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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(1)Upon receipt of application forms online from the Society/Trust, complete in all aspects, District Education Officer shall constitute an inspection team with the approval of Divisional Joint Director so that the Society /Trust's capability for starting a new school or extension of recognition to already recognized school can be assessed. Consent of Society/Trust shall not be necessary for such inspection. The Society/Trust shall provide all relevant original documents and details to the inspection team.