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State of Jharkhand - Section

Section 200 in Bihar Education Code, 1961

200. Recognition of High Schools (including Sarvodaya High Schools).

- A High School is said to be recognised when it is permitted to present pupils at the Secondary School Examination. The authority competent to grant permission to a school to present candidates at the Secondary School Examination is defined in the Bihar School Examination Board Act (Bihar Act VII of 1952) as amended by Bihar School Examination Board (Amendment) Act, 1959.Applications from schools for recognition as High Schools should be submitted to the Inspectress of Schools, Bihar or the District Education Officer before the 1st of February in the year previous to that for which recognition is desired. Every application for such recognition should be accompanied by a detailed statement on the following points:-
(i)five acres of land is registered in the name of the school in one block and the building stands on the same block (cadastral survey map showing the plots and the registered deed should be attached);
(ii)at least two trained graduates on the staff are maintained;
(iii)groups of subjects taught in the school and the names and qualifications of teachers incharge of these groups;
(iv)resolution of the Managing Committee to the effect that teachers are paid according to new scales of pay and that the benefit of provident fund will be given to them from the date of recognition;
(v)school building consists of at least eight pucca rooms and is sufficient to accommodate science classes also (if science is taught in the school);
(vi)library contains 1,000 suitable books including books of reference and technique of teaching worth at least Rs. 1,000 (It should be certified that the books are useful to the students and teachers);
(vii)the school has a reserve fund of Rs. 2,000 and all other funds (including reserve fund) are deposited in the Postal Savings Bank or in any Scheduled Bank in the joint names of the Secretary and the Headmaster. (Reserve fund should preferably be lodged in National Savings Certificates);
(viii)adequate furniture and teaching appliances are provided to meet the present needs. (If science is taught in the school it should be stated whether science equipments are adequately provided or not; their price should be mentioned):
(ix)the Managing Committee is fully constituted according to the recent rules and orders of the State Government;
(x)names of high and middle schools within a radius of five miles. (Board of Secondary Education no. 10782, dated 12th June 1958)
Note. - The Board of Secondary Education shall not recognise any new schools which have classes IV to VII.(D. P. I.'s no. 9270, dated the 5th April, 1951)