Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 25 in The M.P. Jan Shiksha Adhiniyam, 2002

25. Measures to improve the quality of education.

(1)The State Government shall take all steps necessary to improve the quality of education imparted in schools.
(2)The Rajya Shiksha Kendra shall prepare the core curriculum and academic plan for the elementary level education.
(3)The State Government shall develop prototype teaching learning materials and evaluation processes for the transaction of the curriculum and shall conduct public examination for certification at the prescribed stage of schooling. Quarterly and annual reports of the achievement of learners in terms of evaluation will be prepared by each school and presented to the respective Parent Teacher Association and the Education Committee who may if necessary suggest measures for remedial action and improvement.
(4)The State Government shall promote opportunities for professional development of teachers based on a system of regular assessment of teacher's competence and knowledge.
(5)The State Government shall encourage the establishment of libraries, laboratories and extension of the benefits of information technology and distant learning in schools.
(6)The State Government shall monitor the administrative, financial and academic achievement of schools and various institutions of planning and management in such manner as may be prescribed.