Section 17(6) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(6)If a school fulfills norms mentioned in section 25 of the Act, but does not fulfill other norms and standards specified in the schedule of the Act the District Education Officer shall issue a provisional certificate granting permission to run the school for a period up to three years from the date of commencement of the rules. The provisional certificate shall be issued in the Form-3 as shown in the Appendix-III;Provided, that if the school fulfills the required norms and standards within the time frame specified in the provisional certificate, The District Education Officer, on receipt of application for recognition, satisfy himself/ herself and shall issue the certificate of recognition as laid down under sub -rule (5);Provided further that if the school does not claim recognition within the period specified in the provisional certificate it shall cease to be recognised school and running of such a school shall be punishable under section 19 of the Act. The District Education Officer shall issue an order in writing detailing reasons of non grant of recognition to the school. The order shall be pasted at the prominent places in the school and will be put on the public domain. This order shall also contain the name /names of the neighborhood school/schools where the children of the unrecognised school will be admitted.
