2006 TAMIL NADU TAMIL LEARNING ACT, 2006 [Act, No. 13 of 2006] [9th June 2006] An Act to provide a learning of Tamil as one of the
subjects in all schools in the State of Tamil Nadu. WHEREAS
a policy decision has been taken by the Government of Tamil Nadu to ensure that
all students studying in Standards I to X in all schools in this State to learn
Tamil as one of the subjects, in a phased manner, from the academic year
2006-2007. BE
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Fifty-seventh Year of the Republic of India as follows:-- (1) This Act may be called the Tamil Nadu Tamil Learning
Act, 2006. (2) It extends to the whole of the State of Tamil Nadu. (3) It shall come into force on such date as the
Government may, by notification, appoint. In
this Act, unless the context otherwise requires,-- (a) "academic year" means the year commencing
on the first day of June; (b) "competent authority" means the competent
authority appointed by the Government under section 4; (c) "Government" means the State Government; (d) "prescribed" means prescribed by rules; (e) "school" means,-- (i) any Primary School, Middle School, High School or
Higher Secondary School maintained by the State or Local Bodies; or (ii) any Primary School, Middle School, High School or
Higher Secondary School established and administered or maintained by any private
educational agency including minority school established and administered under
clause (1) of Article 30 of the Constitution, whether receiving aid out of the
State fund or not; or (iii) any Nursery and Primary School, Matriculation
School, Anglo-Indian School or Oriental School including minority school
established and administered under clause (1) of Article 30 of the
Constitution, whether receiving aid out of the State fund or not; or (iv) such other school as may be notified by the
Government in this behalf. Explanation.--For
the purpose of this clause,-- (i) Nursery and Primary School shall consist of
standards LK.G. to V; (ii) Primary School shall consist of standards I to V; (iii) Middle School shall consist of standards I to VIII
or standards VI to VIII; (iv) High School shall consist of standards I to X or VI
to X or IX and X; (v) Higher Secondary School shall consist of standards
I to XII, VI to XII or IX to XII. (1) Tamil shall be taught as a subject in standards I
to X in all schools, in a phased manner, commencing from the academic year
2006-2007 for standard I, from the academic year 2007-2008 for standards I and
II and shall be extended upto X standard in a like manner. (2) For the purpose of sub-section (1), the pattern of
education shall be as follows:-- Part-I
Tamil (Compulsory) Part-II
English (Compulsory) Part-III
Other Subjects (Mathematics, Science, Social Science, etc.) Part-IV
Students who do not have either Tamil or English as their mother tongue can
study their mother tongue as an optional subject. (1) The Government may, by notification, appoint any
officer of the Education Department not below the rank of District Educational
Officer to be competent authority for the purposes of carrying out the
provisions of this Act and the rules made thereunder and different competent
authorities may be appointed for different areas. (2) The competent authority shall exercise such powers
and perform such functions as may be prescribed. The
Government may, subject to such conditions as they deem fit, by general or
special order, exempt any class or category of student or students from all or
any of the provisions of this Act either in part or in whole. The
competent authority appointed under section 4 shall be deemed to be public
servant within the meaning of section 21 of the Indian Penal Code (Central Act
XLV of 1860). (1) The Government may, in the public interest, by
order, direct the competent authority to make an enquiry or to take appropriate
proceedings under this Act in any case specified in the order, and the
competent authority shall report to the Government the result of the enquiry
made or the proceedings taken by him within such period as may be prescribed. (2) On receipt of the report from the competent
authority under sub-section (1), the Government shall give such direction as
they deem fit and such direction shall be final and binding. No
suit, prosecution or other legal proceedings shall lie against the competent
authority, Government or its Officers for anything which is in good faith done
or intended to be done under this Act or any rule or order made thereunder. (1) The Government may make rules for carrying out the
purposes of this Act. (2) Every rule or notification or order made under this
Act, shall, as soon as possible, after it is made or issued, be placed on the
Table of the Legislative Assembly, and if, before the expiry of the session in
which it is so placed or the next session, the Assembly makes any modification
in any such rule or notification or order or the Assembly decides that the rule
or notification or order should not be made, the rule or notification or order
shall thereafter have effect only in such modified form or be of no effect, as
the case may be, so, however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done under that rule
or notification or order. If
any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order published in the Tamil Nadu Government Gazette, make
such provisions, as appears to it to be necessary or expedient for removing the
difficulty: Provided
that no order shall be made after the expiry of a period of two years from the
date of commencement of this Act.
Preamble 1 - TAMIL NADU TAMIL LEARNING
ACT, 2006PREAMBLE