Section 15 in The Right of Children to Free and Compulsory Education Rules, 2010
15. Recognition to school.
(1)Every school, other than a school established, owned or controlled by the Central Government, appropriate Government or the local authority, established before the commencement of this Act shall make a self declaration within a period of three months of the commencement of the Act, in Form No. 1 to the concerned District Education Officer regarding its compliance or otherwise with the norms and standards specified in the Schedule and fulfilment of the following conditions, namely :-(a)the school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860), or a public trust constituted under any law for the time being in force;(b)the school is not run for profit to any individual, group or association of individuals or any other persons;(c)the school conforms to the values enshrined in the Constitution;(d)the school buildings or other structures or the grounds are used only for the purposes of education and skill development;(e)the school is open to inspection by any officer authorised by the appropriate Government or the local authority;(f)the school furnishes such reports and such information as may be required from time to time and complies with such instructions of the appropriate Government or the local authority as may be issued to secure the continued fulfilment of the condition of recognition or the removal of deficiencies in working of the school;(2)Every self declaration received in Form I shall be placed by the District Education Officer in public domain within fifteen days of its receipt.(3)The District Education Officer shall, within three months of the receipt of the self declaration, cause on-site inspection of such schools which claim in Form No.1 to fulfil the norms and standards and the conditions mentioned in sub-rule (1).(4)After the inspection referred to in sub-rule (3) is carried out, the inspection report shall be placed by the District Education Officer in public domain and schools found to be conforming to the norms, standards and the conditions shall be granted recognition by the District Education Officer in Form No.2 within a period fifteen days from the date of inspection.(5)Schools that do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be listed by the District, Education Officer through a public order to this effect; such schools may request the District Education Officer for an on-site inspection for grant of recognition at any time within the next two and a half years, so that such period does not exceed three years from the commencement of the Act;(6)Schools which do not conform to the norms, standards and conditions mentioned in sub-rule (1) within three years from the commencement of the Act, shall cease to function.(7)Every school, other than a school established, owned or controlled by the Central Government, appropriate Government or local authority, established after the commencement of this Act shall conform to the norms and standards and conditions mentioned in sub-rule (1) in order to qualify for recognition under this rule.
