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State of Rajasthan - Section

Section 92 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

92. [ Powers to exempt from rules.- The State Government may, by general or special order exempt any institution or any class of institutions from any of the provisions of the rules or may direct that such provisions shall apply to such institution or class of institutions with such modifications and on conditions as may be specified in the orders.] [Inserted by Notification No. F. 10(8) Educational 5/93, dated 28.07.1983.]

[93] [Renumbered by Notification No. F. 10(8) Educational 5/93, dated 28.07.1993.]. Removal of Doubts.- Where a doubt arises as to the interpretation of any of the provisions of these rules or their applicability, the matter shall be referred to the Government in the Education Department, whose decision thereon shall be final.[Form - 1] [Added by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.][See sub-rules (1) & (2) of Rule 8-A]Self Declaration-Cum-Application for Grant of Recognition of SchoolTo,The District Elementary Education Officer,........................(Name of District)Rajasthan.Sir,I forward herewith a self declaration regarding compliance with the norms and standards prescribed in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 and an application in the prescribed performa for the grant of recognition to.................. (Name of the School)........... with effect from the commencement of the School year 20...............Yours faithfully,Chairman/Manager of Managing CommitteeEnclosures : ..........Place : ...........Date : ...........
A. School Details -
1. Name of School  
2. Academic Session  
3. District  
4. Postal Address  
5. Village/City  
6. Tehsil  
7. Pin Code  
8. Phone No. with STD Code  
9. Fax No.  
10. E-mail address if any  
11. Nearest Police Station  
B. General Information -
1. Year of Foundation  
2. Date of First Opening of School  
3. Name of Trust/Society/Managingcommittee  
4. Whether Trust Society/ManagingCommittee/is registered  
5. Period up to which Registration ofTrust/Society/Managing Committee is valid  
6. Whether there is a proof ofnon-proprietary character of the Trust/Society/Managing committeeSupported by the list of members with their address on anaffidavit in copy  
7. Name and official address of theManager/President/Chairman of the School-  
Name  
Designation  
Address  
Phone (O)…..................(R) …....................
8. Total Income and Expenditureduring last 3 years surplus deficit
Year Income Expenditure Surplus/deficit
       
       
C. Nature and area of School -
1. Medium of Instruction  
2. Type of School (Specify entry &exit classes)  
3. If aided, the name of agency andpercentage of aid  
4. If School Recognized  
5. If so, by which authority.Recognition number  
6. Does the school has its ownbuilding or is it running in a rented building  
7. Whether the school buildings orother structures or the grounds are used only for the purpose ofeducation and skill development ?  
8. Total area of the school  
9. Built in area of the school  
D. Enrollment Status -
  Class No. of Section No. of Students
1. Pre-primary    
2. I - V    
3. VI - VIII    
E. Infrastructure Details & Sanitary Conditions -
  Room Numbers Average Size
1. Classroom    
2. Officer Room-cum-StoreRoom-Cum-Headmaster Room    
3. Kitchen-cum-Store    
F. Other Facilities -
1. Whether all facilitieshave barrier free access  
2. Teaching LearningMaterial (attach list)  
3. Sport and Playequipments (attach list)  
4. Facility books inLibrary  
Book (No. of books)  
Periodical/Newspapers  
5. Type and number of drinking waterfacility  
6. Sanitary Conditions -
(i) Type of W.C. and Urinals  
(ii) Number of Urinals/LavatoriesSeparately for Boys  
(iii) Number of Urinals/LavatoriesSeparately for Girls  
G. Particulars of Teaching Staff -
1. Teaching inPrimary/Upper Primary exclusively (details of each teacherseparately)-
  Teacher Name(1) Father/SpouseName(2) Date of Birth(3)
     
AcademicQualification(4) ProfessionalQualifications(5) TeachingExperience(6)
     
Class Assigned(7) Appointment Date(8) Trained orUntrained(9)
     
2. Teaching in BothElementary and Secondary (Details of each teacher Separately) -
  Teacher Name(1) Father/SpouseName(2) Date of Birth(3)
     
AcademicQualification(4) ProfessionalQualifications(5) TeachingExperience(6)
     
Class Assigned(7) Appointment Date(8) Trained orUntrained(9)
3. Head Teacher -    
  Teacher Name(1) Father/SpouseName(2) Date of Birth(3)
     
AcademicQualification(4) ProfessionalQualifications(5) TeachingExperience(6)
     
Class Assigned(7) Appointment Date(8) Trained orUntrained(9)
H. Curriculum and Syllabus -
1. Details of curriculumand Syllabus followed in each class (up to VIII)  
2. System of PupilAssessment  
3. Whether pupils of theschool are required to take any Board exam up to class VIII?  
I. Certified that the school has also submitted information in this date capture format of District Information System of Education with this application.J. Certified that the school is open to inspection by any officer authorized by the appropriate authority.K. Certified that the school undertakes to furnish such reports and information as may be required. by the District Elementary Education Officer from time to time and complies with such instructions of the appropriate authority or the District Elementary Education Officer as may be issued to secure the continued fulfillment of the conditions of recognition or the removal of deficiencies in working of the school.L. Certified that record of the school pertinent to the implementation of this Act shall be open to inspection, by any officer authorized by the District Elementary Education Officer or appropriate authority at any time, and the school shall furnish all such information as may be necessary to enable the State Government or the Local Body or the Administration to discharge its or his obligations to State Legislature/Panchayat/Municipal Corporation, as the case may be.Signature
(Name)Chairman/Manager
Managing Committee.................SchoolPlace : ...............Date : ................[Form 2 [Added by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.][See sub-rule (4) of Rule 8A]Office of District Elementary Education Officer................. (Name of District), RajasthanDated : .............No.................The Chairman/Manager,Managing Committee,.........................SchoolSubject : Recognition Certificate for the School under sub-rule (4) of Rule 8-A.Dear Sir/Madam,With reference to your application dated................. and subsequent correspondence with the school/inspection in this regard, I convey the grant for provisional recognition to the ................. (name of the school with address) for Class ............... to Class ........... for a period of three years w.e.f................. to ..............The above sanction is subject to fulfillment of the following conditions:-