Section 3 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
3. Permission to start classes.
- (i) The Council shall scrutinise every application for permission to start classes in a proposed H.S. School/Junior College and examine the information furnished by the sponsoring body in the application and with particular reference to the initial requirements laid down in Clause 2 above.The Council on a satisfactory report obtained through its own agency on the initial requirements as per Clause (2) and on verification of the particulars furnished in the application, may grant permission to open a new H.S. School/Junior College or to introduce new stream/subject(s) in an existing H.S. School/Junior College on individual merit.(ii)The Council may grant permission to a new H.S. School or a new Junior College in the first instance for a Higher Secondary cause in arts and/or commerce only; provided that if the proposal is sponsored by the Government or by a well recognised body with adequate financial resources, permission may be accorded to start H.S. Classes in Science alone or along with arts or commerce simultaneously in the same year.(iii)No student shall be admitted until permission to start the H.S. School/Junior College is accorded by the Council. Nor shall any H.S. School/Junior College admit any student in a stream/subject(s) till permission for the proposed stream/subject(s) in the concerned H.S. School/Junior College is accorded by the Council.
