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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttarakhand - Subsection

Section 38(10) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(10)The State Advisory Council shall advise the State Government on implementation of the provisions of the Act in an effective manner.Appendix - IForm - 1Self Declaration Cum Application for Grant of Recognition of SchoolSee sub rule (2) of rule 17 ofThe Right of Children to Free and Compulsory Education Rules, 2011To,(Name of place)Date ...................The District Education OfficerDistrict ...............................Uttarakhand.Sir,I forward herewith with a self declaration regarding compliance with the norms and standards prescribed in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 and an application in the prescribed Performa for the grant of recognition to ............................................ (Name of the school) with effect from the commencement of the Act.Yours faithfully,Place:Date:Enclosure:Name and Sign ofChairman of ManagingCommittee/ManagerSelf declaration format
A. School Details
1. Name of the School  
2. Academic Session  
3. District  
4. Postal Address  
5. Ward  
6. Village/City  
7. Tahsil  
8. Pin Code:  
9. Phone No. with STD Code  
10. Fax No.  
11. E mail address if any  
12. Nearest Police Station  
B. General Information
1. Year of Foundation  
2. Date of First Opening of School  
3. Name of Trust/Society/Management Committee  
4. Registration number of Trust/Society(enclosecopy of document of registration)  
5. Period up to which registration of Trust/Societyis valid (enclose copy of registration document)  
6. Whether there is a proof of non proprietarycharacter of the Trust/Society supported by the list of memberswith their address on an affidavit in copy (No. of enclosures......................)  
7. Official address of the Manager/President/Chairman of the School  
  Name  
  Designation  
  Address  
  Phone (O).............................(R) .............................
  E mail Address  
8 Total Income & Expenditure during last 3years surplus/deficit  
  Year Income Expenditure Surplus/deficit
         
         
C. Nature and area of School
1. Medium of Instruction  
2. Type of School (Specify entry & exitclasses)  
3. If aided, the name of agency and percentage ofaid  
4. Does the school have its own building or is itrunning in a rented building.  
5. Whether the school buildings or other structuresor the grounds are used only for the purpose of education andskill development  
6. Total area of the school  
7. Built up area of the school  
8. The facilities/Structures available in thearea/premises of the school.  
9. Whether school is under obligation to providefree education to specified number of children on account ofhaving received any land, building, equipment or otherfacilities, either free of cost or at a concessional rate fromthe State Government, Central Government and local authority  
10. If yes, enclose copy of the document (No. ofEnclosures ....................)  
D. Enrollment Status
  Class No. of Sections No. of Students Pupil teacher ratio
1 Pre primary      
  I      
  II      
  III      
  IV      
  V      
  VI      
  VII      
  VIII      
E. Infrastructure Details
  Room Numbers Average Size
1 Classroom    
2 Office room cum Store Room cum Headmaster Room    
3 Kitchen Cum Store    
4 Play ground    
F. Other Facilities
1 Whether all facilities have barrier free access  
2 Teaching Learning Material (attach list)  
3 Sports & Play equipments (attach list)  
4 Facility of books in Library  
  • Books (No. of books)  
  • Periodical/Newspapers  
5 Resource material for teachers.  
6 Laboratory equipment.  
7 No. of Computers  
8 Type and number of drinking water facility No.of Tanks, Electricity facility.  
9. Sanitary Conditions  
  (i) Type of W.C. & Urinals  
  (ii) Number of Urinals/Lavatories Separately forBoys  
  (iii) Number of Urinals/Lavatories Separatelyfor Girls  
10. Facilities for children with special need.  
  (i) Ramp and railing.  
  (ii) Special toilets.  
11 Arrangements for fire safety.  
G. Availability of furniture and otherfacilities.
Class wise availability
S.No. Particulars Pre Primary 1 2 3 4 5 6 7 8
1 Chair/Bench/Desk                  
2 Dari/Carpet                  
3 Furniture/Carpet for teacher                  
4 Board                  
5 Board for children                  
6 Dustbin                  
7 Mirror                  
8 Fan                  
9 Electric bulb                  
10 Notice Board                  
11 Bulletin Board                  
H. Particulars of Teaching Staff
1. Teaching in Primary/Upper Primaryexclusively (details of each teacher separately)
  Teacher Name (1) Father/Spouse Name (2) Date of Birth (3)
       
  Academic Qualification (4) Professional Qualifications (5) Teaching Experience (6)
       
  Class Assigned (7) Appointment Date (8) Trained or Untrained (9)
       
2. Teaching in Both Elementary and Secondary(details of each teacher separately)
  Teacher Name (1) Father/Spouse Name (2) Date of Birth (3)
       
  Academic Qualification (4) Professional Qualifications (5) Teaching Experience (6)
       
  Class Assigned (7) Appointment Date (8) Trained or Untrained (9)
3. Head Teacher
  Teacher Name (1) Father/Spouse Name (2) Date of Birth (3)
       
  Academic Qualification (4) Professional Qualifications (5) Teaching Experience (6)
       
  Class Assigned (7) Appointment Date (8) Trained or Untrained (9)
Please attach appropriate certificate regarding 1, 2 and 3. (No. of enclosures)
I. Curriculum and Syllabus
1 Details of curriculum & syllabus followed ineach class (upto VIII).  
2 System of pupil assessment.  
3 Whether pupils of the school are required totake any Board exam upto class 8?  
J. School Fee.
Class Pre Primary 1 2 3 4 5 6 7 8
Maximum Fee                      
Note: No extra charges mentioned above shall be charged. The school must mention all types of fee clearly.
K. Neighbourhood area for purpose of under clause(c) of section 12 of the Act, as defined by Block EducationOfficer or appropriate authority.  
L. If the school isrecognisedIf so, by whichauthority• Recognition Number  
Note: The information mentioned in L about the recognition is only for reference. Every school, other than a school established, owned or controlled by the State Government or Local Authority shall apply for recognition under RTE either the school is already recognised or unrecognised.M. Certified that the school has also entered the information detailed above in the DISE format.N. Certified that the school is open to inspection by any officer authorized by the appropriate authority;O. Certified that the school undertakes to furnish such reports and information as may by required by the District Education Officer from time to time and complies with such instructions of the appropriate authority or the District Education Officer as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in working of the school.P. Certified that records of the school pertinent to the implementation of this Act shall be open to inspection by any officer authorised by the District Education Officer or appropriate authority at any time, and the school shall furnish all such information as may be necessary to enable the Central and/or State Government/Local Body or the administration to discharge its or his obligations to Parliament/Legislative Assembly of the State/Panchayat/Municipal Corporation as the case may be.Q. The school shall abide by the conditions of recognition as laid down by the competent authority.R. I certify that the information mentioned above is true with my best knowledge.Sd./Chairman/Manger,Managing CommitteeSchool....................Appendix - IIForm - 2See sub rule (5) of rule 17 ofThe Right of Children to Free and Compulsory Education Rules, 2011Phone:E Mail:Fax:Office of District Education Officer .........................................(name of district ) Uttarakhand.No.Dated:The Manager,................................ ( name of the school)Sub: Recognition Certificate for the School under sub-rule (5) of Rule 17 of The Right of Children to Free and Compulsory Education Rules, 2011 for the purpose of Section 18 of Right of Children to Free and Compulsory Education Act, 2009.Dear Sir/Madam,With reference to your application dated _________and subsequent correspondence with the school/inspection in this regard, I convey the grant for recognition to the __________ (name of the school with address) for Class ____ to Class ____ for a period of five years w.e.f. ____ to ____.The above sanction is subject to fulfillment of following conditions: