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State of Jharkhand - Section

Section 4 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017

4. Procedure of recognition and norms and standards for a school.

(a)The Management of every private play school-in existence on the date of the enforcement of these rules as per point 3(a) and of every private play school proposed to be established on or after that date shall make an application to the competent authority for recognition to run such institution or to establish such institution, as the case may be;
(b)Every such application shall-
i. be in the prescribed form as annexed;ii. be accompanied by such processing fee as prescribed by the State Government; andiii. shall fulfil criterion for safe and secure environment for children as per the annexed checklist; and the visiting team constituted by the competent authority shall ensure that all points in the checklist are fulfilled by the play school before granting recognition,iv. contain the particulars as per the following Norms and Standards,
S. No. Item Norms and Standards
1 Staff Number of Teachers- One teacher for 20 children
Number of caregivers- One caregiver for 20children
Adequate staff to maintain hygiene, sanitation,ensure safety, security of children in the play school.
2 Building All-weather buildingconsisting of-a arrangements forsecuring the school building by boundary wall or fencing;b. adequatecirculation area and ventilation;c. a separate restroom for children;d. barrier-freeaccess;e. separatechild-friendly and disabled-friendly toilets for boys and girls;f. soap, cleancloth/towel, garbage bin, wash basin/sink at low level;g. potable, safe andadequate drinking water facility to all children;h. a pantry(desirable);i. play area;j. CCTV surveillance(ensure security of data);k. Fire safetymeasures;I. Periodic pest control.
3 Minimum number of instructional hours per day 3-4 hours per day as per National ECCE Policy,2013 (Play school should only be used as non-residential facilityfunctional as per the prescribed number of hours per day).
4 Teaching Learning Aids Shall be provided to each class in adequatenumber in accordance with the prescribed curriculum.
5 Library There shall be library in each school havingreading material appropriate for early years, educationalaudiovisual aids.
6 Play material, games and sports equipment As prescribed by an authority specified by MWCD,Government of India in adequate number.
7 Health Basic First Aid &Medicine Kit containing band-aids/bandages, cotton wool anddisinfectants for minor injuries. ORS packets, scissors,thermometer and antiseptic ointment should also be part of themedicine kit.Arrangement for quarterly health check-up ofchildren by a registered medical practitioner.
8 Records a) enrolment forms ofchildren;(b)admission/enrolment register for recording profile of childrenand their parents including detail of both parents;(c) attendanceregister of children;(d) attendanceregisters of all employees;(e) maintenance ofquarterly health check-up records of children;(f) stock register;(g) fee record of all children.
v. Where a play school is established before implementation of these rules, it shall take steps to fulfil the norms and standards within 6 months.vi. An affidavit that all the office bearers of the applicant organisation have never been convicted under POCSO Act, 2012; Juvenile Justice Act, 2015; and Child Labour (Prohibition and Regulation) Act, 1986 and Child Labour (Prohibition and Regulation) Amendment Act, 2016.