Section 15(1) in Right of Children to Free and Compulsory Education Rules, 2012
(1)In case, where existing recognized schools are not able to fulfill norms regarding infrastructure due to physical limitations, relaxation may have to be given to such schools to protect the education rights of children. Such relaxation may be given only to those schools who achieve a certain level of learning out-comes, as specified m Appendix-I. The Director shall have the powers to allow relaxation of the norms and standards of Primary Education. In a situation where a school is not able to meet the minimum norms specified in the Act and the rules in the time limit given for the purpose, the Government may take over the school or handover the running of the school to another management.
