Section 5(1) in The Right of Children to Free and Compulsory Education Rules, 2010
(1)The School Management Committee of a school owned and managed by the appropriate Government or local authority shall identify children requiring special training and organise 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;(b)the said training shall be provided in classes held on the premises of the school, or in classes organised in safe residential facilities;(c)the said training shall be provided by teachers working in the school, or by teachers specially appointed for the purpose;(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 for a maximum period not exceeding two years.
