Section 10 in Code of Regulations for Matriculation Schools, Tamil Nadu
10. Recognition of new Matriculation Schools.
- (i) Powers to grant permission. - The competent authority to grant permission to open a private matriculation school or to upgrade an existing school will be the Director. The application will be made in proforma prescribed in Annexure II. The fees to be paid in respect of every application to open a new matriculation school shall be Rs. 100. The fee shall be credited to Government under the Head of Account prescribed by the Department.(ii)A list of new matriculation schools permitted to be opened by the Director shall be placed before the Board for information.(iii)Recognition. - The educational agency of a private matriculation school shall apply in the form prescribed in Annexure III for recognition of the school to the Director through the Inspector. The application shall be made within three months from the date of opening of the school. Where a temporary recognition is accorded, application for continuance shall be made not later than three months prior to the date of expiry of the temporary recognition.(iv)The following conditions shall be satisfied for the purpose of recognition:(a)The educational agency shall produce a licence, permitting the use of the school building as public building under the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act XIII of 1965).(b)Where the licence has been issued for a specific period, the fresh licence shall be produced before the expiry of the period of validity of the said licence.(c)The educational agency must satisfy that the school is actually needed in the locality or District and that it has sufficient buildings, class rooms, laboratories, furniture, sanitary facilities and adequate grounds for physical training activities.(d)The schools applying for recognition after 1st June 1978 should create an endowment of Rs. 1,00,000 out of which 50 per cent will be deposited at the time of opening and remaining amount will be deposited in five equal annual instalments. In respect of minority schools, separate reference should be made for obtaining exemption from creation of endowment and orders obtained in each individual case. In the case of old schools which have already created endowment, the endowment will be limited to Rs. 1,00,000. In the case of schools which did not create endowment status quo will be maintained. The schools will be allowed to create the endowment of Rs. 1,00,000 from the fixed deposit they have made with the University when it matures. The date of maturity should be intimated to the authority concerned.(e)In addition to the creation of the endowment referred to above, in the case of new schools, the Educational Agency shall also deposit in any schedule bank in the name of the school, a sum equivalent to a minimum of one month's salary of the staff employed in the school to serve as a working capital of the school which may be drawn for the disbursement of salary to the members of the staff on the due date in the event of any delay in the disbursement of salary.(f)The Educational Agency in the case of new schools should have fulfilled all the conditions stipulated by the competent authority at the time of according permission to open the school.(g)The school shall be situated in a building which is accessible to all castes and communities.(h)The management of a school shall not appoint any teacher whose certificate has been suspended or cancelled or who has been declared unfit to be a teacher in recognised schools or who has been convicted for offences involving moral turpitude.(i)It shall be open to the competent authority to reject the application of a new school for recognition if he considers that any one of the conditions has not been satisfied.(j)The Inspector may visit a recognised school during school hours.
