Section 3(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)Except in the case of institutions which are either affiliated a University or recognised by the Board, [or imparting elementary education from Class I to VIII] [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.] the Competent Authority as specified in Appendix - III may, on an application made to it in the prescribed Form (Appendix - I), recognize a Non-Government Educational Institution on fulfilment of such terms and conditions as prescribed hereafter.
