The JAMMU AND KASHMIR SCHOOL EDUC ATION ACT, 2002

SCHOOL EDUCATION ACT, 2002
(Act  No.  XXI of  2002)

THE JAMMU AND KASHMIR SCHOOL EDUC ATION
ACT, 2002
(Act  No.  XXI of  2002)
CONTENTS
Preamble.
SECTION.
1. Short title, extent and commencement.
2. Definitions.
3. Application of the Act.
4. Compulsory education up to class eighth.
5. Establishment of schools.
6. Omitted.
7. Omitted.
8. Omitted.
9. Omitted.
10. Omitted.
11. No private school to be established or run without permission.
12. Recognition of private schools.
13. Management of private schools.
14. Duties of Manager.
15. Permission for starting new classes and their recognition.
16. De-recognition of schools.
17. Restrictions on alienation of property of aided schools.
18. Property to be in the name of the Educational Agency.
19. Teaching and non-teaching staff in private schools.
SCHOOL EDUCA TION ACT, 2002 471
472 SCHOOL EDUCA TION ACT, 2002
SECTION.
————
20. Conditions of service of staff in private schools.
20A. Constitution of Fee Fixation and Regulation Committee of private schools.
20B. Term of office and other conditions of service of Chairperson.
20C. Powers and functions of Committee.
20D. Determination of fee.
20E. Fee to be charged by private schools.
20F. Power to call for records.
20G. Staff of Committee.
20H. Sub-committees.
20I. Power to make regulations.
20J. Power of Civil Court.
21. Deleted.
22. Omitted.
23. Alteration in the designation of a Government Officer.
24. Indemnity.
25. Bar of jurisdiction.
26. Delegation of powers.
27. Penalties.
28. Power to remove difficulties.
28A. Revision and appeal.
29. Power to make rules.
30. Repeal and saving.
SCHOOL EDUCA TION ACT, 2002 473
THE JAMMU AND KASHMIR SCHOOL EDUCATION
ACT, 2002
(Act No. XXI of 2002)
[Received the assent of the Governor Government on 21st April,
2002 and Published in Government Gazette dated 23rd April, 2002.]
An Act to provide for achieving the goal of universalisation of
elementary education and to provide for better organization and
development of school education in the 1[Union territory of Jammu and
Kashmir].
Be it enacted by the Jammu and Kashmir State Legislature in the
Fifty-third Year of the Republic of India as following :—
1. Short title, extent and commencement. —(1) This Act may be
called the Jammu and Kashmir School Education Act, 2002.
(2) It shall extend to the 2[whole of the Union territory of Jammu and
Kashmir].
3[(3) It shall come into force on such date as the Government may, by
notification in the 4[Official Gazette], appoint.]
5[(4) Nothing in this Act shall affect the application of the Right of
Children to Free and Compulsory Education Act, 2009.]
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “academic year” means the year beginning on such date as
the Government may specify with respect to any area or school ;
(b) “aided school” means a private school which is recognized by
and is or has been, receiving grant-in-aid from the Government ;
6[x x x x]
1. Substituted by S.O. 3466(E) dated 05.10.2020 for “State”.
2.S ubs titute d ibid for “whole of the State of Jammu and Kashmir”.3. Enforced vide SRO 138 dated 17-5-2004 w.e.f 17-5-2004.4. Substituted by S.O. 3466(E) dated 05.10.2020 for “Government Gazette”.5. Sub-section (4) inserted ibid.6. Clause (c) omitted ibid.
474 SCHOOL EDUCA TION ACT, 2002
(d) “child” means a boy or a girl who is in such age group not
being less than 6 years and not more than 14 years at the
beginning of the academic year ;
(e) “competent authority” means any officer not below the rank
of a 1[Chief Education Officer] appointed by the Government
for carrying out the purposes of this Act and different
authorities may be appointed for different areas ;
(f) “educational agency” means any individual, Society, Trust or
body of personal registered with the Government and
permitted to establish, run or maintain any private school,
under this Act ;
(g) “existing school” means any Government school or Government
aided or recognized school established before the commencement
of this Act and continuing as such at the time of such
commencement ;
(h) “Government” means the 2[Government of the Union territory of
Jammu and Kashmir] ;
(i) “Government school” means a school run by the Education
Department of the Government ;
(j) “parent” in relation to any child includes a guardian and any
other person who has actual custody of the child ;
(k) “prescribed” means prescribed by rules made under this Act ;
(l) “private school” means a school established, run or maintained
by any educational agency and recognized by the Government ;
(m) “recognized school” means a school recognized under this Act ;
(n) “school” means an educational institution primarily meant for
imparting education up to, and including, the higher secondary
level and includes—
(i) such institutions as are meant for providing instructions and
training for teachers ;
1. Substituted by S.O. 3466(E) dated 05.10.2020 for “District Education Officer”.
2. Substituted ibid for “Government of Jammu and Kashmir”.
SCHOOL EDUCA TION ACT, 2002 475
(ii) lands, buildings, playgrounds, hostels and movable
properties such as furniture, books, apparatus, map and
equipment, owned by and used for the activities of the
educational institution ;
(o) “State” means the 1[Union territory of Jammu and Kashmir].
