Section 12 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
12. Recognition of schools.
(1)Every category of schools established before the commencement of the Act shall make a self declaration within a period of three months from the notified date in Form 1 to the concerned District Education Superintendent regarding its compliance or otherwise with the norms and standards specified in the Schedule of the Act and fulfillment of the following conditions namely -(a)That the school is run by the State Government or a society registered under the Societies Registration Act, 1860 (21 of 1860), or a public trust constituted under any law for the time being in force;(b)That the school is not run for profit to any individual, group or association of persons;(c)That the school conforms to the values enshrined in the constitution;(d)That the school building or other structures or the grounds are used only for the purposes of education and skill development;(e)That the school is open to inspection by any Officer authorized by the State Government or Local Authority;(f)That the school shall furnish such reports and information as may be required and comply with such instructions of the State Government or Local Authority as may be issued to secure the continued fulfillment of the condition of recognition.(2)Every self declaration received in Form-1 shall be placed by the District Education Superintendent in public domain within fifteen days of its receipt.(3)The District Education Superintendent shall conduct on-site inspection of such schools about their compliance of Norms, Standards and Conditions mentioned in sub-rule (1) within a period of three months after receiving their self-declaration in Form - 1.(4)After the inspection referred to in sub-rule (3) is carried out, the inspection report shall be placed by the District Education Superintendent in public domain and schools found to be conforming to the norms, standards and the conditions shall be granted recognition by the District Education Superintendent in Form - 2, within a period of 15 days from the date of inspection.(5)The list of schools which do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be prepared by the District Education Superintendent. Such schools may request the District Education Superintendent for an on-site inspection for grant of recognition anytime within the next two and half years. Provided that this period shall not be more than three years from the commencement of the Act.(6)Schools, which do not confirm to the norms, standards and conditions mentioned in sub-rule (1) within a period of three years from the commencement of the Act, shall cease to function.(7)Every school established after the commencement of these Act shall have to conform to the norms, standards and conditions mentioned in the schedule of the Act in order to qualify for recognition under these rules.(8)The District Education Superintendent shall issue order regarding recognition of any school only after getting approval of the State Government.
