Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 6 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

6. Endowment and Reserve fund.

(1)For recognition up to the level of Munshi and Maulvi, at one time, an endowment of Rs. 2000/- in the form of cash, land or building is necessary. Cash endowment should be pledged in the name of District Minority Welfare Officer. If the endowment is in the form of land or building then the Manager of the Madarsa shall furnish an affidavit to the effect that it shall not be transferred, sold or conveyed without obtaining prior approval in writing from District Minority Welfare Officer and Registrar Madarsa Board.
(2)For each Madarsa a reserve fund in accordance with the Schedule given in regulation (6) shall be necessary. The amount shall also be pledged in the favour of the District Minority Welfare Officer.
(3)The amount for application and recognition fee shall be deposited through treasury challan in the following head of accounts only :-
"0202" Education, Games, Art and Culture
01 General Education
101 Primary Education
10 Fee for recognition of Madarsa etc.
For recognition of Madarsa for boys/girls (Niswan), application may be obtained from the office of the District Minority Welfare Officer or from the office of the Registrar Uttar Pradesh Madarsa Education Board and fee shall be deposited in the office of the District Minority Welfare Officer from 1st January to 31st March of the calendar year.