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State of Jharkhand - Section

Section 22 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

22. Miscellaneous.

(1)The school that has been provided land by the government on lease/sub-lease or free/subsidized rate, shall be deemed included in the category of government aided schools referred to in section 2(n)(ii) of the Act.
(2)No indictment, law suit or other action may be taken against a work done or to be done in good faith under these rules by the State Government, State Commission for Child Rights, Right to Education Protection Authority, Local Authority or individual.
(3)If any possibility of difficulty arises during enforcing provisions of these rules, the State Government may pass such action or order as to overcome the difficulty.
(4)Any clarification or executive order regarding these rules issued by the notification of the State Government shall be deemed as part of these rules.
(5)The State Government may annul, amend or clarify these rules by the notification.AppendixForm-ISelf Declaration-Cum-Application For Grant of Recognition to SchoolTo,The District Education Superintendent(Name of district)Sir,I forward herewith with a self-declaration regarding compliance with the norms and standards specified in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 and an application in the prescribed form for the grant of recognition to ....................................................... (Name of the school) with effect from the commencement of the school year 20.......... .Enclosure:Yours faithfully,Place:Date:Manager/Chairperson/PresidentManagement committee.................... SchoolSelf declaration form
A. School Details
1. Name of the School  
2. Academic Session in which recognition isproposed  
3. District  
4. Postal Address  
5. Village/City  
6. Tehseel  
7. Pin Code:  
8. Phone No. with STD Code  
9. Fax No. with STD Code  
10. E-mail address, if any  
11. Nearest Police Station  
B. General Information
1. Year of Foundation  
2. Date of First Opening of School  
3. Name of Trust/Society/Management Committee  
4. Whether Trust/Society/Management Committee isregistered  
5. Period up to which registration ofTrust/Society/Management Committee is valid  
6. Whether there is a proof of non-proprietarycharacter of the Trust/Society/Management Committee supported bythe list of members with their address on an affidavit  
7. Official address of theChairman/President/Manager of the School  
  Name  
  Designation  
  Address  
  Phone O:....................R: .....................
8. Total Income & Expenditure during last 3years (surplus/deficit)
  Year Income (Rupees) Expenditure (Rupees) surplus (Rupees) deficit (Rupees)
           
           
C. Nature and area of School
1. Medium of Instruction  
2. Type of School (Specify entry & exitclasses) as specified in section 2(n) of the Act  
3. If the school is aided, the name of agency andpercentage of aid  
4. Is the school recognised?  
5. If so, the Name of Authority and Registrationnumber  
6. Does the school has its own building or is itrunning in a rented building?  
7. Whether the school buildings or other structuresor the grounds are used only for the purpose of education andskill development?  
8. Total area of the school  
9. Built in area of the school.  
D. Enrolment Status
  Class No. of Sections No. of Students
1. Pre-primary    
2. I-V    
3. VI-VIII    
E. Infrastructure Details & SanitaryConditions
  Room Numbers Average Size (length x breadth)
1. Classroom    
2. Office room store Room Headmaster Room etc.    
3. Kitchen-Cum-Store Room    
F. Other Facilities
1. Whether all facilities have barrier free access  
2. Teaching Learning Material (attach list )  
3. Sports & Play equipment (attach list )  
4. Facility of book inLibrary- Books (No. ofbooks)- Periodical/Newspapers  
5. Type and number of drinking water facility  
6. Sanitary Conditions  
  (i) Type of W.C & Urinals  
  (ii) Number of Urinal/Lavatories Separately forBoys  
  (iii) Number of Urinal/Lavatories Separately forGirl  
G. Particulars of Teaching Staff
1.
  Teacher Name(1) Father/Husband or Wifename(2) Date of Birth(3)
       
  Academic Qualification(4) ProfessionalQualifications(5) Teaching Experience(6)
       
  Class Assigned(7) Appointment Date(8) Trained or Untrained(9)
       
2. Teaching in Primary/Secondary both (detailsof each teacher separately)
       
  Teacher Name(1) Father/Husband or Wifename(2) Date of Birth(3)
       
  Academic Qualification(4) ProfessionalQualifications(5) Teaching Experience(6)
       
  Class Assigned(7) Appointment Date(8) Trained or Untrained(9)
       
3. Head Teacher
       
  Teacher Name(1) Father/Husband or Wifename(2) Date of Birth(3)
       
  Academic Qualification(4) ProfessionalQualifications(5) Teaching Experience(6)
       
  Class Assigned(7) Appointment Date(8) Trained or Untrained(9)
       
H. Curriculum and Syllabus
1. Details of curriculum & Syllabus followed ineach class (from class 1 to 8)  
2. System of Pupil Assessment.  
3. Whether pupils of the school are require to takeany board exam till class 8?  
I. It is certified that the school is open to inspection by any officer authorized by the State Authority.J. It is certified that the school undertakes to furnish such reports and information as may be required by the District Education Superintendent and shall comply with all such instructions of the State Authority or District Education Superintendent issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in working of the school.K. It is certified that records of the school pertinent to the implementation of this Act shall be open to inspection by any officer authorised by the District Education Superintendent or the State Authority and the school shall furnish all such information as may be necessary to enable the State Government or Local Authority or the administration to discharge its obligations to Parliament/Legislative Assembly/Panchayat/Municipal Corporation as the case may be.SignaturePresident/manager/ChairmanManagement Committee,........................ SchoolDate:Place:Form-2Office of District Education Superintendent(Name of district)No.Date:The ManagerSub: Recognition Certificate for the School under the rule of The Jharkhand Right of Children to Free and Compulsory Education Rules, 2011 for the purpose of Section 18 of Right of Children to Free and Compulsory Education Act, 2009.Dear Sir/Madam,With reference to your application dated .................. and subsequent correspondence with the school and inspection report in this regard, I convey the grant of recognition to the ....................................... (name of the school with address) for Class ...................... to Class ....................... from the academic year .................... .The above mentioned recognition is subject to following conditions: