Section 17(5) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(5)The District Education Officer on being satisfied that the school fulfills the norms and standards prescribed under section 19 and section 25 of the Act, shall issue the recognition certificate in the Form-2 as shown in the Appendix-II. The certificate shall be for a period of five years and shall be issued within 30 days from the date of the inspection mentioned in sub rule (4). The certificate of recognition shall be subject to the following condition (Appendix-IV)(a)The school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860), or a public trust constituted under any law for the time being in force;(b)The school is not run for profit to any individual, group or association of persons;(c)The school conforms to the values enshrined in the constitution;(d)The school building or other structures or the grounds are used only for the purposes of education and skill development;(e)The school is open to inspection by any Officer authorized by the State Government or Local Authority;(f)The school shall furnish such reports and information as may be required by the State Government or any Authorized Officer and District Education Officer from time to time and comply with such instructions of the State Government/Local Authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in the working of the school;(g)The school shall fulfill the norms and standards specified under section 19 and in the schedule of the Act;(h)The school shall adhere/comply the conditions mentioned under the Act and rules;(i)The school shall give reservation of minimum 25 percent in class I for the children of disadvantaged groups and children of weaker sections from the neighborhood area. In case the school is aided school it shall provide free and compulsory elementary education to such proportion of children admitted therein as its annual recurring aid or grants so received bears to its annual recurring expenses, subject to a minimum of twenty-five percent;(j)The school having pre-school education shall give reservation of at least 25 percent of its enrolment at the initial stage of admission to the children of disadvantaged groups and the children of weaker sections of the neighborhood area under section 12 of the Act;(k)The school shall submit, every year before the commencement of academic session, fee to be charged from the children to the District Education Officer;(l)The school shall not collect any capitation fee and shall not subject the child or his or her parents or guardian to any screening procedure, while admitting a child;(m)The recognition shall be withdrawn in case of violation of the conditions of recognition;(n)The school shall submit DISE format every year as on 30th of September to the District Education Officer through Block Education Officer.
