Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 10 in Code of Regulations for Approved Nursery and Primary Schools

10. Powers to grant Approval.

- (i) The competent authority to grant approval to an unapproved of Nursery/ Primary Schools or to upgrade the existing school will be the Director or an Officer authorised by him. The application will be made in proforma prescribed in Annexure I. The fees to be paid in respect of every application to open an Approved Nursery/Primary School shall be Rs. 500. The fee shall be credited to Government under the Head of Account prescribed by the Department.(ii)A list of Approved Nursery/Primary Schools approved by the Department shall be placed before the Board for information.(iii)The following conditions shall be satisfied for the purpose of approval.(a)[ The Educational Agency shall produce- [Substituted by G.O. Ms. No. 117, School Education (Q-l). Department, dated the 7th September 2004.]
(1)a licence permitting the use of the School building as public Building under the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act XIII of 1965);
(2)a structural stability certificate of the School building issued by the Executive Engineers of the Public Works Department or from the Chartered Engineers in the panel of qualified and Registered Engineers maintained by the District Collectors in accordance with the Tamil Nadu Public Buildings (Licensing) Act, 1965;
(3)a Sanitary and Hygiene Certificate issued by the Health Officer of the locality; and
(4)a No Objection Certificate obtained from the Station Officer (Fire and Rescue) in the area, where the School is situated.
(aa)There shall not be any thatched structure in the School Premises.]
(b)Where the licence has been issued for a specific period, the fresh licence shall be produced before the expiry of the period of validity of the said licence.
(c)The Educational Agency must satisfy that the school is actually needed in the locality or district and that it has sufficient buildings, class rooms, laboratories, furniture, sanitary facilities and adequate grounds for Physical Training activities.
[xxx] [Omitted by G.O. Ms. No. 85, School Education (Ql) Department, dated the 20th June 2003.]
(d)The Management should create an endowment as prescribed below which shall be deposited in any small savings scrip within three months and send a copy of the Deposit Receipt to the Director or an Officer authorised by him for verification.
Strength Endowment
(i) Schools with up to 100 pupils. Rs. 5,000
(ii) Schools with 101-250 pupils. Rs. 7,500
(iii) Schools with 251-500 pupils. Rs. 15,000 (in three equal annual instalments)
(iv) Schools with above 501 pupils. Rs. 25,000 (in three annual instalments) Rs.10,000+ Rs. 10,000+ Rs. 5,000 ---
(e)In addition to the creation of the endowment referred to above in the case of new schools, the Educational Agency shall also deposit in any scheduled-bank in the name of the school, a sum equivalent to a minimum of one month's salary of the staff employed in the school to serve as a working capital of the school which may be drawn for the disbursement of salary to the members of the staff on the due date in the event of any delay in the disbursement of salary.
(f)The Educational Agency in the case of new schools should have fulfilled all the conditions stipulated by the competent authority at the time of according approval to open the school. No school shall be permitted to function without approval. Nobody will be permitted to start the school without getting the approval from the competent authority.
(g)The school shall be situated in a building which is accessible to all castes and communities.
(h)The management of a school shall not appoint any teacher whose certificate has been suspended or cancelled or who has been declared unfit to be a teacher in approved schools or who has been convicted for offences involving moral turpitude.
(i)It shall be open to the competent authority to reject the application of a new school for approval if he considers that any one of the conditions has not been satisfied.
(j)The Director or Officer authorised by him may visit an approved school during school hours.
(k)The sanitary certificate must be obtained from the Competent Health Authorities.
(l)The Educational Agency should adopt a common curriculum prescribed by the Government with freedom for teachers to innovate teaching methodologies. An approved Nursery/Primary School should follow only approved text books which are prepared/approved in accordance with the prescribed curriculum and syllabus for the pre-primary and primary classes. Guide books will be supplied for all the subjects.
(m)The approval is given for LKG, UKG, I Std. to V Std. in English, Tamil medium and other minority languages.
(n)Annual affiliation continuance fee shall be as follows:-
No. of pupils   Annual Affiliation Fees
Up to -100 - Rs. 150
101-250 - Rs. 250
251-500 - Rs. 400
501 and above - Rs. 500
(o)[ Further approval, to those Nursery/Primary Schools which have already got the approval of the Education Department will continue only if they come forward to teach any two of the three subjects, under Part III through the Medium of Tamil.] [Inserted by G. O. Ms. No. 97, School Education (C2), dated the 9th April 1999.]