Section 4(10) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(10)For the purpose of clause (g) of section 9 of the Act the State Government/Block Education Officer with the cooperation of School Management Committee shall make a strategy to identify the never enrolled and drop out children, classify them and shall ensure the completion of elementary education in accordance to the school mapping in the following manner namely-(a)To organise the special training in accordance to the decision/approvals of School Management Committee;(b)Regular Monitoring to ensure the regular attendance and Retention of children mainstreamed through Special Training;(c)To obtain the extant objectives the State Government/Local Authority shall make publicity of the strategies made for the completion of elementary education of never enrolled/dropout children;(d)The State Government/Local Authority with the help of School Management Committee shall maintain the academic records of children during Special Training, so that after mainstreaming of these children necessary action may be taken to ensure the achievement of desirable learning levels amongst these children;(e)The State Government/Local Authority shall ensure the training and regular support of teachers selected for the special training.
