Section 8A in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
8A. Procedure for recognition for primary & upper primary schools.
(1)Every Primary and Upper Primary school, other than a school established, owned or controlled by the Central Government, State Government or the local authority, established before the commencement of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009) (hereinafter referred to as the Act of 2009) shall make a self declaration within a period of three months of the commencement of the these amendment rules, in Form 1, to the concerned District Elementary Education Officer regarding compliance of the norms and standards specified in the Schedule of the Act of 2009 and fulfilment of the following conditions, namely:-(a)the school is run by a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860), the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958), or a public trust constituted under any law for the time being in force;(b)the school is not run for profit to any individual, group or association of individuals or any other persons;(c)the school conforms to the values enshrined in the Constitution of India;(d)the school buildings or other structures or the grounds are used only for the purposes of education and skill development;(e)the school is open to inspection by any officer authorized by the State Government or the local authority;(f)the school furnished such reports and such information as may be required from time to time and complies with such instructions of the State Government or the local authority as may be issued to secure the continued fulfilment of the conditions of recognition or the removal of deficiencies in working of the school.(2)Every self declaration received in Form 1 shall be placed by the District Elementary Education Officer in public domain within fifteen days of its receipt.(3)The District Elementary Education Officer shall, within three months of the receipt of the self declaration, cause on site inspection of such schools which claim in Form 1 to fulfil the norms and standards and the conditions mentioned in sub-rule (1).(4)After the inspection referred to in sub-rule (3) is carried out, the inspection report shall be placed by the District Elementary Education Officer in public domain and schools found to be conforming to the norms, standards and the conditions shall be granted recognition by the District Elementary Education Officer in Form 2 within a period of fifteen days from the date of inspection.(5)Schools that do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be listed by the District Elementary Education Officer through a public order to this effect. Such schools may request the District Elementary Education Officer for an on-site inspection for grant of recognition at any time within a period of three years from the commencement of the Act of 2009.(6)Schools which do not conform to the norms, standards and conditions mentioned in sub-rule (1) within three years from the commencement of the Act of 2009, shall cease to function.(7)Every Primary and Upper Primary school, other than a school established, owned or controlled by the Central Government, State Government or local authority, established after the commencement of the Act of 2009 shall conform to the norms and standards and conditions mentioned in sub-rule (1) in order to qualify for recognition under this rule.
