- The following are the rules for the recognition madrasas :-(1)The Madrasa Examination Board is concerned with Arabic education in general and with higher Arabic education in particular and the Arabic examinations. It deals only with those Madrasas which conform to its rules, adopt the course prescribed by it from time to time and have obtained its recognition.(2)No madrasas will be considered eligible to present candidates at the examinations of the Board unless it has been recognised by the Board.(3)No madrasas outside the State of Bihar will be eligible for recognition.(4)A madrasa seeking recognition should submit an application for the same to the Secretary of the Board through the Assistant Director of Education (Islamic Education). The application should reach the Secretary before the end of April.(5)The application must be for a particular standard and from a definite date.(6)The following are the conditions of recognition of a madrasa :-(i)that it keeps the registers prescribed in Article 211 of this Code;(ii)that it teaches the courses prescribed for the examination or examinations for which it is recognised;(iii)that it has a teacher or teachers qualified in the opinion of the Board to impart instruction in the course for which it is recognised;(iv)that it works regularly and observes only the authorised number of holidays; (See Article 235.)(v)that is open to inspection by members of the Board and by authorised inspecting officers of the Education Department;(G. O. no. 577-E., dated the 12th February 1923.)(iv)that the maximum number of the students in each class of the madrasa is 40.(G. O. no. 1158-E., dated the 13th October 1928.)
