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State of Uttar Pradesh - Section

Section 3 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

3. Recognition of Instituted.

(a)For recognition of Madarsa there shall be two categories :-
(i)Permanent
(ii)Temporary
(b)Any Madarsa which applies for permanent recognition may be given permanent recognition subject to the completion of all the conditions prescribed.
(c)In case of not fulfilling all the required conditions, temporary recognition may be given on written assurance, that the Committee of Management shall complete all the parameter of permanent recognition very soon. The temporary recognition shall be valid for five years. A temporary recognition, unless made permanent, must be required to be renewed after every five years.
(d)The Committee of Management of the Madarsa which have been given temporary recognition may, after completing all the required conditions, apply for permanent recognition.
(e)The recognition of Madarsa, of each and every level as under 6(2), shall be granted by the Registrar with the approval of recognition Committee of the Madarsa Education Board.