Section 12(1) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(1)Every category of schools established before the commencement of the Act shall make a self declaration within a period of three months from the notified date in Form 1 to the concerned District Education Superintendent regarding its compliance or otherwise with the norms and standards specified in the Schedule of the Act and fulfillment of the following conditions namely -(a)That the school is run by the State Government or 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)That the school is not run for profit to any individual, group or association of persons;(c)That the school conforms to the values enshrined in the constitution;(d)That the school building or other structures or the grounds are used only for the purposes of education and skill development;(e)That the school is open to inspection by any Officer authorized by the State Government or Local Authority;(f)That the school shall furnish such reports and information as may be required and comply with such instructions of the State Government or Local Authority as may be issued to secure the continued fulfillment of the condition of recognition.
