Section 3 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
3. Services provided to the girl children and their mothers :
(1)Save as otherwise provided, the Government shall strive to ensure that each girl child or her mother as the case may be, is provided access to the following services:(a)Public health facilities to the expectant mothers for safe institutional deliveries;(b)Pre and post-natal health and nutrition services including a full complement of immunisation from birth to 6 years of age;(c)Three years pre-school education in the Anganwadi centres run by Government;(d)Five years of primary education in the Government schools, followed by three years upper primary education, two years of high school education in any, educational institution in the manner prescribed;(e)Two years of education after the 10th standard and three/four years of college education up to graduation in the manner prescribed;(f)Skill training as required for finding suitable employment opportunities.
