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:-
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?(i) Land
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Schools
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Urban/Controlled Area
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Rural
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Primary
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1500 Square meters
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2500 Square meters
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Middle
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2000 Square meters
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3000 Square meters
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Secondary
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2500 Square meters
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4000 Square meters
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Senior
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2 Stream- 3000 Square meters
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2 Streams-5000 Square meters
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Secondary
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3 Stream-3500 Square meters
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3 Streams-5500 Square meters:
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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:-
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Schools
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Urban/Controlled Area
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Rural
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Primary
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250 Square meters
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350 Square meters
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Middle
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500 Square meters
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600 Square meters
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Secondary
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1200 Square meters
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1500 Square meters
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Senior
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2 Stream-1800 Square meters
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2 Streams-2250 Square meters
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Secondary
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3 Stream-2000 Square meters
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3 Streams-2500 Square meters"
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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;