Section 9(1) in Gujarat Elementary Education Rules, 2010
(1)Every school, other than a school established, owned or controlled by the State Government or Local Authority, established before the commencement of this Act shall make a self declaration within a period of three months of the commencement of the Act, in Form No.1 to the concerned District Education Officer or District Elementary Education Officer regarding its compliance or otherwise with the norms and standards prescribed in the Schedule, and other conditions as follows:(a)the school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860), or as a public trust, or under any law for the time being in force.(b)the school conforms to the values enshrined in the Constitution.(c)the school buildings or other structures or the grounds are used only for the purposes of education and skill development.(d)the school is open to inspection by any officer authorized by the State Government/Local Authority.(e)the school furnishes such reports and information as may be required by the Director of Elementary Education/District Education Officer/District Elementary Education Officer from time to time and complies 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 working of the school.
