Section 11(1) in Right of children to Free and compulsory Education Rules, 2011
(1)Every school, other than a school established ,owned or controlled by the central Government, the State Government or the local authority, established before or after the commencement of the Act for imparting elementary education shall make an application in From-1 appended to these rules within a period of four months after the publication of the rules to the rules to the District Education Officer, who shall be designated authority to issue certificate of recognition to the school under section 18. The application shall also have details of the limit of neighborhood of the school that shall be covered under the provision of clause (c) of sub- section (1) of section 12. The application addressed to the District Education Officer in a manner as determined by Commissioner, Raj Shiksha Kendra. The school shall furnish information in the electronic form on the website maintained for the purpose so that the school information is available for the public.
