Section 8A(1) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(1)Every Primary and Upper Primary school, other than a school established, owned or controlled by the Central Government, State Government or the local authority, established before the commencement of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009) (hereinafter referred to as the Act of 2009) shall make a self declaration within a period of three months of the commencement of the these amendment rules, in Form 1, to the concerned District Elementary Education Officer regarding compliance of the norms and standards specified in the Schedule of the Act of 2009 and fulfilment of the following conditions, namely:-(a)the school is run by a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860), the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958), 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 of India;(d)the school buildings or other 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 authorized by the State Government or the local authority;(f)the school furnished such reports and such information as may be required from time to time and complies 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 or the removal of deficiencies in working of the school.
