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