Section 3 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
3. Application to establish new school or up-gradation of existing school.
- [(1) Any registered company or a registered trust or a registered society or a local authority desirous of establishing a new school, such as primary or upper-primary or secondary or higher secondary, or up-gradation of the existing school to upper-primary or secondary or higher secondary school, as the case may be, shall submit the application online in the format as provided in Schedule alongwith the documents as specified in Schedule B. The application shall be accompanied with such fees as the State Government may be order, specify, from time to time.(1A)The process of submitting online application under sub-section (1) shall remain continuously throughout the year.] [Substituted by Maharashtra Act No. 39 of 2018, dated 15.5.2018.](2)[ The Government may prescribe detailed procedure for processing the applications received under sub-section (1) including procedure for declaration of eligibility, issuing of Letter of Intent and Letter of Approval.(3)If, in the Development Plan, the Competent Authority has reserved the plot for education purposes having area less than the area specified in entry (12) of Schedule A, in such case, the Government may relax the condition regarding area of land specified in entry (12):Provided that, for the academic year 2013-2014, such relaxation may be made with retrospective effect.(4)The condition regarding area of land specified in entry (12) of Schedule A, shall not be applicable for the proposals of up-gradation of schools having complied with the norms and standards required under the Right of Children to Free and Compulsory Education Act, 2009.(5)[If, any registered company or a registered trust] [Sub-section 2 to 5 were added by Maharashtra 19 of 2013, Section 3(4) (w.e.f. 2-7-2013)] or a registered society or a local authority has submitted the application for establishing a new school under sub-section (1) and complied with all conditions, except the requirement of registered documents specified in entry (11) of Schedule A, in such case, the Government may grant permission to establish a new school applied for, if such trust or society or local authority has submitted the duly registered documents before issuing the Letter of Intent :[***] [Deleted 'Provided that, for the academic year 2013-2014, such duly registered documents shall be submitted before the 15th July 2013.' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.]]
