33B. Permission for establishment of registered schools: -
(1)The competent authority shall, from time to time, conduct a survey as to identify the need for establishing registered schools under its jurisdiction and then notify in the prescribed manner through the local news papers calling for applications from the educational agencies desirous of establishing the school to be registered in the manner hereinafter provided.(2)In pursuance of the notification under sub-section (1), any registered body of persons intending to, -(a)establish a registered school ;(b)open higher classes in a registered school imparting pre-primary or primary education ; or(c)upgrade any such school into a high school, may make an application, within such period, in such manner and to such authority as may be notified for the grant of permission therefor.(3)The authority empowered to grant permission under sub-section (2) may, after satisfying that the conditions prescribed for the grant of permission are fulfilled, grant the permission and register the school in such manner as may be prescribed or refuse such permission after giving reasons therefor and where the school is so registered, a certificate to that effect may be issued in the name of the school.
