Section 13(6) in Right of Children to Free and Compulsory Education Rules, 2012
(6)The schools that does not conform to the norms and standards specified in sub rule (1) shall be listed by an order of the Competent Authority. In such cases such school may within a period of 15 days, make an application to the Competent Authority by paying a fee Rs. Five Thousands for second on-site inspection for the purposes of granting recognition.;
