Section 3(3) in The Haryana School Education Act, 1995
(3)The establishment of a new school or the opening of a higher class or the closing down of existing class in the State, after the commencement of this Act and subject to the provisions of clause (1) of Article 30 of the Constitution of India, shall be subject to the provisions of this Act and the rules made thereunder and any new school or higher class established or opened otherwise than in accordance with the provisions of this Act, shall not be recognised by the appropriate authority.
