Section 4(6) in The Haryana School Education Act, 1995
(6)Every existing recognised school or schools which are already affiliated with Boards or Councils for Indian School Certificate Examinations other than Board of School Education, Haryana, after obtaining 'No Objection Certificate' from the Government, shall be deemed to have been recognised under this section and shall be subject to the provisions of this Act and the rules made thereunder :Provided that where any such school does not satisfy any of the conditions specified in the proviso to sub-section (1), the prescribed authority may require the school to satisfy such conditions within a specified period and if any such condition is not satisfied, the recognition may be withdrawn from such school.
