Section 15 in Right of Children to Free and Compulsory Education Rules, 2012
15. Norms and Standards for School.
(1)In case, where existing recognized schools are not able to fulfill norms regarding infrastructure due to physical limitations, relaxation may have to be given to such schools to protect the education rights of children. Such relaxation may be given only to those schools who achieve a certain level of learning out-comes, as specified m Appendix-I. The Director shall have the powers to allow relaxation of the norms and standards of Primary Education. In a situation where a school is not able to meet the minimum norms specified in the Act and the rules in the time limit given for the purpose, the Government may take over the school or handover the running of the school to another management.(2)The Self Declaration-cum-application for grant of recognition of schools shall be as specified in Appendix-II(3)[ Schools applying for fresh recognition which do not conform to the norms and standard as specified in these rules shall be granted provisional certificate of recognition for a period of three years so as to fulfill the norms and standards as specified in these rules. In case of any violation of any of condition of the provisional certificate of recognition by the school, it shall cease to function after three years.] [Added by Notification No. GH/SH/4/14/Pre/122010/GOI-10/K, dated 22.5.2013 (w.e.f. 18.2.2012).]
