Section 5(2) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
(2)Land and Building - (a) The Society/Trust, intending to run a High School, or/and Higher Secondary School must have minimum one acre land and constructed area should be as per the standards Specified in National Building Code.(b)The Society/Trust should have its own or rented building with a separate class rooms for class 9th and 10th for a High School and for Higher Secondary School, as per the aforesaid minimum stipulation. There shall be separate class rooms for classes 11th and 12th for each stream. In addition to this one Principal room, one Office room, one Library room, laboratory (one in case of High School and 3 for Higher Secondary School), a staff room and separate toilet blocks for girls and boys in sufficient numbers shall also be required. If there is more than one medium of instruction in any school, then the number of class rooms shall also be increased accordingly.(c)In case of rented land or building the documents must be legally registered and the attested copy of these documents should be attached with the application form.(d)There shall be proper firefighting arrangements in the School.(e)The School shall have proper arrangements for children with special needs as per norms.(f)Such Schools who have obtained the recognition under the M. P. High School and Higher Secondary School Recognition Rules, 2015 and are functioning prior to the commencement of these rules and are situated in a location where it is not possible to ensure availability of minimum required land and building as per prescribed parameters, the rules regarding the requirement for land and building may be relaxed for a maximum period for one year by the Divisional Joint Director assigning reasons thereof, in writing.
