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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(7) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(7)Any person who intends to establish a school shall apply to the competent authority in Form-I for obtaining a certificate of recognition. The applicant shall, in addition to the norms and standards specified in the Schedule, fulfill the following conditions before making an application for such recognition:-
(a)Fee Structure. - The applicant shall give a declaration that the school will collect the fee fixed by the Committee constituted under the Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 (Tamil Nadu Act 22 of 2009). %
(b)Minimum Infrastructure Facilities. - (i)The school seeking recognition shall comply with the norms and standards regarding the land and other requirements stipulated in the Schedule.
(ii)The school shall also comply with the norms and standards notified by the State Government under any other law regarding infrastructure facilities including land and buildings.
(c)Other Facilities. - (i) Number of teachers to be employed in the school, nature of building and the facilities to be provided in the building, teaching learning equipment, library, play material, games and sports equipments that should be made available in the school shall be in accordance with the norms and standards specified in the Schedule.
(ii)Every school shall ensure the supply of protected drinking water and also ensure that lavatory and urinal facilities are provided in the schools as per the criteria to be specified by the competent authority.
Explanation. - For the purpose of rules 12 and 13, 'competent authority' means,-
(i) the Joint Director, Directorate of ElementaryEducation. in the case of schools having classes I to V orschools having classes 1 to VIII
(ii) the Chief Educational Officer of the District. in the case of schools having classes L.K.G. toV
(iii) the Joint Director (Secondary Education),Directorate of School Education. in the case of minority schools having classesI to X or VI to X
(iv) the Chief Educational Officer of the District. in the case of non-minority schools havingclasses I to X or VI to X.
(v) the Joint Director, Directorate of in theMatriculation schools. case of Matriculation Schools
(vi) the Joint Director (Secondary Education),Directorate of School Education. in the case of Anglo Indian schools.