Section 13(1) in Right of Children to Free and Compulsory Education Rules, 2012
(1)Every existing school, other than a school established, owned or controlled by the State Government or Local Authority, established before the commencement of this Act shall make a self declaration within a period of three months from the commencement of these Rules and every new school shall make an application before the 1st January of the year in which next academic session commences, in Form No.1 to the Competent Authority regarding its compliance or otherwise with the norms and standards prescribed in the Schedule, and other conditions as follows:(a)the school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860), or as a- public trust established, or under any law for the time being in force or any Company registered under Section 25 of the Companies Act, 1956 (I of 1956).(b)the school conforms to the values enshrined in the Constitution of India.(c)Every room used or proposed to be used as classroom shall have minimum carpet area equivalent to 8 sq. feet for every student of the class plus 60 sq. feet additional area for teaching.(d)Subjected to condition prescribed in clause (c ), the carpet area of classrooms should not be less than 300 sq. feet provided that if one or more classrooms have carpet area less than three hundred sq. feet, the student-teacher ratio of the school shall not exceed the ratio formulated on the following formulae:-Student-teacher ratio = (Area of smallest classroom in sq. feet - sixty) / eight(e)the school buildings or other structures or the grounds are used only for the purposes of education and skill development.(f)the school is open to inspection by any officer authorized by the State Government/Local Authority.(g)the school furnishes such reports and information as may be required, by a general or specific order, within such time and in such format as may be specified in the order by the Director or the Competent Authority from time to time and complies with such instructions of the State Government or Local Authority as may be issued to secure the continued fulfillment of the conditions of recognition or the removal of deficiencies in working of the school.(h)Without .prejudice to generalities of clause (g), the school shall create and maintain a-website of the school if required to do so by the Director and keep it updated. The website shall be in such format and provide such information as may be specified by the Director. The school shall also fill up DISE (District Information System for Education) data on DISE website correctly and truthfully every year within specified time-limit.
