Section 11(5) in Right of children to Free and compulsory Education Rules, 2011
(5)If a school established before the commencement of the Act does not fulfill the norms and standards specified in the Schedule of the Act, the District Education Officer shall issue a provisional certificate granting permission to run the school for a period up to three years from the date of commencement of the Act. The provisional certificate shall be issued in Form-3 appended to these rules;Provided that if the school fulfills the required norm and standards within the time frame specified in the provisional certificate, the certificate issuing authority, on receipt of application for recognition as laid down under sub-rule (4):Provided further that if the school does not claim further recognition within the period specified in the provisional certificate, it shall cease to be a recognized school and running of such a school shall be punishable under section 18.
