Section 15(3) in Right of Children to Free and Compulsory Education Rules, 2012
(3)[ Schools applying for fresh recognition which do not conform to the norms and standard as specified in these rules shall be granted provisional certificate of recognition for a period of three years so as to fulfill the norms and standards as specified in these rules. In case of any violation of any of condition of the provisional certificate of recognition by the school, it shall cease to function after three years.] [Added by Notification No. GH/SH/4/14/Pre/122010/GOI-10/K, dated 22.5.2013 (w.e.f. 18.2.2012).]