3. Application of the Act.— The provisions of this Act shall apply to
all schools in the 2[Union territory of Jammu and Kashmir].
4. Compulsory education up to class eighth.— The Government
shall provide for free and compulsory education for children up to
the level of class eighth throughout the 2[Union territory of Jammu and
Kashmir] within a period of ten years from the commencement of this Act
and for this purpose it  shall take appropriate steps to provide the necessary
facilities.
5. Establishment of schools.— The Government may, for the purpose
of providing adequate facilities for school education,—
(a) establish and maintain schools ; and
(b) permit any educational agency to establish and maintain
private schools.
36. Omitted.
37. Omitted.
38. Omitted.
39. Omitted.
310. Omitted.
11. No private school to be established or run without
permission. —(1) No private school shall be established, run or maintained
without permission, in writing, of the Government or the Competent authority.
1. Substituted by S.O. 3466(E) dated 05.10.2020 for “State of Jammu and Kashmir”.
2. Substituted ibid for “State.3. Sections 6, 7, 8, 9 and 10 omitted ibid.
476 SCHOOL EDUCA TION ACT, 2002
(2) The Government shall prescribe the procedure to be followed
for the grant of permission to establish, run or maintain private schools.
12. Recognition of private schools. —(1) Only such private schools
as are recognized shall be permitted to function.
(2) Notwithstanding anything contained in the Jammu and Kashmir
Board of School Education Act, 1975, the Government shall, by notification,
in the 1[Official Gazette], appoint the ‘competent authorities’ for carrying
out the purposes of this Act.
(3) The Government shall prescribe the procedure to be followed
for the grant of such recognition.
(4) The Government shall prescribe norms and conditions for the
functioning of recognized schools.
(5) The Government shall, on or before the first day of May every
year, by notification in the 1[Official Gazette], publish a list of such private
schools as are recognized under this Act together with such particulars, if
any, as it may consider necessary.
13. Management of private schools. —(1) No private school shall be
managed and run by any person other than an educational agency. The
Government shall prescribe the procedure for registration of educational
agencies.
(2) Every educational agency shall appoint a Manager to look after the
day-to-day running and administration of the school managed and run by
such educational agency.
14. Duties of Manager.— The duties of Manager shall include the
following :—
(i) he shall be responsible for the administration of the school in
accordance with the provisions of this Act ;
(ii) all the property, both movable and immovable shall be in the
possession of the Manager who shall be responsible for
maintaining them in proper condition ;
1. Substituted for “Government Gazette” by S.O. 3466(E) dated 05.10.2020.
SCHOOL EDUCA TION ACT, 2002 477
(iii) he shall maintain the records and the accounts of the school in
such manner as may be prescribed ; and
(iv) he shall be bound to render assistance and facilities as are
necessary for proper management of the school.
15. Permission for starting new classes and their recognition.— Every
private school shall have to seek the prior permission of the competent
authority before adding any higher classes. Any higher classes so added in a
school shall require recognition by the Government. The Government shall,
by notification in the 1[Official Gazette], prescribe the procedure for the
grant of such permission and recognition.
16. De-recognition of schoo ls. —(1) The Government may
derecognize any private school, if in its opinion, the functioning of such a
school is not in accordance with the provisions of this Act and the rules
made thereunder :
Provided that no such order of de-recognition shall be passed by the
Government unless reasonable opportunity is provided to the educational
agency in this regard. The orders passed by the Government shall be final
and binding.
17. Restrictions on alienation of property of aided  schools. —(1)
Notwithstanding anything contained in any law for the time being in force,
no sale, mortgage, pledge or transfer of possession in respect of any property
of an aided school shall be made or created except with the prior permission
of such authority as may be authorised by the Government in this behalf. No
such permission shall be granted, if in the opinion of such authority, such
permission will adversely affect the working of the school.
(2) Any transaction made in contravention of sub-section (1) shall be
null and void.
18. Property to be in the name of the Educational Agency.— Any
property or assets owned, held or acquired by any person for or on behalf of
any private school, shall, for the purposes of this Act, be deemed to be the
property of the educational agency notwithstanding that such property stands
in the name of any individual.
19. Teaching and non-teaching staff in private schools.— The academic
and other qualifications of the teaching and non-teaching staff in the private
1. Substituted for “Government Gazette” by S.O. 3466(E) dated 05.10.2020.
478 SCHOOL EDUCA TION ACT, 2002
schools shall not be lower than those prescribed for corresponding posts in
Government.
