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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(b) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(b)The Society/Trust should have its own or rented building with a separate class rooms for class 9th and 10th for a High School and for Higher Secondary School, as per the aforesaid minimum stipulation. There shall be separate class rooms for classes 11th and 12th for each stream. In addition to this one Principal room, one Office room, one Library room, laboratory (one in case of High School and 3 for Higher Secondary School), a staff room and separate toilet blocks for girls and boys in sufficient numbers shall also be required. If there is more than one medium of instruction in any school, then the number of class rooms shall also be increased accordingly.