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Haryana School Education (Amendment) Rules, 2021

Haryana School Education (Amendment) Rules, 2021

Haryana School Education (Amendment) Rules, 2021


[16 April 2021]

No. 8/134-2019 PS(1).- In exercise of the powers conferred by sub-section (1) read with sub-section (2) of section 24 of the Haryana School Education Act, 1995 (12 of 1999), the Governor of Haryana hereby makes the following rules further to amend the Haryana School Education Rules, 2003, namely:-

Rule - 1. :-

(1)     These rules may be called the Haryana School Education (Amendment) Rules, 2021.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. :-

 

In the Haryana School Education Rules, 2003 in rule 30, in sub-rule (1), in clause (b), for sub-clause (i), the following sub clause shall be substituted, namely:-

?(i) Land

 

 

Schools

Urban/Controlled Area

Rural

Primary

1500 Square meters

2500 Square meters

Middle

2000 Square meters

3000 Square meters

Secondary

2500 Square meters

4000 Square meters

Senior

2 Stream- 3000 Square meters

2 Streams-5000 Square meters

Secondary

3 Stream-3500 Square meters

3 Streams-5500 Square meters:


Provided that the norms of land for the schools running recognized/unrecognized before commencement of the Haryana School Education Rules, 2003, shall be as under:-

Schools

Urban/Controlled Area

Rural

Primary

250 Square meters

350 Square meters

Middle

500 Square meters

600 Square meters

Secondary

1200 Square meters

1500 Square meters

Senior

2 Stream-1800 Square meters

2 Streams-2250 Square meters

Secondary

3 Stream-2000 Square meters

3 Streams-2500 Square meters"


In addition to above, these schools shall provide or make arrangement for adequate playground within a reasonable distance according to the number of students. If the distance of playground is more than 500 meter from the school than the school authority shall provide free transportation to the students.

The school can tie-up with the government schools, any educational institution stadium, open space used as playground of local bodies. Maximum two schools can tie-up with one authority managing the playground:

Provided further that these relaxed norms of land shall also be applicable to the schools (separately notified vide no. 8/7-09 PS (2), dated the 21st February, 2009 that were in existence before the 31st March, 2007 and had applied to the department by the 10th April, 2007 for recognition/up-gradation.

The covered area and open area shall be in the ratio of 35%/65% respectively. However, where the Urban Local Bodies or Town and Country Planning Department have prescribed different Floor Area Ratio norms, the same shall be applicable.

Note:- A private school may be run in a rented building /land on lease hold basis with a minimum period of twenty years irrevocable lease deed; provided such school fulfils the norms of land and building as specified under these rules;