Section 12(1) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
(1)Every school, other than a school specified in sub-clauses (i) and (iii) of clause (n) of section 2 established before the commencement of the Act shall make a self declaration within a period of six months from the date of coming into force of these rules, in Form I to the competent authority, as specified below, regarding its compliance or otherwise with the norms and standards prescribed in the Schedule and fulfillment of the following conditions, namely:-(a)the school is rim by a society registered under the Tamil Nadu Societies Registration Act,1975 (Tamil Nadu Act 27 of 1975) or a public trust constituted under any law for the time being in force;(b)the school is not run for profit by any individual, group or association of individuals or any other persons;(c)the school conforms to the values enshrined in the Constitution;(d)the school buildings or other structures or the lands are used only for the purpose of education and skill development;(e)the school is open to inspection by any officer authorised by the State Government or the competent authority;(f)the school furnishes such reports and such information as may be required by the local authority from time to time and complies with such instructions of the State Government or the local authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in the working of the school.
