Section 11 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
11. Recognition of Schools for the purpose of Section 18.
(1)Without prejudice to these rules the rules for the recognition of schools made under the Karnataka Education Act, 1983 shall muttaties muttandies apply for recognition of schools under there rules.(2)Every Governing council of a school other than a school established, owned or controlled by the Government or local authority established before the commencement of the Act, shall make a Self Declaration in FORM I six months from the date of commencement of these rules to the concerned Block Education Officer regarding its compliance or otherwise with the norms and standards prescribed in the Schedule along with the following conditions, name1y:-(a)The school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860) or the Karnataka Societies Registration Act, 1960 or a public trust constituted under any law for the time being in force;(b)The school is not run for profit to any individual, group or association of persons;(c)The school conforms to the values enshrined in the Constitution;(d)The school premises shall not be used for any other purposes other than school related activities.(e)The school is open to Inspection by any officer authorised by the state government or any local authority;(f)The school furnishes such reports and information as required by the State government or any authorised officer of the state government from time to time and complies with such instructions of the state government or local authority as may be issued to secure the continued fulfilment of the conditions of recognition or the removal of deficiencies in the working of the school:(3)The Local Authority shall identify the neighbourhood school where children can be admitted and make such information public for each habitation within its jurisdiction.(4)The BEO concerned shall conduct inspection of such schools which claim in FORM I to fulfil the norms, standards and the conditions mentioned in sub-rule (1) within three months of the receipt of the self-declaration.(5)After the inspection under sub-rule (3) is carried out, the inspection report shall be placed by the BEO in public domain and the BEO shall forward the list of schools conforming to the norms. Standards and the conditions for granting/renewal of recognition by the DDPI in FORM II within a period of 15 days from the date of inspection.(6)The DDPI of the district shall grant recognition to such schools under the Act within a period of 15 days and notify in the public domain. Validity of such recognition shall be for five years. which may be considered for renewal on application by the concerned.(7)Schools which do not conform to the norms, standards and conditions mentioned in sub-rule (1), shall be listed by the BEO. He/She shall issue an order to this effect, and shall give time of three years to set right the deficiencies.(8)Schools which are in existence prior to notification of rules and which do not conform to the norms, standards and conditions mentioned in sub-rule (1), shall cease to function after three years from the date of notification.(9)Every school, other than a school established, owned or controlled by the Government or local authority, established after the commencement of this Act or seeking renewal of recognition shall conform to the norms, standards and conditions mentioned in sub-rule (1) in order to qualify for recognition and shall apply for grant or renewal of recognition to the DDPI concerned along with the declaration along with such fee as may be determined by the Government.(10)Every application for grant or renewal of recognition shall be processed in the same manner specified in sub-rules (2) to (7).