20. Conditions of service of staff in private schools.— All the private
schools shall frame and notify their own terms and conditions of service of
teaching and non-teaching staff including conditions relating to pay, gratuity,
provident fund and age of retirement.
1[20A. Constitution of Fee Fixation and Regulation Committee of private
schools. ––(1) The Government shall constitute a Committee to be known as
the  Committee for Fixation and Regulation of Fee of Private Schools  for the
purposes of regulating and determining the fee in private schools in the Union
territory.
(2) The Committee shall be headed by a Chairperson who has been a
Judge of a High Court or a Government Officer who has been a Financial
Commissioner of the Union territory or above.
(3) The members of the Committee shall be such as may be prescribed
by the Government.
(4) The Chairperson may co-opt any other independent person of repute
or a representative of a recognised School Association as an expert member,
but the total number of members of the Committee shall not exceed five.
20B. Term of office and other conditions of service of Chairperson.––
The term of office and other conditions of service of the Chairperson of the
Committee for Fixation and Regulation of Fee of Private Schools shall be
such as may be prescribed by the Government.
20C. Powers and functions of committee. ––(1) Subject to the provisions
of this Act or any other law for the time being in force, the Committee for
Fixation and Regulation of Fee of Private Schools shall exercise such powers
and perform such functions as may be prescribed by the Government to ensure
that the private schools are not indulging in commercialisation of education
and undue profiteering.
(2) The Government may by notification, delegate any of the powers
vested in the Committee for Fixation and Regulation of Fee of Private Schools
to the Chairperson of the said Committee, to the extent as may be prescribed.
1. Sections 20A, 20B, 20C, 20D, 20E, 20F, 20G , 20H, 20I and 20J inserted by S.O. 3466(E) dated
05.10.2020.
SCHOOL EDUCA TION ACT, 2002 479
(3) Orders passed by the Committee for Fixation and Regulation of Fee
of Private Schools shall be deemed to have been duly passed by a public servant
and its violation or non-compliance shall amount to disobedience under the
provisions of section 188 of Indian Penal Code (45 of 1860).
20D. Determination of fee. ––(1)The Committee for Fixation and
Regulation of Fee of Private Schools shall while determining the fee to be
charged by the private schools established after August, 2014 take into account
inter alia the location, available infrastructure, expenditure on administration,
aid, assistance and support in any form received by the private school from
the Government or any other person or agency or any other factors as may be
prescribed.
(2) The Committee for Fixation and Regulation of Fee of Private Schools
may from time to time issue notification for fixing maximum ceiling of the fee
to be charged under various categories.
20E. Fee to be charged by private schools. ––(1) The private schools
shall not charge any fee from the students or guardians, except tuition fee,
annual fee, transport fee and voluntary special purpose fee such as the picnic,
tour and excursions, etc. completely voluntary in nature or any other fee as
may be approved by the Committee for Fixation and Regulation of Fee of
Private Schools after following the procedure prescribed :
Provided that private schools shall not charge in any manner, any other
fee including admission fee or any amount, by whatever name called than the
fee mentioned above.
20F. Power to call for records.–– The Committee for Fixation and
Regulation of Fee of Private Schools may at any stage call the record of any
school for scrutiny if it comes to the conclusion that the private school has
violated or is not adhering to its directions.
20G. Staff of Committee. ––(1) The Committee for Fixation and
Regulation of Fee of Private Schools shall, for the purpose of assisting it in
the discharge of its functions, be provided by the Government, such officers
and employees as may be determined from time to time by the Government, in
consultation with the Chairperson of the Committee.
(2) All establishment charges of the Committee for Fixation and
Regulation of Fee of Private Schools shall be borne by the Government.
480 SCHOOL EDUCA TION ACT, 2002
(3) The terms and conditions of service of the officers and employees
referred to in sub-section (1) shall be such as may be determined by the
Government, from time to time.
(4) In the discharge of their functions under this Act, the officers and
employees referred to in sub-section (1) shall be subject to the exclusive
administrative control and direction of the Committee.
20H. Sub-committees.–– The Government may constitute such other sub-
committees at Divisional or Districts level with such powers and functions as
it may deem fit to effectively regulate the fee in private schools.
20-I. Power to make regulations.–– The Committee for Fixation and
Regulation of Fee of Private Schools may, by notification, make such
regulations as it may deem necessary for carrying out the purpose of the said
Committee.
20J. Power of Civil court.–– The Committee for Fixation and Regulation
of Fee of Private Schools shall for the purposes of making any inquiry or
initiating any proceedings under this Act, have the same powers as are vested
in a Civil Court, under the Code of Civil Procedure, 1908(5 of 1908).]
121. Omitted.
222. Omitted.
23. Alteration in the designation of a Government Officer.— Where
any provision of this Act or the rules made thereunder refers to any officer
of the Government by designation, then, if that designation is altered or the
office held by such officer ceases to exist, the reference to that designation
or office shall be construed as reference to the altered designation or, as the
case may be, to such corresponding office as the Government may direct.
24. Indemnity.— No suit, prosecution or other legal proceeding shall
lie against the Government or any authority or officer in respect of anything
which is in good faith done or intended to be done under any provision of
this Act or the rules framed thereunder.
3[25. Bar of jurisdiction. —(1) Notwithstanding anything to the contrary
contained in the Code of Civil Procedure, 1908(5 of 1908) or any other law
1. Section 21 delected by Act VIII of 2005, s. 3.
2. Section 22 omitted by S.O. 3466(E) dated 05.10.2020.
3. Section 25 substituted ibid.
SCHOOL EDUCA TION ACT, 2002 481
for the time being in force, no court shall grant any injunction or make any
interim order restraining any proceedings which is being or is about to be
taken under this Act.
(2) No suit, prosecution or other legal proceedings shall lie against the
Chairperson or any member of the Committee for Fixation and Regulation of
Fee of Private Schools or any officer or other employee or any person acting
under the direction either of the Government or of the said Committee in respect
of anything which is in good faith done or intended to be done in pursuance of
the provisions of this Act or the rules or regulation or orders made thereunder.]
26. Delegation of powers.— The Government may, by notification in
the 1[Official Gazette], and subject to such conditions as it may specify,
authorize any officer or authority subordinate to it to exercise any of the
powers, except the power to make rules, exercisable by the Government
under this Act.
2[27. Penalties. —(1)Whoever contravenes any of the provisions of
this Act or rules made thereunder except the violation of directions issued
by the Committee for Fixation and Regulation of Fee of Private Schools
shall be liable to a fine of not less than fifteen thousand rupees for first
offence and fifty thousand rupees for every subsequent offence by the
Director School Education concerned.
(2) Any person or private school which contravenes the directions of the
Committee for Fixation and Regulation of Fee of Private Schools shall be
liable to a fine of not less than fifty thousand rupees for first offence and one
lakh rupees for every subsequent offence including recommendation for
disaffiliation of such private school by the said Committee.]
28. Power to remove difficulties.— If any difficulty arises in giving
effect to the provisions of this Act, the Government may by order, do anything
not incosistent with such provisions which appear to it to be necessary or
expedient for the purpose of removing the difficulty :
Provided that no such order shall be framed after the expiry of two
years from the commencement of this Act.
3[28 A. Revision and appeal. ––(1) Any person aggrieved of any order
passed by the authority under sub-section (1) of section 27 may file a revision
1. Substituted for “Government Gazette” by S.O. 3466(E) dated 05.10.2020.
2. Section 27 substituted ibid.
3. Section 28A inserted ibid.
482 SCHOOL EDUCA TION ACT, 2002
petition before the Administrative Secretary, School Education concerned
within a period of thirty days from the date of the order in such form and
manner as may be prescribed.
(2) Any person or private school aggrieved by any order made by the
Committee for Fixation and Regulation of Fee of Private Schools in exercise
of its powers conferred under sub-section (2) of section 27 may prefer an appeal
against such order to the common High Court of Jammu and Kashmir within a
period of thirty days from the date of the order.]
29. Power to make rules. —(1) The Government may make rules for
the purpose of carrying into effect the provisions of the Act.
(2) In particular and without prejudice to the generality of the
foregoing provision, such rules may provide for all or any of the following
matters, namely :—
(a) the provision of compulsory education ;
(b) the establishment and maintenance of schools ;
(c) the grant of permission to set up private school ;
(d) the recognition of private schools ;
(e) the giving of grant-in-aid to schools ;
(f) the levy and collection of fees in private schools ;
1[x x x x]
(h) the returns, statements and reports to be submitted by schools ;
(i) the inspection of schools ;
(j) the constitution and functioning of the Local Education
Committees ;
(k) the standards of education and courses of study ;
(l) the procedure for admission of students in schools ; and
1. Clause (g) omitted by S.O. 3466(E) dated 05.10.2020.
SCHOOL EDUCA TION ACT, 2002 483
(m) any other matter, which is or may be required to be prescribed
under this Act.
30. Repeal and saving.—(1) The Primary Education Act, Samvat 1986,
the Jammu and Kashmir Private Educational Institutions (Regulation and
Control) Act, 1967 and the Jammu and Kashmir Education Act, 1984 are
repealed.
(2) Subject to the provisions of sub-section (5) of section 12, the
aforesaid repeal shall not affect the previous operation of the Acts so
repealed.
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