Section 11(10) in Gujarat Elementary Education Rules, 2010
(10)Children are to be admitted to the appropriate class based on their age and remedial education provisions are to be made by the concerned school management to ensure the implementation of this provision of the Act.• There may be cases where existing recognized schools are not able to fulfill norms regarding infrastructure due to physical limitations, and relaxation may have to be given to such schools to protect the education rights of children. However, such relaxation may be given only to schools achieving a certain level of learning out-comes, the process of determining which is given as an Annex-I. The power to allow relaxation of the norms and standards will lie with the Director of Elementary Education.• In a situation where a school is not able to meet the minimum norms specified in the Act and rules in the time limit given for the purpose, the Government may take over the school or handover the running of the school to another management.The Self Declaration-cum-application for grant of recognition of schools is attached as an Annex-II.
