A recognised school shall not, without the previous sanction of the Government or of the Director of School Education, open a standard or standards either higher or lower than those for which the school has been recognised. When such standards are opened under proper sanction a formal application for recognition shall be made within six months from the date of opening them, and if recognition is not accorded, the standards shall be closed at the end of the term in which the refusal of recognition is communicated. The rules relating to admission and withdrawal, discipline and registers shall be observed with respect to such probationary standards.Standards recognised by competent authority may not be closed without the sanction of the Government or the Director of School Education.Similarly, schools recognised by the competent authority either permanently or on a temporary basis shall not be closed unless one years' previous notice has been given to the department communicating such intention of closure and such closure shall not be permitted except with effect from the end of a school year.Withdrawal and Renewal of Recognition
