Section 3 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
3. Special Training For Children.
(1)The Block Education Officer (or an authorized officer) with the cooperation of School Management Committees shall identify the 6-14 years out of school children (both never enrolled and drop out)/children requiring special training and will ensure their age specific class enrolment in the neighborhood School. The School Management Committee of the school and teachers with the help of Cluster Resource Coordinator shall assess the learning level of the child and accordingly organize such training in the following manner namely:-(a)The Special Training shall be based on specially designed, age appropriate learning material approved by the Academic Authority specified in sub-section (1) of section 29 of the Act;(b)The said training shall be provided in classes held on the premises of the school or in classes organized in safe residential facilities owned or approved by the State Government for this purpose or in whichever manner the State Government decides;(c)The said training shall be provided by teachers working in the school, retired teachers, Mahila Samakhya, Voluntary organisation, any category of recognised school or by such way as determined by the State Government from time to time or by teachers specially arranged by the Authorised Agency nominated by the State Government for this purpose from time to time;(d)The duration of the said training shall be for a minimum period of three months which may be extended, based on periodical assessment of learning progress;(e)The School Management Committee will prepare the strategy to ensure the regular attendance and retention of the children mainstreamed through special training. It will be an essential part of their School Development Plan. It shall be the responsibility of the Block Education Officer to make provisions for the regular attendance and retention of such children till the completion of their elementary Education.(2)The child shall, upon induction into the age appropriate class, after special training continue to receive special attention by the teachers to enable him to successfully integrate with the rest of the class, academically and emotionally.Part - III Duties and responsibilities of State Government and Local Authority(A)General Responsibilities:
