Section 54 in The Delhi School Education Rules, 1973
54. Recognition to lapse if not availed of within a year.
(1)The recognition granted to a school shall lapse unless it is availed of within a year from the date on which it is to be effective.(2)[* * *] [Sub-rule (2) omitted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]Provided that no recognition shall be renewed unless an application for such renewal has been made, in Form I, not less than six months before the date on which the recognition is to expire and unless the school continues to fulfill the conditions specified in sub-section (1) of section 4, and rule 50 :Provided further that the appropriate authority may, on sufficient cause being shown by the managing committee of the school, relax the time-limit for making an application for the renewal of recognition.
