Section 29 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
29. Repeal and Savings.
(1)The existing Acts, Rules, Regulations, Executive instructions etc., issued by the Government of Andhra Pradesh, the Commissioner and Director of School Education, inconsistent with these Rules shall be deemed to be void to the extent of the inconsistency.(2)Any act of any authority, Officer or body under any Act, Rule, Executive instruction after promulgation of the Act but before notification of these Rules shall be saved and he/she shall be deemed to have acted under these Rules.AppendixForm 1Self Declaration Cum Application For Grant Of Recognition Of SchoolSee sub-rule (1) of rule 14 of Andhra Pradesh Right of Children to Free and Compulsory Education Rules 2010.ToThe District Educational Officer (through Mandal Educational Officer concerned)District--------------Andhra PradeshSir,I forward herewith a self declaration regarding compliance with the norms and standards prescribed in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 and an application in the prescribed proforma for the grant of recognition to _______________ (Name of the school) with effect from the commencement of the academic year_____________.Yours faithfully,Enclosure:Chairman of ManagingCommittee/CorrespondentPlace:Date:A School Details
