Section 10 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
10. General Conditions after recognition.
- Every recognized Madarsa shall comply with the following general conditions :-(a)The Committee of Management of a recognised Madarsa shall arrange the required financial resources for the proper functioning of the Madarsa.(b)No additional course or books applicable in examination conducted by the Board shall be used in recognized Madarsa without approval of Board.(c)It shall be the duty of the Manager and other persons looking after functioning of a recognised Madarsa to comply with the provisions of Uttar Pradesh Madarsa Education Board Act, 2004 and of the regulations of 2015 and directions/orders issued, from time to time, by the Uttar Pradesh Madarsa Education Board and by the Department.(d)Inspection of Madarsa shall be done by the Inspector Arbic Madarsa or Registrar Madarsa Education Board or Director of the Department himself or by the person nominated by the Director.(e)The Committee of Management shall get the registration renewed under the Societies Registration Act, 1860 and the constitution of the Madarsa shall be based on democratic right of Shia/Sunni muslim minority.(f)In aided Madarsas no fee shall be charged from students.(g)Accounts for all the funds of Madarsas related to government funds shall be maintained in the proper manner in the Post Office or in a Nationalised Bank and shall only be withdrawn by the joint signature of the Manager and the District Minority Officer.(h)[ Teaching of all the subjects can be imparted. The medium of instruction in Deenyat and other Arabic, Persian subjects shall remain in Urdu, Arabic and Persian, as hereinbefore. The medium of instruction in Maths, Science, Social Science, Computer etc. shall be Urdu, Hindi or English, as the case may be.] [Substituted by Notification No. 1171/52-3-2018(Sa)(5)-14, dated 22.5.2018.]
