Section 9(5) in Gujarat Elementary Education Rules, 2010
(5)School that do not conform to the norms, standards and conditions mentioned in sub rule (1) shall be listed by the District Education Officer or District Elementary Education Officer through a public order to this effect, and any time within the next two and a half years, such schools may request the District Education Officer or District Elementary Education Officer for an on-site inspection for grant of recognition. Schools which do not conform to the norms, standards and conditions mentioned in sub rule (1) after three years from the commencement of the Act, shall cease to function. Every school, other than a school established, owned or controlled by the State Government or local authority established after the commencement of this Act shall conform to the norms and standards and conditions mentioned in sub rule (1) in order to qualify for recognition.
