Section 12 in Jammu and Kashmir School Education Act, 2002
12. Recognition of private schools
(1) Only such private schools as are recognized shall be permitted to function.(2)Notwithstanding anything contained in the Jammu and Kashmir Board of School Education act, 1975, the Government shall, by notification, in the Government Gazette, appoint the 'competent authorities' for carrying out the purposes of this Act.(3)The Government shall prescribe the procedure to be followed for the grant of such recognition.(4)The Government shall prescribe norms and conditions for the functioning of recognized school.(5)The Government shall, on or before the first day of May every year, by notification in the Government Gazette, publish a list of such private schools as are recognized under this Act together with such particulars, if any, as it may consider necessary.
