Section 6 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
6. First temporary recognition.
- If on the basis of the particulars furnished in the application and the Inspection Report, the Council is satisfied that the minimum requirement as per Appendix III have been fulfilled by the School/Junior College it may on the recommendation of the Recognition Committee accord temporary recognition to the School/Junior College for a period not exceeding 3 (three) academic sessions at the first instance for a specific stream/subject(s) of study commencing from the session as recommended by the Recognition Committee.The candidate presented by a H.S. School/Junior College after temporary recognition is given to it, shall be considered as regular candidates and shall be governed by the appropriate Examination Rules.
