Section 9 in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
9. Responsibilities of the Schools.
(1)Every School shall give admission in those classes and streams for which they" have been recognized.(2)Certificates issued by the competent authority related to recognition or extension in recognition shall be exhibited in the Principal's room.(3)Teachers and staff working in the school shall not participate in any kind of political activity and students should not be involved for any political activities by the concerned school.(4)Every recognized school shall maintain proper record of students, staff, accounts and other such records necessary for functioning of the school. Officers of school education department may inspect any of these records at any point of time.(5)Parent-Teacher Association shall be constituted in every recognized school to ensure participation of parents of students studying in school.(6)Every recognized school shall continuously strive for achieving best academic quality standards. All the teachers shall be trained at least once in every three years in their concerned subjects.(7)Once the recognition is granted after due inspection, the Society/Trust shall not dilute any of the standards claimed at the time of recognition. Officers of School Education Department can inspect the school premises at any point of time. If at the time of inspection it is found that the Society/Trust is not adhering to any of the. standards, the Divisional Joint Director shall have the powers to suspend and subsequently withdraw the recognition of the school by following the procedure as specified in sub-rule (1) of Rule 11.
