Section 4 in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
4. Recognition.
(1)Minority Schools of all kinds which have been granted permanent recognition by the Education Department before the commencement of these rules need not apply for fresh recognition.(2)(a)Minority Schools which enjoy temporary recognition granted by the Education Department on the date of the commencement of these rules shall apply in the form appended to these rules for the grant of continuance of recognition of such schools or the standards as the case may be to-(i)the Chief Educational Officers in respect of the pre-primary, primary and middle schools; and(ii)the Joint Director of School Education (Secondary Education) in respect of high schools, teachers training institutes, special schools, and Anglo-Indian Schools.(b)Every application under clause (a) shall be made net later than three months prior to the date of expiry of the period of temporary recognition:Provided that in cases where the period of temporary recognition has already expired, the application for recognition shall be sent within a period of three months from the date of issue of these rules.(3)Minority schools which have been newly opened or where higher or additional standards have been opened on or after the date of the commencement of these rules without the permission of the Education Department undersection 9 of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) shall also apply in the Form appended to these rules to the authorities specified in sub-rule (2) for the grant of recognition within three months from the date of such opening or from the date of issue of these rules.(4)(a)Recognition under sub-rule (2) or sub-rule (3) shall be granted by the authority concerned within a period of two months from the date of receipt of the application for such recognition, only if the following requirements are satisfied by the management, namely.-(i)the amenities to teachers and pupils should be adequate;(ii)the equipments, buildings, laboratory, library and playground and other facilities for-imparting instruction are adequate;(iii)a structural stability certificate of the school building issued by the Executive Engineer of the Pubic Works Department and the sanitary certificate issued by the Health Officer of the locality should be enclosed with the application for recognition;(iv)the management should not appoint any teacher whose certificate has been suspended or cancelled or who has been declared unfit to be a teacher in recognised schools or who has been convicted for offences involving moral turpitude;(v)there should be economic strength prescribed by the Educational Department in all the standards;(b)It shall be open to the authority concerned to reject an application for recognition if he considers that any one or more of the requirements referred to underclause (a) has not been satisfied. Every order of such authority rejecting the application shall specify the grounds for such rejection.(c)For the purpose or recognition of teacher training institutes the conditions for recognition shall be as specified in Annexure 5.
