Section 34 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
34. Academic authority.
(1)The State Council for Educational, Research and Training (SCERT) is the designated academic authority for the purpose of section 29 of the Act.(2)In addition to the curriculum and evaluation procedure laid down in sub section(2) of section 29 of the Act, the Academic Authority shall be responsible for -(a)Formulating the curriculum as per the guidelines contained in the National/State Curriculum Frameworks;(b)Preparing class wise and age appropriate syllabus;(c)[ To implement the learning outcomes developed by the Central Government and translated in Hindi language by the State Government for all subjects and classes at elementary level in each school.] [Substituted by Notification No. 484/XXIV(1)/45/2008 T.C.IV, dated 22.9.2017 (w.e.f. 31.10.2011).](d)Periodical revision of pre-service elementary teacher training curriculum;(e)Designing appropriate in service teacher training programmes;(f)[ To prepare guidelines for the implementation of continuous and comprehensive evaluation to achieve defined learning outcomes.] [Substituted by Notification No. 484/XXIV(1)/45/2008 T.C.IV, dated 22.9.2017 (w.e.f. 31.10.2011).](3)The State shall designate an authority to regularly monitor the levels of learning of children in all government and aided elementary schools of the state through sample surveys using appropriate evaluation tools and bring out Block wise annual reports on the status of quality of elementary education in the state.(4)Within the overall guidelines prescribed by the curriculum and textbooks, the schools shall be given a degree of academic freedom which includes flexibility in adopting methods of teaching to suit local situations and standards which will help schools to aim for excellence in quality of education imparted in them. This shall also help in experimentations and innovations in Pedagogy.
