Section 8(10) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
(10)Along with the recognition application Form, the following information and details shall be enclosed :-(a)Certified copy of registration/renewal certificate of the founder society of Madarsa established by Muslim registered under Societies Registration Act, 1860 and a certified copy of the constitution (Dasturul Amal) of the Society.(b)Detailed description of Committee of Management and certified list of its members and office bearers in which their names, address and profession are entered.(c)Details of Administration Scheme singed by the chairman and the manger in accordance with the provision of the rule made there under.(d)A certified copy of the resolution passed by the Committee of Management of madarsa to the effect that the Management shall comply with the orders issued by the Government and by the department.(e)Details of teaching and non-teaching staff.(f)Class-wise number of students.(g)Details with proof relating to own land and building.(h)Proof of endowment, reserve fund, recognition fee and application fee.(i)Result of previous year (if required).(j)Permanent recognition received in past (if obtained).
