Section 5 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
5. Application for temporary recognition.
- A.H.S. School/Junior College shall be eligible to apply for temporary recognition only after receiving permission for opening 2nd year class and Government in respect of Junior College. The application in the prescribed Form No. 3 accompanied by prescribed fees shall reach the Council by 31st June of the year.The application for temporary recognition shall be submitted to the Council in respect of which the Council shall cause an inspection of the Institution through such competent agency as it deems fit.
