Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Assam - Section

Section 1 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges

1. (I) Application for permission to start a Higher Secondary School/Junior College.

- When it is proposed to establish a new Higher Secondary School/Junior College or to upgrade an existing High School already recognised by the Board of Secondary Education, to a Higher Secondary School or to open a new stream or subject in an existing Higher Secondary School/Junior College recognised by the Board of Secondary Education or the Higher Secondary Education Council as the case may be, the sponsoring body shall submit an application to the Secretary, Higher Secondary Education Council Assam.Such application shall be made in the prescribed Form No. 1(A), No. 1 (B) and No. 1 (C) according to applicability and must reach the Council not later than 31st March of the year in which the classes of the H.S. School/Junior College are expected to start. A copy of such application shall be forwarded to the concerned Directorate.In case of existing Government and provincialised High School, H.S. School recognised by the Board/Council, the sponsor shall be the Government of Assam. Application for upgrading/starting additional stream of subject, shall be made by the Headmaster/Principal of the Institution concerned together with a copy of the Government order to the effect.In case of existing High School/H.S. School/Junior College other than provincialised but recognised by the Board Council, the sponsor shall be the Managing Committee/Development Committee/Governing Body of the School/College and the application shall be made by the Headmaster/Principal duly authorised by the sponsor, together with a copy of the resolution of the sponsoring body to the effect.In case of proposed new Higher Secondary School/Junior College, the sponsor shall be the Government or a public or corporate body constituted or a department of the Central Government and the application together with a copy of the resolution/proposal of the sponsor shall be made by a person/persons duly authorised by the sponsor.
(II)Application for permission shall be accompanied by prescribed fee in the form of bank draft payable in bank in Guwahati and drawn in favour of the Secretary, Assam Higher Secondary Education Council, Ambari, Guwahati-1. The fees may also be deposited by Council's Challan in any Branch of Assam Co-operative Apex Bank of District and Sub-Divisional Headquarters.