201. Recognition of Higher Secondary/Multi-purpose Schools.
- A Higher Secondary/Multi-purpose School is said to be recognised when it is permitted to present pupils at the Higher Secondary Examination. The authority competent to grant permission to present candidates at the Higher Secondary Examination is defined in the Bihar School Examination Board Act (Bihar Act VII of 1952) as amended by Bihar School Examination Board (Amendment) Act 1959A school seeking recognition as a Higher Secondary School will have to apply through the District Education Officer/Inspectress of Schools Bihar to the Board of Secondary Education with a certificate from the Sub-divisional Education Officer/ District Inspectress of schools of the area, as the case may be, that the school concerned is in a position to meet the minimum conditions in respect of lands, buildings, staff, etc., laid down for recognition. The school will have to indicate whether it seeks recognition as a Higher Secondary School for Humanities only or for Humanities as well as Science groups. It will have also to indicate if it would provide for an additional vocational subject group, in which case the school will have to be considered for being recognised as a Multi-purpose Higher Secondary School. Every application for such recognition will be accompanied by a detailed statement of existing facilities in the school regarding accommodation, furniture, equipment, library, staff as noted below. The statement will be certified by the Headmaster/Headmistress and Secretary of the School and will be verified by the Sub-divisional Education Officer/District Inspectress of Schools, as the case may be.On receipt of the application from a school for recognition as a Higher Secondary School, the Board of Secondary Education will appoint a Special Board, consisting of an Inspecting Officer in Class I of the Bihar Educational Service and at least one member to be nominated by the President of the Board of Secondary Education to inspect the school and report on its eligibility for being converted into a Higher Secondary School.(Government Resolution no. 4719, dated the 10th November 1960.)The Special Board will report on the following points :-(1)Whether in view of the numerical strength of pupils and the topographical considerations, recognition of the school as a Higher Secondary or Multipurpose Higher Secondary School is justifiable and whether it may not create unhealthy rivalry among neighbouring schools.(2)The managing committee is constituted according to the rules in force. The school follows the rules and orders in force regarding admission, rates of tuition fees, transfer, appointment, assessment, etc., strictly it undertakes to conform to rules and directions that may be laid down from time to time by the Department.(3)The school has ultimately at least 320 pupils in case it is a four-class school and at least 450 pupils in case it is a six-class school.(4)The financial position of the school is sound with at least Rs 5,000 in reserve fund invested in National Savings Certificate or other Government securities and Rs. 5,000 in General Fund. The school makes regular payment to teachers according to the approved scales of pay and has introduced the system of Provident Fund.(5)The school has at least ten acres of land in not more than two blocks of which at least one block of five acres is at the school site. The school providing for agriculture as a vocational subject group should have at least 15 acres of land. The Board may make relaxation in the case of urban and other areas where there is acute shortage of land.(6)A six-class high school with 450 students has at least 18 rooms including the Headmaster's room, staff room, office room, library, science class, geography class and an assembly hall. There should preferably be a gymnasium also. In class rooms, the standard floor space should be at the rate of 10 square feet per pupil. In case of four-class schools having 320 students, the number of rooms should be 15. The building should be entirely pucca or it must have pucca walls and the floor of the rooms cemented.In the initial stage, the number of rooms mentioned above need not be insisted upon. After the school has been recognised, the Board shall lay down a phased programme of construction of rooms, etc., for each school after recognition. But at the stage of recognition, there must be Head-master's-cum-staff room, office room, library room, science class-cum-geography class in addition to the requisite number of rooms for the existing number of Classes according to the time-table.(7)The standard staff of teachers in a Higher Secondary School should be as follows :-(i)Headmaster-Trained graduate (preferably having Master's degree with at least ten years' teaching experience in a high school).(ii)Science teacher-Trained M. Sc. or B. Sc. (Hons.) - Two (one more in the case of a Multi-purpose school).(iii)Assistant Teachers-Trained M.A. - Two.(iv)Assistant Teachers-Untrained M.A. or B,A. (Hons.) - Two.(v)Assistant Teachers-Trained graduates (including one B. Sc.) - Two (one more B. Sc. in a Multi-purpose school).(vi)Classics Teachers - M.A. in Sanskrit or Acharya in Sahitya and/or Vyakaran with Principal Hindi in B.A. Examination. M.A. in Persian or Fazil should be appointed where justified-one or two.(vii)Physical Instructor - A graduate having Diploma in Physical Education.In the initial stage, there should be one trained headmaster preferably with Master's or Hons, degree and as many trained graduates as there are class sections (two of them must have Master's or Honour's degree, one trained science graduate and one classics teacher and one Physical Instructor).The appointment of standard staff should be suitably phased over three years in a four-class high school and four years in a six-class high school.(8)The school has ultimately a well-equipped library having at least 2,500 volumes worth at least Rs. 5,000 including books on education, teachers' handbooks, books on various school subjects and reference books.(9)The school has at its credit an average of 66 percent of passes at the Secondary School Examination with a good number of First Division passes.(10)The school has the minimum items of furniture and equipments specified by the Board of Secondary Education. The Board will indicate which of the furniture and equipments are the requisite minimum in the case of a particular school.Note. - 'With the prior approval of Government in Education Department the Board may make modifications in the conditions mentioned above in the light of experience of actual working of Higher Secondary schools in the State.Criteria for sanctioning Government grants to Non-Government Higher Secondary and Multi-purpose Higher Secondary Schools.(1)The essential equipments and furniture for the purpose of conversion are estimated to cost Rs. 30,000. This includes a sum of approximately Rs. 5,000 to provide for the Humanities group of subject, Government may meet 50 per cent of the non-recurring expenditure incurred by the school, in terms of Article 654 of the Education Code subject to a maximum of Rs 15,000.(2)The cost of construction of extra rooms for conversion of High Schools into Higher Secondary Schools may vary from Rs. 10,000 to Rs. 20,000 depending on the groups provided for. Government may meet not more than 50 per cent of this cost subject to a maximum of Rs. 10,000.(3)As soon as a school is recognised by the Board of Secondary Education as a Higher Secondary or Multi-purpose School, it will be eligible for a maximum of 50 per cent of the Government grant meant for equipments, furniture and buildings. The balance of the Government grant will be paid after necessary equipments, furniture and buildings have been provided. Before the non-recurring grant is given, a list of the minimum requirements within the ceiling of Rs, 40,000 will be drawn up taking into account the existing facilities which have been duly checked by the Sub-divisional Education Officer/District Inspectress. The Government grant will be given on the basis of the minimum necessary estimate.(4)These rules shall apply with immediate effect to all non-Government High Schools and non-Government Sarvodaya High Schools seeking recognition as Higher Secondary and Multi-purpose Higher Secondary Schools.(5)The rules under Art. 201 above should also be observed by Government High Schools mutatis mutandis and except in so far as they may conflict with any special orders applicable to such schools and to the staff employed in them.Note. - Form no. 126 be attached giving particulars of the date to which the above compliance relates.(Government Res no. 1451, dated the 8th may 1958 and no. 1990, dated the 21st May 1959.)
