Section 17(4) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(4)The District Education Officer shall authorise the Block Education Officer to make a site inspection in accordance to the self declaration format of Form-1 of such schools within a period of three months after receiving the application, to verify if the school seeking recognition fulfills the norms and standards prescribed under section 19 of the Act. The District Education Officer and the inspecting Authority shall have power to seek information relevant for the grant of recognition and to make inspection of the records to verify the information submitted in the application form seeking recognition. All objections regarding the grant of recognition shall be put down in writing in the format.
