Section 61 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
61.
No educational institution shall be recognised or continue to be recognition unless it complies with the following requirements, namely :-(a)that it shall be open to inspection by such person or persons as the Board may depute for this purpose;(b)that in the case of a High School or Higher Secondary School having Middle and Primary Sections, they shall be those recognised by the Department;(c)that the rules issued by the State Government in so far as they are not inconsistent with the Board's Regulation shall be duly followed;(d)that all information and returns called for from the educational institution by the Board shall be duly furnished by such institution;(e)[ that it shall not prepare and send up candidate for arrival examination of any other Board. University or examining body, when an examination of the same nature and similar standard is held by the Board.] [This clause shall not apply to Indian School Certificate Examination in the case of such educational institutions in the opinion of the Director may be given such exemption.](f)that it shall make suitable arrangement for the health and recreation of its pupils, which will include-(i)proper sanitary arrangement;(ii)medical inspection of its pupils at least once year; and(iii)physical education;(g)that it shall provide accommodation at the rate of not less than 12 sq. feet flour space for each scholar in a class room;(h)that it shall limit the admission into any class or section of a class to the number of scholars for which there is an accommodation in the class-room subject to a maximum of 45 scholars in each class or a section of a class in a High or Higher Secondary School;(i)that if called upon to do so, it shall place its buildings, staff, furniture and apparatus, etc., at the disposal of the Board or the Department to be used for examinations, and for such other purposes as the Board or Department may direct;(j)that no teacher shall take part in political and activities;(k)that no religious instruction shall be imparted in the educational institution on a compulsory basis;(l)that the educational institution shall comply with the conditions laid down in Chapter XII of these regulations;(m)that these shall be a Managing Committee as defined under the Adhiniyam, consisting of not more than 10 members of which two shall be the head of the institution and a nominee of the educational officer concerned and that the Governing Body or Managing Committee shall be registered under the Societies Registration Act.(n)that the building shall have as many rooms as there are sections in the school, that there shall be separate rooms for the office library and reading room, teachers, science laboratory, stores and optional subject etc., and that the building shall be well lighted and well ventilated and situated in healthy locality approved by the appropriate Health authorities;(o)that space shall be provided for playgrounds, gardening gymnasium etc.;(p)that equipment and furniture shall be provided for teaching the various subjects, to the satisfaction of the Educational Officer concerned;(q)that adequate recurring provision shall be made in the budget of the institution for the library, laboratory and crafts, etc.;(r)[ that the scales and qualifications of the teaching and other staff shall be the same as prescribed for the corresponding staff in Government Institution and number shall be fixed according to Grant-in-aid, Rules sanctioned by the Government for Non-Government Institutions] [Substituted by Notification No. Mt-1-125-7, dated 4-8-1972.];(s)that the scales of pay of the Principals, Head Master, Lecturer, teachers, clerks and other staff shall not be lower than those sanctioned for the corresponding staff in Government institutions;(t)that an endowment fund of not less than Rs. 7,000 shall created in a form approved by the educational officer concerned and no expenditure shall be made out of it without his special permission and that the income from interest, etc. of this amount shall be utilised towards the maintenance of the educational institution and shall be properly accounted in Manager's return;(u)[ that a reserve Fund of Rs. 3,000 shall be created in some approved Bank out of which expenditure may be incurred with the prior permission of the Educational Officer concerned in cases of emergency;] [Applicable to non-Government Institutions only except those maintained by statutory local bodies.](v)that the application is accompanied by a fee of Rs. [400 for fresh recognition of Rs. 200 for recognition in a new subject or subjects, as the case may be] [Applicable to non-Government Institutions only except those maintained by statutory local bodies.];(w)that it shall pay a sum of Rs. 100 every year as an annual affiliation fee to the Board; and(x)that every regular student admitted to the school shall be enrolled with the Board.
