Section 11(1) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
(1)Every school, other than a school established, owned or controlled by the Central Government, State Government or local authority, established before the commencement of the Act shall make a self-declaration in Form-1 to the concerned Zila Shiksha Adhikari, who shall be the authorised officer, regarding its compliance or otherwise with the norms and standards specified in the Schedule and fulfilment of the following conditions, namely-(a)the school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860) or a public trust constituted under any law for the time being in force;(b)the school is not run for profit to any individual, group or association of individuals or any other persons;(c)the school conforms to the values enshrined in the Constitution;(d)the school building or structures or the grounds are used only for the purposes of education and skill development;(e)the school is open to inspection by any officer authorised by the State Government, or local authority;(f)the school furnishes such reports and information as may be required by the Zila Shiksha Adhikari/Director of Education or any other authorised officer from time to time and complies with such instructions of the State Government/local authority as may be issued to secure the continued fulfilment of the condition of recognition or the removal of deficiencies in working of the school.
