Section 7(2) in Andhra Pradesh Education Act, 1982
(2)(a)At the stage of pre-primary education, children completing the age of [three years] [Substituted for the words 'two years' by Act No. 27 of 1987, w.e.f. 1-6-1987.] but not completing the age of six years may be imparted education by the main method of informal learning effectively linking it with the health and nutrition programmes.(b)The Government may, as part of pre-primary education, provide for the attachment of pre-school centres to the existing primary schools in the State.
