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State of Uttar Pradesh - Section

Section 4 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

4. Eligibility for making Application.

- On an application from the Committee of Management of Muslim community interested in running a Madarsa, the recognition as a Non-Governmental Madarsa may be granted, subject to the following conditions :-
(a)that the society of Madarsa has been registered under the Societies Registration Act, 1860.
(b)there is no dispute in the Committee of Management of the Madarsa.
(c)the Madarsa fulfils all the requirement of permanent recognition.