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State of Gujarat - Section

Section 18 in Gujarat Elementary Education Rules, 2010

18. Duties of State Government and Local Authority.

- (i) A child attending a school of the State Government or local authority referred to in clause
(i)of sub-section (18) of section 2, a child attending a school referred to in clause (ii) of subsection (18) of section 2 in pursuance of clause (b) of sub section (1) of section 11, and a child attending a school referred to in clause (iii) and (iv) of sub-section (18) of section 2 in pursuance of clause (c) of sub section (1) of section 11 shall be entitled to free text books, writing materials and uniforms.
Provided that a child with disabilities shall also be provided free special learning and support material.Explanation.. - In respect of the child admitted in pursuance of clause (b) of sub-section (1) of section 11 and a child admitted in pursuance clause (c) of sub-section (1) of section 11, the responsibility of providing the free entitlement shall be of the school referred to in clause (ii) of sub-section (18) of section 2 and of clauses (iii) and (iv) of sub-section (18) of section 2, respectively.
(ii)For the purpose of determining and for establishing neighbourhood schools, the State government/local authority shall undertake school mapping, and identify all children, including children in remote areas, children with disabilities, children belonging to disadvantaged groups, children belonging to weaker sections and children referred to in section 4, within a period of one year from the appointed date, and every year thereafter.
(iii)The State government/local authority shall ensure that no child is subjected to caste, class, religious or gender abuse in the school.
(iv)For the purposes of clause (c) of section 7 and clause (c) of section 8, the State Government and the Local Authority shall ensure that a child belonging to a weaker section and a child belonging to disadvantaged group is not segregated or discriminated against in the classroom, during mid day meals, in the play grounds, in the use of common drinking water and toilet facilities, and in the cleaning of toilets or classrooms.