207. Change of status in schools maintained by local bodies.
- In no case should sanction be accorded to a change in the status of any school maintained by local body until the approval of that body has been obtained.Note. - The expression "change of status" does not mean the conversion of a recognised school into an unrecognised school, or vice versa, it means an alteration in the standard up to which the school is recognised, as when a lower Primary school becomes an upper Primary school.(D.P.I.'s circular no. 46, dated the 16th October 1913.)
