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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(f) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(f)Such Schools who have obtained the recognition under the M. P. High School and Higher Secondary School Recognition Rules, 2015 and are functioning prior to the commencement of these rules and are situated in a location where it is not possible to ensure availability of minimum required land and building as per prescribed parameters, the rules regarding the requirement for land and building may be relaxed for a maximum period for one year by the Divisional Joint Director assigning reasons thereof, in writing.