Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4)(a) in Right of children to Free and compulsory Education Rules, 2011

(a)The District Education Officer on being satisfied that the school fulfills the norms and standards prescribed under section 19 shall issue the recognition certificate in From-2 appended to these rules. The certificate shall be for a period of three years and shall be issued within 45 days from the date of making application for recognition. The certificate of recognition shall be section to following condition:-
(i)the school shall have to maintain norms and standards specified under section 19;
(ii)the school shall give admission to a minimum of 25% in class I for the children of disadvantage group and children of weaker section from the limit of neighborhood. In case the school is aided school it shall provide free the compulsory elementary education to such proportion of children admitted there in as it annual recurring aid or grants so received bears to its annual recurring expenses, subject to a minimum of twenty-five per cent: