Section 3(2) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
(2)The Recognition Committee shall from time to time issue instructions and policy guidelines for the effective implementation of Rules and such instructions and system established by the Recognition Committee shall be binding on all private schools. Recognition Committee shall be empowered to relax parameters and other conditions described in these rules, for a period not exceeding one year. No relaxation shall be given under any circumstances by the Recognition Committee in respect of the minimum requirements for land and building.
