Section 12(1) in Puducherry School Education Act, 1987
(1)On receipt of an application by-(a)any private school in respect of which permission has been or is deemed to have been granted under section 6: or(b)any minority school ;the appropriate authority may, after satisfying itself, that proper arrangements have been made for the maintenance of academic standard in the school, that the provisions of this Act are complied with and that the prescribed conditions have been satisfied grant a certificate recognising the private school for the purposes of this Act.
