Section 7 in Rules for the Grant of Recognition and Aid to Elementary Schools
7.
The District Educational Officer may, for any satisfactory reason on the recommendation of the Deputy Inspector entertain an application for recognition from the date of opening of the school, or of the additional class in any case where the application has been made more than three months after the date of the opening of the school or of the class. In all cases where the period to be condoned exceeds three months, the approval of the Divisional Inspector of Schools shall be obtained.
