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State of Tamilnadu - Section

Section 12 in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

12. Recognition to school.

(1)Every school, other than a school specified in sub-clauses (i) and (iii) of clause (n) of section 2 established before the commencement of the Act shall make a self declaration within a period of six months from the date of coming into force of these rules, in Form I to the competent authority, as specified below, regarding its compliance or otherwise with the norms and standards prescribed in the Schedule and fulfillment of the following conditions, namely:-
(a)the school is rim by a society registered under the Tamil Nadu Societies Registration Act,1975 (Tamil Nadu Act 27 of 1975) or a public trust constituted under any law for the time being in force;
(b)the school is not run for profit by any individual, group or association of individuals or any other persons;
(c)the school conforms to the values enshrined in the Constitution;
(d)the school buildings or other structures or the lands are used only for the purpose of education and skill development;
(e)the school is open to inspection by any officer authorised by the State Government or the competent authority;
(f)the school furnishes such reports and such information as may be required by the local authority from time to time and complies with such instructions of the State Government or the local authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in the working of the school.
(2)Every self declaration received in Form I shall be placed by the competent authority in public domain within fifteen days of its receipt.
(3)The competent authority shall within three months of the receipt of such self declaration cause on-site inspection of such schools to verify as to whether the norms and standards and the conditions mentioned in sub-rule (1) are fulfilled.
(4)After the inspection referred to in sub-rule (3) is carried out, the inspection report shall be placed by the competent authority in public domain and the schools found to be conforming to the norms, standards and the conditions shall be granted certificate of recognition by the competent authority in Form II within a period of 30 days from the date of inspection.
(5)The schools, which do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be listed by the competent authority through a public order. Such schools may request the competent authority for an on-site inspection for grant of recognition at any time within the next three months.
(6)The schools which do not conform to the norms, standards and conditions mentioned in sub-rule (1) even thereafter,shall cease to function.
(7)Any person who intends to establish a school shall apply to the competent authority in Form-I for obtaining a certificate of recognition. The applicant shall, in addition to the norms and standards specified in the Schedule, fulfill the following conditions before making an application for such recognition:-
(a)Fee Structure. - The applicant shall give a declaration that the school will collect the fee fixed by the Committee constituted under the Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 (Tamil Nadu Act 22 of 2009). %
(b)Minimum Infrastructure Facilities. - (i)The school seeking recognition shall comply with the norms and standards regarding the land and other requirements stipulated in the Schedule.
(ii)The school shall also comply with the norms and standards notified by the State Government under any other law regarding infrastructure facilities including land and buildings.
(c)Other Facilities. - (i) Number of teachers to be employed in the school, nature of building and the facilities to be provided in the building, teaching learning equipment, library, play material, games and sports equipments that should be made available in the school shall be in accordance with the norms and standards specified in the Schedule.
(ii)Every school shall ensure the supply of protected drinking water and also ensure that lavatory and urinal facilities are provided in the schools as per the criteria to be specified by the competent authority.
Explanation. - For the purpose of rules 12 and 13, 'competent authority' means,-
(i) the Joint Director, Directorate of ElementaryEducation. in the case of schools having classes I to V orschools having classes 1 to VIII
(ii) the Chief Educational Officer of the District. in the case of schools having classes L.K.G. toV
(iii) the Joint Director (Secondary Education),Directorate of School Education. in the case of minority schools having classesI to X or VI to X
(iv) the Chief Educational Officer of the District. in the case of non-minority schools havingclasses I to X or VI to X.
(v) the Joint Director, Directorate of in theMatriculation schools. case of Matriculation Schools
(vi) the Joint Director (Secondary Education),Directorate of School Education. in the case of Anglo Indian schools.