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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(6)Procedure to apply :-The procedure regarding the applying for obtaining the recognition shall be as under :-
(a)The schools seeking recognition or renewal shall apply to the Divisional Joint Director through M. P. Online in the application form prescribed in this regard.
(b)In case the Divisional Joint Director finds that the applicant has submitted an incomplete application or has failed to enclose the required documents, he shall inform about this lacuna to the applicant via e-mail within 15 days from the date of the receipt of the application and the applicant shall re-submit the same within 15 days from the date of receiving of the information.
(c)The District Education officer shall ensure carrying out the inspection and it shall be the duty of the applicant to provide all the required information and documents as required by the inspection party/inspecting officer.
(d)The District Education Office, after receiving the inspection report from the Inspection Team, shall forward the report with his comments to the Divisional Joint Director for his decision.