Section 10(13) in West Bengal Right of Children to Free and Compulsory Education, 2012
(13)In case the applicant school is able to make good the deficiency and communicates the same by a written application to the District Inspector of Schools concerned within the said three months from the date of decision of the Committee, the District Level Inspection Team shall again inspect the school within one month from the date of such second application and shall submit its report to the Director of School Education only on the points of deficiency already noted by the State Level Committee as referred to in sub-rule (11) within 15 days from the date of the second inspection and on receipt of such report, the State Level Committee shall again convene within 30 days from the date of receipt of such report and also after give hearing to the applicant school and the concerned District Inspector of Schools and may recommend No Objection Certificate' in favour of the applicant school seeking affiliation under any Board located in West Bengal or outside, as the case may be in the manner as stated in rule 10. In case the Committee is still of the opinion that the school does not fulfil the criteria for recognition it may reject the case as per sub-rule 14.
