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State of Rajasthan - Section

Section 5 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

5. Procedure for Recognition

.- (1) The educational institutions, except those affiliated to any University or recognised by the Board, [or imparting elementary education from Class I to VIII] [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.] willing to get recognition, shall submit an application in the prescribed Form (Appendix - I) to the competent authority as specified in Appendix - III, provided if fulfills all terms and conditions as laid down by the Government from time to time.
(2)The institution shall submit its application to the Competent Authority latest by 28th February.
(3)The Competent Authority shall maintain a register of all applications received in the following proforma :-
S. No. Date Name of Institution Date of Inspection Name and Designation of Inspection Officer Findings of Inspection report Decision of the competent authority Signature of the competent authority Remarks
1 2 3 4 5 6 7 8 9
                 
(4)The competent authority shall complete the scrutiny of all the applications so received latest by 31st March and arrange for inspection by a party comprising -
(i)
(a)Director of Education or its nominated gazetted officer, or (b) Competent authority as per Appendix - III;
(ii)One Educationist having regard to the status of the institution;
(iii)The Head of the Account Branch of the office of the competent authority.
(5)The Inspecting Party shall inspect the institution keeping in mind the prescribed norms and conditions prescribed in Appendix - II and submit its report latest by 30th April to the competent authority, who shall, by 15th May, ask for the additional information, if any, required from the institution.
(6)The Inspection Party shall record a clear recommendation with reference to each of the prescribed terms and conditions and give its recommendations for continuance of temporary recognition or permanent recognition as the case may be.
(7)The Institution shall furnish the required information as envisaged in (5) above to the Competent Authority latest by 15th June.
(8)The competent Authority shall inform the institution concerned of its final decision, under registered post latest by 30th June.
(9)The Competent Authority shall also arrange for inspection of the institutions from time to time for supervision over the activities and functions of the institutions and record its findings on the file maintained for the purpose.