Section 5 in Rules for the Grant of Recognition and Aid to Elementary Schools
5.
(a)Applications for recognition of schools or of additional standards (Appendix 2) shall be made to the District Educational Officers through the Deputy Inspector of Schools.An appeal shall lie against all orders of the District Educational Officer to the Divisional Inspectors.(b)Recognition shall be granted from the date of the opening of the school or of the additional class, or from the date of the application, if the application is made more than three months after the date of the opening of the school or of the additional class.(c)Recognitions shall not ordinarily be granted to a school or a class opened by a local authority or by a private management in contravention of rules (1) and (4)(c).(d)Recognition shall not be granted to any school situated, in a building which is inaccessible to the members of any caste or community.
