Section 5 in The Meghalaya School Education Act, 1981
5. Recognition of schools.
(1)Every application for recognition shall be addressed to the appropriate authority in such form and manner as may be prescribed.(2)No recognition shall be given by the appropriate authority unless-(a)the institution has adequate financial provision for continued and efficient maintenance of the institution regarding payment of salary and allowances to its employees, as prescribed ;(b)the area has the need for providing educational facilities to the people in the locality ;(c)the institution provides for approved course of study and efficient instruction;(d)the institution has teachers with prescribed qualifications ;(e)the institution has the prescribed facilities for physical education, library service, laboratory work, workshop practice or co-curricular activities; and(f)the institution satisfies the other requirements laid down by this Act and the rules and order made thereunder.(3)Every application under this section shall be considered by the appropriate authority and the decision thereon shall be communicated to the applicant within a period of four months from the date or except of the application and in case recognition is not granted the reasons thereof also shall be communicated to the applicant within the said period.(4)Any person aggrieved by any decision under sub-section (3) may, within thirty days, from the date the decision is communicated to him appeal against such decision to the prescribed authority in the prescribed manner and the decision of the prescribed authority thereon shall be final:Provided that prescribed authority may, if it is satisfied that the appellant was prevented y sufficient cause from preferring the appeal within the said period of thirty days, extend for reasons to be recorded by it in writing the said period by a further period of sixty days.(5)Where a school obtains recognition by fraud, misrepresentation or suppression of material particulars or where after obtaining recognition the school fails to continue to comply with any of the conditions specified in sub-section (2), the appropriate authority may, after giving the managing committee of the school one month notice to show cause against the proposed, action, withdraw the recognition.(6)The recognition granted under this Act, shall not, by itself entitled any school to receive aid.(7)Every existing recognised school shall be deemed to have been recognised under this Act and shall be subject to the provisions of this Act and the rules made thereunder :Provided that where any such does not satisfy any of the condition specified in sub-section (2), the appropriate authority may require the school to satisfy such conditions within a specified period and if such conditions are not satisfied, recognition may be withdrawn from such school.(8)Every school whose recognition is withdrawn under sub-section (7), may appeal, within one month from the date of communication of the order of withdrawal of recognition, to the prescribed authority, who shall dispose of the appeal within six months from the date of presentation of the appeal in such manner as may be prescribed, and if the appeal is not disposed of within that period, the order for the withdrawal of recognition shall, on the expiry of the said period of six months, stand cancelled.(9)The appellate authority under sub-section (4) or sub-section (8) may after giving the appellant a reasonable opportunity of being heard, pass such order as it may deem fit and proper.
