Section 9 in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
9. Registration of new Centres.
(1)After the commencement of this Act, no new Centre shall run without having a valid Certificate of Registration from the Director and in accordance with the terms and conditions specified therein.(2)For the registration of new Centres, the applications shall be accepted online from August to October of every year in such form and alongwith such fee as may be prescribed.(3)In new Centres where infrastructure and other facilities are usually not available at the time of application, a project proposal shall be submitted to the concerned District Programme Officer and he shall place all such applications before the Inspection Committee constituted under section 5 within one month from the date of receipt of such applications.(4)The Inspection Committee shall evaluate the proposal and then send its report to the Director for provisional registration in accordance with the procedure as may be prescribed.(5)The report of the Inspection Committee shall be considered by a Committee at the Directorate Level headed by the Director.(6)The Directorate Level Committee may refer back the case to the Inspection Committee, if required, for seeking any clarification or additional information.
