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Right of Children to Free and Compulsory Education Act, 2009

Contents
Sections Particulars
  Preamble
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II Right to Free and Compulsory Education
3 Right of child to free and compulsory education
4 Special provisions for children not admitted to, or who have not completed, elementary education
5 Right of transfer to other school
Chapter III Duties of Appropriate Government, Local Authority and Parents
6 Duty of appropriate Government and local authority to establish school
7 Sharing of financial and other responsibilities
8 Duties of appropriate Government
9 Duties of local authority
10 Duty of parents and guardian
11 Appropriate Government to provide for pre-school education
Chapter IV Responsibilities of Schools and Teachers
12 Extent of school's responsibility for free and compulsory education
13 No capitation fee and screening procedure for admission
14 Proof of age for admission
15 No denial of admission
16 Prohibition of holding back and expulsion
17 Prohibition of physical punishment and mental harassment to child
18 No School to be established without obtaining certificate of recognition
19 Norms and standards for school
20 Power to amend Schedule
21 School Management Committee
22 School Development Plan
23 Qualifications for appointment and terms and conditions of service of teachers
24 Duties of teachers and redressal of grievances
25 Pupil-Teacher Ratio
26 Filling up vacancies of teachers
27 Prohibition of deployment of teachers for non-educational purposes
28 Prohibition of private tuition by teacher
Chapter V Curriculum and Completion of Elementary Education
29 Curriculum and evaluation procedure
30 Examination and completion certificate
Chapter VI Protection of Right of Children
31 Monitoring of child's right to education
32 Redressal of grievances
33 Constitution of National Advisory Council
34 Constitution of State Advisory Council
Chapter VII Miscellaneous
35 Power to issue directions
36 Previous sanction for prosecution
37 Protection of action taken in good faith
38 Power of appropriate Government to make rules
The Schedule Schedule
  Schedule


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