Section 3 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
3. Recognition of Institutions
.- (1) Every institution except those affiliated to a University or recognised by the Board [or imparting elementary education from Class I to VIII] [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.] seeking recognition must be registered under the Rajasthan Societies Registration Act, 1958.(2)Except in the case of institutions which are either affiliated a University or recognised by the Board, [or imparting elementary education from Class I to VIII] [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.] the Competent Authority as specified in Appendix - III may, on an application made to it in the prescribed Form (Appendix - I), recognize a Non-Government Educational Institution on fulfilment of such terms and conditions as prescribed hereafter.(3)Every application for recognition of an institution shall be entertained and considered by the competent authority and the decision thereon shall be communicated to the applicant within the period as prescribed hereafter.
