Section 26 in Rules for the Grant of Recognition and Aid to Elementary Schools
26.
Recognition may be withdrawn from any school, whether under public or private management, which refuses admission to any pupil merely on the ground of the caste or community to which he belongs.If no pupils belonging to the scheduled classes are actually attending school, it will be deemed to refuse admission to such pupils within the meaning of this rule, unless the management of the school shows that no such pupils are residing within a distance of one mile from the school or adduce other satisfactory reasons for the absence of such pupils from the school.Before recognition is withdrawn from any school, the District Educational Officer shall give the management of the school at least one month's notice of his intention to do so.
