Section 4 in The Haryana School Education Act, 1995
4. Recognition of schools.
(1)The appropriate authority may, on an application made to it in the prescribed form and in the prescribed manner, recognise any private school :Provided that no school shall be recognised unless :-(a)it has adequate funds to ensure its financial stability and regular payment of salary and allowances to its employees;(b)it has a duly approved scheme of management as required under Section 5 of this Act;(c)it has suitable or adequate accommodation and sanitary facilities having regard, among other factors, to the number, age and sex of the pupils attending it;(d)it provides for approved courses of study and efficient instructions;(e)it has teachers with prescribed qualifications; and(f)it has the prescribed facilities for physical education, library service, laboratory works, workship practice and co-curricular activities.(2)Every application for recognition of a school shall be entertained and considered by appropriate authority and the decision thereon shall be communicated to the appellant with a period of six months from the date of receipt of the application and where recognition is not granted, the reasons for not granting recognition shall also be communicated to the applicant within the said period.(3)Where recognition to a school is refused, any person aggrieved by such refusal may, within thirty days from the date of communication to him of such refusal, appeal against such refusal, in the prescribed manner, to the prescribed authority, and the decision of the prescribed authority thereon shall be final :Provided that the prescribed authority may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the period of thirty days, extend, for reasons to be recorded by it in writing, the said period by a further period of sixty days.(4)Where the managing committee of a school obtains recognition by fraud, misrepresentation or suppression of material particulars, or where, after obtaining recognition, the school fails to continue to comply with any of the conditions specified in the proviso to sub-section (1) the authority granting the recognition may, after giving the managing committee of the school a reasonable opportunity of showing cause against the proposed action to withdraw the recognition granted to such school.(5)The recognition granted under sub-section (1) shall not by itself, entitle any school to receive aid.(6)Every existing recognised school or schools which are already affiliated with Boards or Councils for Indian School Certificate Examinations other than Board of School Education, Haryana, after obtaining 'No Objection Certificate' from the Government, shall be deemed to have been recognised under this section and shall be subject to the provisions of this Act and the rules made thereunder :Provided that where any such school does not satisfy any of the conditions specified in the proviso to sub-section (1), the prescribed authority may require the school to satisfy such conditions within a specified period and if any such condition is not satisfied, the recognition may be withdrawn from such school.(7)Every school, whose recognition is withdrawn under sub-section (4) or sub-section (6), may appeal to the prescribed authority, who shall dispose of the appeal within one year from the date of presentation of the appeal in such manner as may be prescribed, and if the appeal is not disposed of within that period, the order for the withdrawal of recognition shall on the expiry of the said period of one year stand cancelled.(8)On hearing an appeal preferred under sub-section (3) or sub-section (7), the prescribed authority may, after giving the appellant a reasonable opportunity of being heard, confirm, modify or reverse an order appealed against.
