Section 7 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
7. Refusal of temporary recognition and granting of grace period.
(a)If the H.S. School/Junior College, has failed to fulfil one of more of the conditions laid down in Clause 4, the Council may-(i)Refuse to accord temporary recognition to the H.S. School/Junior College, and recommend to the Director of Secondary Education/Director of Public Instruction for closure of the H.S. School/Junior College with intimation to the Inspector of Schools concerned ; or(ii)If in the opinion of the Council, it be possible for the H.s. School/Junior College to fulfil the remaining conditions within the reasonable time allow a grace period up to 2 (two) years for the fulfilment of the conditions.(iii)When H.S. School/Junior College is allowed a grace period for fulfilling certain conditions to enable it to obtain temporary recognition, the H.S. School/Junior College shall fulfil such conditions within the grace period and then within one month after expiry of the grace period, the H.S. School/Junior College shall apply with prescribed fee to the Council showing that the required conditions have been fulfilled. Such application shall be considered in the light of provisions under Clause 6(i).(b)The Council may refuse temporary recognition to the H.S. School/Junior College which fail to fulfil the conditions even after the grace period, and may recommend to the concerned Director for closure of the School/College.(c)When a H.S. School/Junior College is refused temporary recognition, the School/College may not be allowed to admit fresh pupils in any class. The School College shall, however, continue teaching in the existing classes until the pupils already admitted complete the course, so that they become eligible for appearing in the H.S. Final Examination.All such candidates shall be considered as Institutional private candidates on payment of prescribed fee.
