- Recognition shall only be withdrawn or withheld for reasons to be recorded in writing on one of the following grounds:-(a)that the school does not follow the course of study prescribed or approved by the Department;(b)that it has committed a wilful breach of the transfer rules;(c)that it has not attained or does not attain to a reasonable standard of efficiency;(d)that it does not maintain a satisfactory standard of discipline or employs any teacher who takes part in political agitation directed against the authority of Government or who endeavours to inculcate opinions tending to excite feelings of political disloyalty or disaffection among the pupils or to create hatred between the different classes of the residents of the Indian Union;(e)that the managing committee of the school is not functioning in a way conducive to the smooth administration of the school affairs or proper maintenance of discipline among the teachers or pupils, is not carrying out the directions of the Board of Secondary Education or any competent authority or is not administering the finances of school properly; or(f)that it appears to the authority empowered to grant recognition for any other reason to be injurious to the interest of education.Note. - These rules apply to such Middle and Primary Schools (including Primary Sanskrit Schools and Primary Urdu Schools) as are not under the control of District Superintendent of Education and special schools such as Sanskrit tols and madrasas. If recognition is refused to a school under the control of a municipality, a copy of the order should be sent to the Chairman of the municipality. The recognition of schools, under the control of the District Superintendent of Education, is governed by the statutory rules framed for these bodies.
