Section 10(15) in West Bengal Right of Children to Free and Compulsory Education, 2012
(15)Every school seeking recognition under the section 18 shall, in addition to the requirements of the Board to which it is to be recognised or seeks to be affiliated to, abide by the following conditions :(a)that the applicant school shall be run either by a. society registered under the Societies Registration Act, 1860, or by a public trust constituted under any law for the time being in force, or by such a company within the meaning of the Companies Act, 1956 whose Memorandum and Articles of Association do not allow it to make profit;(b)that the applicant school is not run for profit to any individual, group of individuals or any other persons;(c)that the applicant school conforms to, seeks to and has a curriculum to implement the values enshrined in the Constitution of India and promotes respect for the National Anthem, National Flag and National Emblem and National Integration;(d)that the applicant school buildings or other structures or the grounds are used only for the purposes of education and skill development;(e)that the premises of the applicant school is open to inspection by any officer authorized by the State Government or local authority;(f)that the applicant school shall furnish such reports and information as may be required by the Board or by any other authority under the State Government from time to time as and when required and shall comply with such instructions of the State Government or the local authority as may be issued to secure the continued fulfilment of the conditions of recognition of the school or for the removal of deficiencies;(g)that the applicant school shall(i)be located in a relatively noise-free and pollution-free area, having adequate supply of drinking water and electricity;(ii)have a building usable in all weathers and the plan of the building sanctioned by the Gram Pradhan of the Gram Panchayat in case of rural area and by the Chairman of the Municipality or Mayor of the Municipal Corporation, in case of urban area;(iii)have a play ground for the students;(iv)have a barrier-free access as mentioned in the Schedule of the Act;(v)have class rooms of an area minimum 400 sq.ft. (25 ft. x 16 ft.) each which is comfortable and suitable for imparting lesson and of not less than the number of class units;(vi)have good quality of separate lavatory for students and teachers and good quality of separate lavatory for girls students, if it is a co-education school;(vii)have a girls' common room, if it is a girls or co-education school;(viii)have a teachers' room;(ix)have adequate furniture so that students do not have seat more than three in bench;(x)have a library with sufficient number of books (not less than 500) on literature and other subjects but excluding text books or notes thereon;(xi)have students' admission procedure and fees structure duly published by the School Management Committee;(xii)have arrangement for periodical medical check up of students and records thereof;(xiii)comply with the rules and regulations, and satisfy the minimum qualification norms set by the National Commission for Teacher Education to the teachers' recruitment for the satisfaction of the recognizing authority;(xiv)have recruited teachers as per the staff pattern and qualifications specified by the State Government or the Board with which it is affiliated, whichever is higher;(xv)have a duly published service rules and leave rules for the teaching and non-teaching staff;(xvi)follow the provisions relating to disciplinary proceedings in the manner as may be directed by the Board;(xvii)have a determined the pay structure of its teaching and non-teaching staff in such manner as may be directed by the State Government;(xviii)have provisions for contributory provident fund and gratuity to the teaching and non-teaching staff;(xix)have a fees structure for the students which cannot be enhanced without the prior permission of the State Government;(xx)have a building separate staircase for entrance and emergency exit;(xxi)have sufficient fire safety equipments and have trained person among the staff for using fire safety equipments; and(xxii)pay respect to Indian Constitution and observe the National Anthem, National Flag and National Emblem and National Integration.
