(6)The following are the conditions of recognition of a madrasa :-(i)that it keeps the registers prescribed in Article 211 of this Code;(ii)that it teaches the courses prescribed for the examination or examinations for which it is recognised;(iii)that it has a teacher or teachers qualified in the opinion of the Board to impart instruction in the course for which it is recognised;(iv)that it works regularly and observes only the authorised number of holidays; (See Article 235.)(v)that is open to inspection by members of the Board and by authorised inspecting officers of the Education Department;(G. O. no. 577-E., dated the 12th February 1923.)(iv)that the maximum number of the students in each class of the madrasa is 40.(G. O. no. 1158-E., dated the 13th October 1928.)
