Section 15(5) in The Right of Children to Free and Compulsory Education Rules, 2010
(5)Schools that do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be listed by the District, Education Officer through a public order to this effect; such schools may request the District Education Officer for an on-site inspection for grant of recognition at any time within the next two and a half years, so that such period does not exceed three years from the commencement of the Act;
