Section 50 in The Delhi School Education Rules, 1973
50. Conditions for recognition.
- No private school shall be recognised, or continue to be recognised, by the appropriate authority unless the school fulfils the following conditions, namely:-(i)the school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860), or a public trust constituted under any law for the time being in force and is managed in accordance with a scheme of management made under these rules;(ii)subject to the provisions of clause (1) of article 30 of the Constitution of India, the school serves a real need of the locality and is not likely to effect adversely the enrolment in a nearby school which has already been recognised by the appropriate authority;(iii)the school follows approved courses of instructions as provided elsewhere in these rules;(iv)the school is not run for profit to any individual, group of association of individuals or any other persons;(v)admission to the school is open to all without any discrimination based on religion, caste, race, place of birth or any of them;(vi)the managing committee observes the provisions of the Act and the rules made there under;(vii)the building or other structure in which the school is carried on, its surroundings, furniture and equipment are adequate and suitable for an educational institution and, where there is any business premises in any part of the building in which such school is run, the portion in which the school is run adequately separated from such business premises;(viii)the arrangements in the building or other structure and in the furnishings thereof meet adequately the requirements of health and hygiene;(ix)the school buildings or other structures or the grounds are not used during the day or night for commercial or residential purposes (except for the purpose of residence of any employee of the school) or for communal, political or non-educational activity of any kind whatsoever;(x)the accommodation is sufficient for the classes under instruction in the school;(xi)there is no thoroughfare or public passage through any part of the school premises;(xii)sanitary arrangements at the school are adequate and are kept in good order and a certificate from the Health Officer of the local authority having jurisdiction over the area in which the school is located as to the health and sanitary conditions of the school and its surroundings has been furnished, and will also be furnished as and when required by the appropriate authority;(xiii)arrangements are made for the supply of good drinking water to the students and suitable facilities are provided to enable them to take refreshments, lunch or the like;(xiv)the school is so conducted as to promote discipline and orderly behaviour and to maintain a high moral tone;(xv)no teacher or student of the school is compelled to attend a class in which religious instruction is given or take part in any religious activity, no teacher or student absenting himself from religious instruction or religious activity is made to suffer any disability on that account and student is refused admission to the school because exemption from attendance at religious exercises or religious instruction has been claimed by him or his parent or guardian;(xvi)facilities are provided for teaching of languages in accordance with the three language formula, adopted by the Central Government;(xvii)the school is open to inspection by any of the following officers, namely :-(a)any officer authorised by the appropriate authority or the Director;(b)Director of Medical Services or Health Officer of the local authority concerned;(c)Civil Surgeon, Assistant Civil Surgeon or Head Officer authorised by the appropriate authority or the Director to examine the health of students or the sanitary conditions of the school and surroundings;(xviii)the school furnishes such reports and information as may be required by the Director from time to time and complies with such instructions of the appropriate authority or the Director as may be issued to secure the continued fulfilment of the condition of recognition or the removal of deficiencies in the working of the school;(xix)all records of the school are open to inspection by any officer authorised by the Director or the appropriate authority at any time, and the school furnishes such information as may be necessary to enable the Central Government or the Administrator to discharge its or his obligations to Parliament or to the Metropolitan Council of Delhi, as the case may be.
