Section 8 in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
8. Process of recognition/extension of recognition.
(1)Upon receipt of application forms online from the Society/Trust, complete in all aspects, District Education Officer shall constitute an inspection team with the approval of Divisional Joint Director so that the Society /Trust's capability for starting a new school or extension of recognition to already recognized school can be assessed. Consent of Society/Trust shall not be necessary for such inspection. The Society/Trust shall provide all relevant original documents and details to the inspection team.(2)For the purpose of sanctioning a new stream or sanctioning of additional strength an existing stream, the inspection team shall assess the facilities available and the capacity of the Society/Trust for starting new course or making addition in number of students. The inspection team shall present its report within 7 days from the date of inspection.(3)The District Education Officer shall submit his report to the Divisional Joint Director, School Education, with comments within 7 days from the date of the receipt of the inspection report.(4)The Divisional Joint Director before granting recognition shall ensure that all the parameters and standards related to the Society and Trust and all regulations under Centre/State Government's various Acts, Rules or Regulations including Curriculum related to High School or/and Higher Secondary are properly followed.(5)The Divisional Joint Director shall take a final decision of granting/extension of recognition within 30 days after receiving the inspection report.(6)Procedure to apply :-The procedure regarding the applying for obtaining the recognition shall be as under :-(a)The schools seeking recognition or renewal shall apply to the Divisional Joint Director through M. P. Online in the application form prescribed in this regard.(b)In case the Divisional Joint Director finds that the applicant has submitted an incomplete application or has failed to enclose the required documents, he shall inform about this lacuna to the applicant via e-mail within 15 days from the date of the receipt of the application and the applicant shall re-submit the same within 15 days from the date of receiving of the information.(c)The District Education officer shall ensure carrying out the inspection and it shall be the duty of the applicant to provide all the required information and documents as required by the inspection party/inspecting officer.(d)The District Education Office, after receiving the inspection report from the Inspection Team, shall forward the report with his comments to the Divisional Joint Director for his decision.(7)If final decision is not taken by the Joint Director within the prescribed time limit, the sanction of new recognition/renewal of recognition shall be deemed to have been granted. In such cases, if any ineligible Society/Trust gets new recognition/renewal of recognition, the concerned competent authority shall be liable for disciplinary action.
