Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(1) in The Delhi School Education Rules, 1973

(1)Every private school seeking recognition shall provide for the following facilities, namely:-
(i)Physical education:
(a)suitable playground for the purposes of games, sports, and materials for such games and sports;
(b)where no such playground is available due to the location of the school in an area where no suitable open space is available, the school shall make arrangement for a playground in a nearby area where students could be provided the facilities for games and sports;
(c)where no such arrangement as is referred to in clause (b) is possible, the school shall make arrangements for gymnastics or any other physical exercise;
(ii)Library service:
(a)
(i)adequate library facilities, in the case of primary school, and
(ii)in the case of any other school, a separate room for the Library, to be used exclusively for the purpose and on no account such room shall be considered as accommodation available for class-teaching;
(b)a reading room attached or adjacent to the library, wherever possible;
(c)the library has a stock of books specified by the Director as also books specified by the Affiliating Board and such other books as may meet the needs of the students and of the teachers;
(d)the library has also books suitable for the use of teachers in their professional work and reference work;
(iii)Laboratory work:
(a)in the case of a school up to the middle level, a laboratory for teaching science, equipped according to such specifications as may be laid down from time to time, by the appropriate authority;
(b)in the case of a school above the middle level, intending to run either science course or courses in subjects which involve practical work, accommodation, equipment and apparatus according to such specifications as may be laid down, from time to time, by the Affiliating Board or the Director for the laboratory for each subject;
(iv)Workshop practice:
(a)a room or a workshop for conducting workshop practice or such other vocational activities as may be specified by the appropriate authority for different classes;
(b)the workshop is equipped according to such specifications as may be laid down, from time to time, by the appropriate authority for each subject;
(v)Co-curricular activities:
As many co-curricular activities, as may be possible, so as to give to every student an opportunity of participating in one or more of the following activities, namely:
(a)debates;
(b)recitation or elocution;
(c)dramatics;
(d)music (including folk songs), dancing (including folk dances);
(e)hobbies of different types;
(f)model parliament;
(g)house system;
(h)professorial system;
(i)class competition;
(j)junior wing of the National Cadet Corps;
(k)scouting and guiding;
(l)activities providing for social service; and
(m)any other co-curricular activity.