Section 6 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
6. Grant of recognition.
(a)On receipt of an application under point 4 the competent authority may grant or refuse to grant the recognition after taking into consideration the particulars contained in such application, provided that the recognition shall not be refused unless the applicant has been given an opportunity of making his/her representations.(b)Procedure of granting recognition-i. After receiving the application, the competent authority will scrutinise the applications.ii. After shortlisting the proposals, a minimum two-member visit team comprising officials not below block-level will be formed by the competent authority to visit the site of proposed play school/already established play school.iii. The visit team will then submit its report in the prescribed format as annexed with these rules, to the competent authority. After the receipt of report, the competent authority, if satisfied that the proposal for recognition fulfils the objects laid down under point 4; may issue a Recognition Certificate indicating the number of seats allotted, within a period of one month of receiving the proposal, to establish the play school in accordance with the provisions of National ECCE Policy, 2013 for a period of one year.iv. The play school has to apply for renewal of the Recognition Certificate to the competent authority every year.v. The competent authority after due diligence will renew the registration only if the play school fulfil all the basic requirements.
