Section 11(4) in Right of children to Free and compulsory Education Rules, 2011
(4)(a)The District Education Officer on being satisfied that the school fulfills the norms and standards prescribed under section 19 shall issue the recognition certificate in From-2 appended to these rules. The certificate shall be for a period of three years and shall be issued within 45 days from the date of making application for recognition. The certificate of recognition shall be section to following condition:-(i)the school shall have to maintain norms and standards specified under section 19;(ii)the school shall give admission to a minimum of 25% in class I for the children of disadvantage group and children of weaker section from the limit of neighborhood. In case the school is aided school it shall provide free the compulsory elementary education to such proportion of children admitted there in as it annual recurring aid or grants so received bears to its annual recurring expenses, subject to a minimum of twenty-five per cent:Provided that where a school imparts preschool education, the provision of clause (a) to (c) of sub section (1) of section 12 shall apply for admission to preschool;(iii)the school shall set up fire extinguisher and other fire security arrangements as pre norms specified under the National Building Code of India-Part 4;(iv)the school is open to inspection by any officer authority by the State Government/local authority;(v)the school shall furnish such reports and information as may be required by the State Government Commissioner, Rajya Shiksha Kendra and District Education Officer from time to time and comply with such instructions of the State Government/local authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in working of school to meet the provisions of the Act;(vi)the school shall notify fee to be charged from the children every year in such manner as directed by Commissioner, Rajya Shiksha Kendra before the commencement of academic session. It will also intimate the fee to the District Education Officer before the beginning of academic session;(vii)the recognition shall be withdrawn in case of violation of the terms and conditions of recognition.(b)The school shall have to make an application for renewal of certification of recognition at least 45 days before the expiry of period of recognition in manner prescribed in sub-rule (1). On receipt of such application, the District Education Officer may renew the school recognition for another 3 years after following the process laid down in sub-rule (2) and (3).
