Section 10 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
10. Stages of recognition.
- (i) Extension of recognition. - The Council, on being satisfied by the report of inspection caused by it or otherwise that the H.S. School/Junior College to which temporary recognition was granted has maintained a uniformly good standard of educational performance as well as administration (Appendix III) and has fulfilled all the conditions laid down in Clause 9, shall on the recommendation of the Recognition Committee, accord extension of recognition to the H.S. School/Junior College for a period not exceeding 5 years with effect from the date of expiry of the temporary recognition.(ii)Renewal of extension of recognition. - The extension of recognition of the H.S. School/Junior College shall be renewed by the Council on receipt of prescribed fees and on the recommendation of the Recognition Committee provided in the opinion of the Council, the H.S. School/Junior College has maintained a good academic standard throughout the past 5 (five) years (Appendix IV) and subject to fulfilment of all other conditions required for obtaining recognition.(iii)Permanent recognition. - The Council may accord permanent recognition to the Higher Secondary School/Junior College which enjoyed recognition under Clauses 6 and 10 (I and II) for a period not less than 10 years provided in the opinion of the Council, the H.S. School/Junior College has maintained a uniformly good academic standard all throughout the period of 10 years, and has fulfilled all the conditions and requirements as laid down in this regulation and on a satisfactory inspection report:Provided that for the purpose of according temporary/permanent recognition to the Higher Secondary Section of the existing Degree Colleges/H.S. Schools that enjoyed temporary provisional affiliation of the University concerned/recognition of the SEBA prior to commencement of the Assam Higher Secondary Education Act, 1984, the Council shall cause an inspection of the institution concerned and obtain report about the fulfilment of conditions laid down in Appendix III and Appendix IV and place the same before the Recognition Committee for necessary recommendation. On satisfactory inspection report and recommendation of the Recognition Committee the Council may accord temporary recognition for a specific period/permanent recognition.
