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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(7) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(7)Once the recognition is granted after due inspection, the Society/Trust shall not dilute any of the standards claimed at the time of recognition. Officers of School Education Department can inspect the school premises at any point of time. If at the time of inspection it is found that the Society/Trust is not adhering to any of the. standards, the Divisional Joint Director shall have the powers to suspend and subsequently withdraw the recognition of the school by following the procedure as specified in sub-rule (1) of Rule 11.