Section 4 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
4. Kinds of Recognition
.- Recognition may be of two kinds -(i)Temporary recognition;(ii)Permanent recognition.(i)Temporary Recognition - Any educational institution submitting an application for recognition of a school/college/library/research institute or training school supported by an affidavit verifying the correctness of the facts mentioned therein may be given temporary recognition.(ii)Permanent Recognition- A non-Government educational institution shall be eligible for permanent recognition, if it complies with the following conditions :-(a)After having been granted temporary recognition, the institution seeking permanent recognition, must have worked satisfactorily fulfilling the terms and conditions, as specified in Appendix-II, for at least three years from the date of such temporary recognition;(b)The management has promptly complied with the provisions of these rules and orders/directions or instructions issued by the Director of Education/State Government and in submitting all necessary information asked from it from time to time;(c)The student have shown satisfactory examination results;(d)The institution complies with the minimum physical/financial norms and other condition as laid down in Appendix-II.
