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State of Gujarat - Section

Section 10 in Gujarat Elementary Education Rules, 2010

10. Withdrawal of recognition to schools.

(1)Where the District Education Officer or District Elementary Education Officer on his own motion or on any representation received from any person, has reason to believe, to be recorded in writing. that a school recognized under rule 9, has violated one or more of the conditions for grant of recognition or has failed to fulfill the norms and standards prescribed in the Schedule, he shall act in the following manner.
(a)Issue a notice to the school specifying the violations of the condition of grant of recognition and seek its explanation within one month.
(b)In case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the District Education Officer or District Elementary Education Officer may cause an inspection of the school, to be conducted by a Committee of three to five members comprising educationists, civil society representatives, media, and government representatives, which shall make due inquiry and submit its Report, along with its recommendations for continuation of recognition or its withdrawal, to the District Education Officer/District Elementary Education Officer.
(c)The District Education Officer or District Elementary Education Officer shall forward the Report of the Committee, along with his comments, to the Director of Elementary Education.
(2)The Director of Elementary Education shall, on the basis of the recommendations referred to in clause (c) of sub-rule (1) convey its decision to the District Education Officer or District Elementary Education Officer.
(3)The District Education Officer or District Elementary Education Officer shall, on the basis of the decision of the Director of Elementary Education, pass an order canceling the recognition granted to the school. The order of de-recognition shall be operative from the immediately succeeding academic year and shall specify the neighborhood schools to which the children of the derecognized schools shall be admitted.