Section 4 in Rules for the Grant of Recognition and Aid to Elementary Schools
4.
(a)No new schools shall be permitted to be opened by a local authority in a locality which is adequately served by an aided school or schools already existing in the locality.(b)No new school shall be permitted to be opened by a private management in a locality which is adequately served by schools already existing in the locality.(c)No new class shall be opened in an existing school without previously obtaining the permission of the departmental officers.The Officer empowered to grant such permission shall be the District Educational Officer.
