Section 6 in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
6. Procedure for application for recognition.
- For new recognition or renewal of recognition and other matters, Society/Trust should submit online application in prescribed format, along with documents mentioned below, to the Joint Director of the concerned division through M. P. Online. It shall be mandatory to follow the instructions issued from time to time by Recognition Committee regarding submission of online application.(1)Certified copies of registered documents related to Society/Trust's land, permission for constructing school building and registered copy of the rent agreement, if the building/land is on rent. All documents related to land/building should be in the name of the Society/Trust itself and not in the name of an individual or group of individuals.(2)Certified copy of building plan and completion certificate issued by competent civil authority,(3)A notarized affidavit in prescribed form on a certified stamp paper of ? 100/- describing actual condition of land (village, district, state, etc.), its area, permission of competent authority regarding land use for educational purpose and the nature of possession whether by deed or lease or own property.(4)The Chairman or Secretary of Society/Trust shall also attach with the application a notarized affidavit in respect of each parameter mentioned in Rule 5.(5)Considering the number of Society/Trust's members and number of teachers in school, it should submit a single colour photograph of size in 8 inches x 5 inches or 7 inches x 5 inches or 6 inches x 4 inches as follows :-(a)A front and rear side coloured photograph of school building.(b)A Group photo of all members of the Society/Trust.(c)A Group photo of all teachers and staff of the school.(d)A Photograph of separate toilet blocks for girls and boys.(e)A Photograph showing Library, Principal room, Staff room, Laboratory and available class rooms.The photographs of members of Society/Trust, teachers and staff should be taken in front of the school building so that school building may be visible in background. Photograph should not be computer generated.(6)The following documents shall be submitted along with application form :(a)List of the members of the Society/Trust along with their name, post and address.(b)List of all teachers, class wise and subject wise, with their educational qualification and details of Adhar numbers.(c)Class wise, stream wise number of boys and girls studying in the school.(d)Number of laboratories along with the list of available equipments, chemicals, exhibits, models etc.(e)Number of available books in Library along with its subject wise index.(f)Number of available benches, desks and cupboards in school.(g)Details of bank account, certified latest photo copy of pass book and details of current movable and fixed assets of the Society/Trust.(h)Annual audited account of Society/Trust of the previous year.(i)Notarized affidavit about non-involvement of Society/Trust members in any criminal case.(j)Details of medium of instruction.(7)Every document attached with application form should be attested with seal of Secretary and Chairman of Society/Trust.(8)In cases of renewal of recognition, the documents related to land and building will not be required to be submitted again, but photograph of building, details of last year's audited account, list of all teachers, class wise and subject wise, with their educational qualification and details of Adhar numbers as well as any changes in laboratory equipment, furniture, library etc. should be given.(9)All the instructions and guidelines about recognition under these rules shall be available on Madhya Pradesh Education Portal. All the correspondence related to recognition shall be made through the Email-id as provided in online application.(10)Application for new recognition/renewal of recognition shall only be accepted online. The entire processing of new recognition/renewal of recognition, cases shall also be done online and it shall be communicated online only.(11)Applicant Society/Trust shall also submit an affidavit confirming its compliance of Tobacco Control Act of Government of India "The Cigarette and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003" and acceptance of following of instructions of Directorate of Public Instructions given vide Circular No. /School/E/32/2015/1583 Bhopal, dated 6-5-2015.
