Section 13(9) in Right of Children to Free and Compulsory Education Rules, 2012
(9)The existing school which fail to conform to the norms and standards specified in sub-rule (1), after three years from the commencement of the Act or violates any conditions of the Provisional Certificate of Recognition, shall cease to function. Every school, other than a school established, owned or controlled by the State Government or local authority established after the commencement of this Act shall conform to the norms and standards specified in sub rule (1).Explanation. - For the purpose of this Rule, "Existing Schools" means the school which has been issued recognition under The Gujarat Primary Education Act, 1947 (Bom. LXX of 1947) and such recognition is continuing.
