Section 7 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
7. Condition of building of recognition.
(1)There shall be a building of a Madarsa. The norms for various Madarsas for recognition thereof shall be as follows :-(i)Tahtania level - 03 teaching rooms of 300 square feet area and I office room of 150 square feet area.(ii)Fauquania level - 05 teaching rooms of 300 square feet area and 1 office room of 150 square feet area.(iii)Munshi and Maulvi level- 09 teaching rooms of 300 square feet area and 3 office rooms with library each of 150 square feet area.(iv)Alim(Sanviya) level - 11 teaching rooms of 300 square feet area and 3 office rooms with library each of 150 square feet area.(v)Kamil (Under Graduate level) - In addition to above for each class of Kamil one teaching room of 300 square feet area and a room of 300 square feet for library.(vi)Fazil (Post Graduate level) - In addition to above for each class of Fazil one teaching room of 300 square feet area is mandatory.(2)With respect of the building already constructed or building on rent relaxation, to some extent, may be allowed but for seeking permanent recognition the construction of own building of the institution is necessary and construction must be according to above discussed parameter.(3)It is necessary for permanent recognition that the land/building should be in the name of Madarsa or in the name of the Society or Trust running the Madarsa and in the case land being in the name of the Society/Trust, the Manager/Trustee, who has the right to execute the deed, shall necessarily make an agreement with District Minority Welfare Officer that the said land (on which the madarsa is constructed) shall, without written approval of Registrar, Uttar Pradesh Madarsa Education Board and Director, Minority Welfare, neither be sold nor be transferred. A building for Madarsa built as per prescribed standard on land obtained from Waif for Madarsa shall be deemed sufficient for permanent recognition.Explanation. - Own building means a building erected over the land owned by the institution or its society or trust or on a Waif dedicated for the benefit of the institution.
