Section 10(iii) in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
(iii)Permanent recognition. - The Council may accord permanent recognition to the Higher Secondary School/Junior College which enjoyed recognition under Clauses 6 and 10 (I and II) for a period not less than 10 years provided in the opinion of the Council, the H.S. School/Junior College has maintained a uniformly good academic standard all throughout the period of 10 years, and has fulfilled all the conditions and requirements as laid down in this regulation and on a satisfactory inspection report:
