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State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir School Education Act, 2002

15. Permission for starting new classes and their recognition

— Every private school shall have to seek the prior permission of the competent authority before adding any higher classes. Any higher classes so added in a school shall require recognition by the Government. The Government shall, by notification in the Government Gazette, prescribe the procedure for the grant of such permission and recognition.