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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(19) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(19)Security Fund - (1) Every school seeking recognition/renewal of recognition, shall deposit security amount for the period for which application has been made. The amount shall be deposited in lump-sum in the following manner as mentioned in the table
S. No. No. of students High School High School + Higher Secondary
(1) (2) (3) (4)
1 250 Rs. 25,000/- Rs. 40,000/-
2 251 to 500 Rs. 35,000/- Rs. 50,000/-
3 501 to 750 Rs. 50,000/- Rs. 75,000/-
4 751 and more Rs. 75,000/- Rs. 1,00,000/-
The security amount so deposited shall be kept as a fixed deposit in any nationalized Bank, in the joint names of School Principal and District Education Officer.