Section 3 in The Bihar Primary and Middle Education Rules, 1961
3. Recognition of schools.
- A school shall ordinarily be recognised if it follows the courses of study prescribed or approved, fulfils the conditions laid down, and complies with the instructions issued by the Department from time to time and is included in the District Plan; but recognition may be withheld or withdrawn from any school which:-(i)has committed a wilful breach of transfer Rules; or(ii)has not attained or does not attain a reasonable standard of efficiency; or(iii)does not maintain a satisfactory standard of discipline or employs any teacher who takes part in political agitation directed against the authority of Government or who endeavours to inculcate opinions tending to excite feelings of disloyalty to the State or disaffection among the pupils, or to promote feelings of hatred or enmity between different classes of the citizens of India or to disturb the public peace; or(iv)appears, for any other reason, to the authority empowered to grant recognition, to be conducted in a manner not conductive to the interest of education.
