Section 9 in Gujarat Elementary Education Rules, 2010
9. Recognition of schools.
(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.(2)Every self declaration received in Form 1 shall be placed by the District Education Officer/District Elementary Education Officer in public domain within fifteen days of its receipt.(3)An independent body formed by District Education Officer/District Elementary Education Officer consisting of 3-5 people including educationists, retired awardee teachers and retired class I government officials like principals, lecturers and others shall conduct on-site inspection of such schools within three months of receipt of the self declaration form and submit their report to District Education Officer/District Elementary Education Officer indicating whether the school fulfils the norms for recognition. For every 30-40 schools, one committee is to be constituted.(4)After the inspection referred to in sub-Rule (3) is carried out, the inspection report shall be placed by the District Education Officer or District Elementary Education Officer in public domain (State education department website) and schools found to be conforming to the norms, standards and the conditions shall be granted recognition by the District Education Officer or District Elementary Education Officer in Form No.2 within a period of 30 days from the date of inspection.(5)School that do not conform to the norms, standards and conditions mentioned in sub rule (1) shall be listed by the District Education Officer or District Elementary Education Officer through a public order to this effect, and any time within the next two and a half years, such schools may request the District Education Officer or District Elementary Education Officer for an on-site inspection for grant of recognition. Schools which do not conform to the norms, standards and conditions mentioned in sub rule (1) after three years from the commencement of the Act, shall cease to function. Every school, other than a school established, owned or controlled by the State Government or local authority established after the commencement of this Act shall conform to the norms and standards and conditions mentioned in sub rule (1) in order to qualify for recognition.
