Section 13(7) in Right of Children to Free and Compulsory Education Rules, 2012
(7)The existing schools which does not conform to the norms and standards specified in sub rule (1), may make an application to the Competent Authority to issue a Provisional Certificate of Recognition along with an affidavit listing out the inadequate norms and standards and the time limit, not later than three years of commencement of the Act, within which each such norm and standard shall be complied with by it.
