Section 4(4) in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
(4)(a)Recognition under sub-rule (2) or sub-rule (3) shall be granted by the authority concerned within a period of two months from the date of receipt of the application for such recognition, only if the following requirements are satisfied by the management, namely.-(i)the amenities to teachers and pupils should be adequate;(ii)the equipments, buildings, laboratory, library and playground and other facilities for-imparting instruction are adequate;(iii)a structural stability certificate of the school building issued by the Executive Engineer of the Pubic Works Department and the sanitary certificate issued by the Health Officer of the locality should be enclosed with the application for recognition;(iv)the management should not appoint any teacher whose certificate has been suspended or cancelled or who has been declared unfit to be a teacher in recognised schools or who has been convicted for offences involving moral turpitude;(v)there should be economic strength prescribed by the Educational Department in all the standards;(b)It shall be open to the authority concerned to reject an application for recognition if he considers that any one or more of the requirements referred to underclause (a) has not been satisfied. Every order of such authority rejecting the application shall specify the grounds for such rejection.(c)For the purpose or recognition of teacher training institutes the conditions for recognition shall be as specified in Annexure 5.
