Section 4 in Jammu and Kashmir School Education Rules, 2010
4. Procedure for Registration of Private Schools
(1) Application for grant of permission:- An application for grant of permission to establish, run or maintain a private school or to extend the permission for such school shall be made in Form "A", appended to these rules, accompanied by Treasury Receipt/Cheque/Bank Draft as application/inspection fee to be notified by the Government from time to time and submitted to the competent authority by the educational agency running a private school.(2)The application for opening of a private school shall be accompanied by a no objection certificate each from the:-a. Municipal Corporation/Committee, Panchayat, LAWDA or any other local body and/or any other institution concerned, as the case may be;b. Traffic Police;c. Public Works Department (from the safety standpoint); andd. Fire and Emergency Service Department.(3)(a)After receipt of the application the competent authority or any official/s authorized by him for the purpose shall, within 15 days from the receipt of the application refer the matter for spot inspection of the said institution, or for examination of the project/proposal (as the case may be) vis-a-vis the norms of infrastructure, equipment, staff and other requirements, as laid down under rules 5, 6 and 11 of these rules, to an inspector to be appointed by him who shall not be below the rank of :-(i)Joint Director in case of an ETT/NTT institution;(ii)Principal of a Government Higher Secondary School in case of High and Higher Secondary Schools;(iii)Headmaster of a Government High School in the case of Elementary Schools (i.e. school running up to class 8th)(iv)Master of a Government School in the case of Pre-Primary Institution.(b)The Inspector shall submit the report to "competent authority" within a period of 30 days from the date of his appointment.
