749. Rules regarding the Recognition and Grant-in-aid to Physical Culture Institutions.
- The Institution of physical culture (school or college) may be recognised by the State Government on the recommendations of the Board of Health and Physical Education, Bihar, if it fulfils the following conditions :-(1)The institution is to be under management of regularly constituted Governing Body consisting of eleven members as follows :-(a)The Head of the Institution - Ex-officio.(b)A teachers' representative.(c)Three members to be nominated by the Board.(d)District Education Officer - Ex-officio.(e)One donor who has donated Rs. 5,000 or more in cash or in kind; if there be more than one such donor, they will be members by rotation to be nominated by the Chairman of the Board. If there be no donor, the seat will be filled up as in (f).(f)Four members elected in a general meeting of subscribers paying a minimum subscription of six rupees per year.The Governing Body will elect its own President, Secretary and other Office bearers, if necessary.(2)Application for recognition of an institution (as a school or college) shall be:-(a)made by the Secretary or the President of the Governing Body;(b)addressed through the Secretary, Board of Health and Physical Education to the Director of Public Instruction, Bihar.Notes. - (a) The application for recognition of the institution as a school or college shall state the courses of instruction which it is proposed to include and the standard for which recognition is sought.(b)It should state the qualifications of the teaching staff and the condition governing their appointment and tenure of office so as to ensure efficient conduct of the courses of instruction which is proposed to be undertaken by the institution.The minimum requirement of a college should be three diploma-holders and two certificate holders including the Principal.The minimum requirements of a school should be one diploma-holders and two certificate holders.(c)It should give details regarding the building of the institution, its playgrounds and conditions of the students and the staff; a college should have 3 acres of land with buildings and 7 acres of land for playgrounds, etc., preferably in one continuous block. A school should have two acres of land with buildings and five acres of land for playgrounds, etc. preferably in one continuous block. The building should consist of class rooms, gymnasium 75' x 30', hostels and teachers quarters.(d)It should also indicate the provision made for a library which should corn tain books at least for the value of rupees one thousand for a school and rupees three thousand for a college.(e)It should indicate that arrangements have been made in conformity with these rules for provision of adequate equipment for imparting theoretical as well as practical instructions and enclose a list of equipments provided the minimum equipment for schools and colleges will be maintained.(f)It should state that the institution shall impart instruction to the students according to the syllabus approved by the State Government.(g)It should also indicate that due provision will so far as circumstances permit be made for the residence of the Principal of the institution and members of the teaching staff in or near the building of the institution or in the place provided for the residence of the students.(h)It should state the financial resources of the institution which should be such as to make due provision for its continued maintenance; a reserve fund of rupees two thousand for a school and five thousand for a college has to be deposited in the joint names of the Secretary and the Principal by designation.(3)Every such application shall contain assurances that after recognition of the institution as a school or college any transference of the management and all changes in the teaching staff shall forthwith be reported to the Board and that the Board shall at any time cause such inspection to be made of the institution as it thinks fit.(4)(i)On receipt of an application for recognition the Board shall cause a local enquiry to be made by two members of the Board.(ii)On the completion of the enquiry, the Board shall report to the Director of Public Instruction, Bihar their opinion as to whether the application should be granted with or without modification, or should be refused and shall embody in such report the results of the enquiry made by them.(5)If an application for recognition is granted, an order shall be issued from the Directorate and shall specify the courses of instruction for which the institution is recognised and the standard up to which the recognition is granted in each such course. If the application or any part thereof is refused, the grounds of such refusal shall be stated.(6)(i)When a school or college desires to add to the courses of instruction in respect of which it is recognised, an application for permission to make such addition shall be made in the same manner as an application for recognition as a school or college.(ii)The application shall contain sufficient information to satisfy the Board that so far as the additional courses of instruction are concerned adequate provision is made in respect of matter specified in clause (2).(Government order no. 1878, dated the 11th July, 1955.)Section VIState Bureau of Educational and Vocational Guidance
