Section 17(2) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(2)Every school other than a school established, owned or controlled by the State Government or the Local Authority, established before or after the commencement of the rules, shall make a self declaration-cum-application in the Form No-1 as shown in the Appendix-I within a period of three months from the commencement of these rules to the concerned District Education Officer, who shall be the designated authority to issue certificate of recognition to the school under section 18 of the Act. The application addressed to the District Education Officer shall be submitted to him/her. The school shall get a receipt and registration number after submission of the application from the District Education Officer.
