Section 5 in Puducherry School Education Act, 1987
5. Application for permission and sending of statement.
(1)The educational agency of every private school proposed to be established on or after the date of the commencement of this Act shall make an application to the appropriate authority for permission to establish such school.(2)Every such application shall -(a)be in the prescribed form ;(b)be accompanied by such fee not exceeding one hundred rupees as may be prescribed ; and(c)contain the following particulars, namely :-(i)the name of the private school and the name and address of the educational agency ;(ii)the need for the private school in the locality ;(iii)the course for which such private school proposes to prepare, train or guide its pupils for appearing at any examination conducted by, or under the authority of, the Government ;(iv)the amenities available to pupils and teachers ;(v)the equipment, laboratory, library and other facilities for instruction ;(vi)the sources of income to ensure the financial stability of the private school ;(vii)the situation and the description of the buildings in which such private school is proposed to be established ; and(viii)such other particulars as may be prescribed.(3)The educational agency of every private school in existence on the date of the commencement of this Act shall, before the expiry of six months from that date, send to the appropriate authority a statement in the prescribed form containing -(a)the particulars specified in clause (c) [excluding sub-clause (ii) thereof] of sub-section (2) ;(b)the names of the members of the teaching and non-teaching staff and the educational qualifications of each such member ; and(c)the number of pupils and classes in the private school.
