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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010

(2)The Academic Authority notified under sub-rule (1) shall hold consultations with the Rajiv Vidya Mission, in designing the State curriculum framework, the school evaluation mechanism and the Continuous Comprehensive Evaluation for all children in the schools and it shall -
(a)Formulate the relevant and age appropriate syllabus and text books and other learning material
(b)Develop in-service teacher training design, and
(c)Prepare guidelines for putting into practice Continuous and Comprehensive Evaluation
(d)Develop performance indicators for the individuals and institutions along with accountability criteria towards children's learning levels.
(e)Undertake periodic performance appraisal of individuals and institutions.
(f)Commission and undertake researches / studies on policies, programmes, curriculum, Learning outcomes of children etc.