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State of Uttar Pradesh - Section

Section 8 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

8. Equipment other requirement for recognition.

(1)Arrangement of Tat-Patti or carpet, small Desk/Bench and Desk/Table and Chair for each student shall be provided. Even for temporary recognition for the students of Fauquania and of higher classes small desks are mandatory. Black Board, almirah, chair-table for teachers and other educational material should be provided as per requirement.
(2)Books worth Rs. 5000/- of the prescribed course upto the level of Fauquania and books worth Rs. 2000/- of the prescribed course for each examination of higher level are necessary.
(3)For recognition of Madarsa upto Munshi/Maulvi level there must be atleast 150 students out of which the number of the students of the Munshi/Maulvi should not be less than 30. For recognition of every higher classes appearance of, at least, 10 students in current year examination shall also be necessary.
(4)Application for recognition shall be submitted by the Committee of Management of Madarsa in the office of the District Minority Welfare Officer. On receipt of the application, the District Minority Welfare Officer shall make spot inspection of Madarsa. After the inspection, the application for recognition along with detailed report shall be sent to the Registrar Uttar Pradesh Madarsa Education Board within 40 days from the date of receipt of application.
(5)The shortcomings found in the conditions for recognition during inspection shall be communicated by the District Minority Welfare Officer to the Madarsa management in writing within 15 days from the date of receipt of application.
(6)If the Recognition Committee constituted by the Board does not find any Madarsa fit for recognition, the recognition committee shall clarify its reason in writing.
(7)The Registrar shall communicate in writing to the Madarsa management with the reasons for which the Madarsa was found unfit for recognition. If the management of the Madarsa, after removal of shortcomings, sends application for reconsideration the committee shall reconsider the proposal in its next meeting.
(8)The applicant management shall apply separately for separate branches with the condition that such branch shall not be located at a distance of more than 3 kilometers. Permanent recognition given to a Madarsa, fulfilling the recognition of own building, shall not be changed /transferred to another place.
(9)A register for applications received for recognition shall be maintained in the office of the Registrar. All the application received till the end of the year and which are under consideration shall be entered into the register for the successive year. A permanent register shall be maintained for the recognized Madarsa in which entry of the recognized Madarsa shall be made under the signature of the Registrar.
(10)Along with the recognition application Form, the following information and details shall be enclosed :-
(a)Certified copy of registration/renewal certificate of the founder society of Madarsa established by Muslim registered under Societies Registration Act, 1860 and a certified copy of the constitution (Dasturul Amal) of the Society.
(b)Detailed description of Committee of Management and certified list of its members and office bearers in which their names, address and profession are entered.
(c)Details of Administration Scheme singed by the chairman and the manger in accordance with the provision of the rule made there under.
(d)A certified copy of the resolution passed by the Committee of Management of madarsa to the effect that the Management shall comply with the orders issued by the Government and by the department.
(e)Details of teaching and non-teaching staff.
(f)Class-wise number of students.
(g)Details with proof relating to own land and building.
(h)Proof of endowment, reserve fund, recognition fee and application fee.
(i)Result of previous year (if required).
(j)Permanent recognition received in past (if obtained).