Section 11 in Gujarat Elementary Education Rules, 2010
11. Norms and Standards for School.
(1)There should be adequate space in every class room for students and teachers for conducting class room activities comfortably.(2)Every new School should have adequate facilities for playground. For existing schools where it is not possible to have playground of the required area in the school premises, it should be within walking distance of the school. However Government may specify separate norms for urban/rural areas from time to time.(3)The state shall endeavor to provide hot cooked meals through centralized facilities. The State shall encourage association of reputed NGOs for management of Mid-day Meal Programmee. However schools should provide adequate space for cooking, storage of commodities and serving where the centralized system is not made available.(4)There should be adequate, satisfactory sanitary arrangements for boys and girls, and teachers.(5)Provision should be made for safe and adequate drinking water facility.(6)Each school should provide barrier-free access specially suited for Children with Special Needs.(7)Premises should be healthy, well lighted and ventilated, with provision for the safety of pupils. Boundary walls or fencing should be provided.(8)Adequate library facilities (with story books, subject books, newspapers and magazines) to be provided.(9)Furniture and teaching learning material including computers (for classes 6 to 8) should be provided to each class as per requirements. The provision of computers as learning aids in the upper primary sections is compulsory. Playing equipment should be provided to each class as required.(10)Children are to be admitted to the appropriate class based on their age and remedial education provisions are to be made by the concerned school management to ensure the implementation of this provision of the Act.• There may be cases where existing recognized schools are not able to fulfill norms regarding infrastructure due to physical limitations, and relaxation may have to be given to such schools to protect the education rights of children. However, such relaxation may be given only to schools achieving a certain level of learning out-comes, the process of determining which is given as an Annex-I. The power to allow relaxation of the norms and standards will lie with the Director of Elementary Education.• In a situation where a school is not able to meet the minimum norms specified in the Act and rules in the time limit given for the purpose, the Government may take over the school or handover the running of the school to another management.The Self Declaration-cum-application for grant of recognition of schools is attached as an Annex-II.
