Section 3 in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019
3. Preamble.
- This regulation shall be applicable in matters of issuance of non-objection certificate to institutions initialling new physical teachers education programme D.P.Ed. course, in the matter of obtaining affiliation from Bihar School Examination Board after having received recognition from National Council for Teachers education and for grant of affiliation and in matter of addition in the sanctioned in take for which recognition had been given by National council for teacher education namely: -(i)In issuance of no objection certificate to composite institution of Govt/ non-govt Physical Education Teacher training institution starting Diploma in physical education (D.P.Ed.) new course;(ii)In issuance of no objection certificate to Govt/non-govt teacher's training education institution starting Diploma in physical Education (D.P.Ed.) new course;(iii)In obtaining affiliation for new Diploma in physical education (D.P.Ed) course from Board, after recognition is granted by National council for teacher education;(iv)In obtaining affiliation for additional intake in Diploma in physical education (D.P.Ed) course after recognition for the additional intake is granted by National council for teacher education;(v)In seeking consent from the Board for shifting or relocating premises where presently Diploma in physical education (D.P.Ed.) course is being offered, after the required consent is accorded by National council for teacher education.
