Section 17 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
17. Recognition Of Schools.
(1)For the recognition of every school, other than a school established, owned or controlled by the State Government or local authority, a four member committee shall be formed at every district-(a)District Education Officer-Chairperson;(b)Additional District Education Officer (Basic)-Member Secretary;(c)A member nominated by District-Magistrate; And(d)Block Education Officer of the related Block-Member.(2)Every school other than a school established, owned or controlled by the State Government or the Local Authority, established before or after the commencement of the rules, shall make a self declaration-cum-application in the Form No-1 as shown in the Appendix-I within a period of three months from the commencement of these rules to the concerned District Education Officer, who shall be the designated authority to issue certificate of recognition to the school under section 18 of the Act. The application addressed to the District Education Officer shall be submitted to him/her. The school shall get a receipt and registration number after submission of the application from the District Education Officer.(3)Every self declaration received in Form-1 shall be placed by the District Education Officer in public domain within fifteen days of its receipt.(4)The District Education Officer shall authorise the Block Education Officer to make a site inspection in accordance to the self declaration format of Form-1 of such schools within a period of three months after receiving the application, to verify if the school seeking recognition fulfills the norms and standards prescribed under section 19 of the Act. The District Education Officer and the inspecting Authority shall have power to seek information relevant for the grant of recognition and to make inspection of the records to verify the information submitted in the application form seeking recognition. All objections regarding the grant of recognition shall be put down in writing in the format.(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.(6)If a school fulfills norms mentioned in section 25 of the Act, but does not fulfill other norms and standards specified in the schedule of the Act the District Education Officer shall issue a provisional certificate granting permission to run the school for a period up to three years from the date of commencement of the rules. The provisional certificate shall be issued in the Form-3 as shown in the Appendix-III;Provided, that if the school fulfills the required norms and standards within the time frame specified in the provisional certificate, The District Education Officer, on receipt of application for recognition, satisfy himself/ herself and shall issue the certificate of recognition as laid down under sub -rule (5);Provided further that if the school does not claim recognition within the period specified in the provisional certificate it shall cease to be recognised school and running of such a school shall be punishable under section 19 of the Act. The District Education Officer shall issue an order in writing detailing reasons of non grant of recognition to the school. The order shall be pasted at the prominent places in the school and will be put on the public domain. This order shall also contain the name /names of the neighborhood school/schools where the children of the unrecognised school will be admitted.(7)No new school shall be opened after the commencement of the rules without obtaining recognition certificate issued under section 18 of the Act.(8)The District Education Officer may inspect or cause to inspect the school every year to verify fulfillment of conditions of recognition.(9)The District Education Officer shall allot a recognition registration number to the schools.(10)The District Education Officer shall place the information about the recognized school in public domain through Website.
