(2)Application for recognition of an institution (as a school or college) shall be:-(a)made by the Secretary or the President of the Governing Body;(b)addressed through the Secretary, Board of Health and Physical Education to the Director of Public Instruction, Bihar.Notes. - (a) The application for recognition of the institution as a school or college shall state the courses of instruction which it is proposed to include and the standard for which recognition is sought.(b)It should state the qualifications of the teaching staff and the condition governing their appointment and tenure of office so as to ensure efficient conduct of the courses of instruction which is proposed to be undertaken by the institution.The minimum requirement of a college should be three diploma-holders and two certificate holders including the Principal.The minimum requirements of a school should be one diploma-holders and two certificate holders.(c)It should give details regarding the building of the institution, its playgrounds and conditions of the students and the staff; a college should have 3 acres of land with buildings and 7 acres of land for playgrounds, etc., preferably in one continuous block. A school should have two acres of land with buildings and five acres of land for playgrounds, etc. preferably in one continuous block. The building should consist of class rooms, gymnasium 75' x 30', hostels and teachers quarters.(d)It should also indicate the provision made for a library which should corn tain books at least for the value of rupees one thousand for a school and rupees three thousand for a college.(e)It should indicate that arrangements have been made in conformity with these rules for provision of adequate equipment for imparting theoretical as well as practical instructions and enclose a list of equipments provided the minimum equipment for schools and colleges will be maintained.(f)It should state that the institution shall impart instruction to the students according to the syllabus approved by the State Government.(g)It should also indicate that due provision will so far as circumstances permit be made for the residence of the Principal of the institution and members of the teaching staff in or near the building of the institution or in the place provided for the residence of the students.(h)It should state the financial resources of the institution which should be such as to make due provision for its continued maintenance; a reserve fund of rupees two thousand for a school and five thousand for a college has to be deposited in the joint names of the Secretary and the Principal by designation.
