Section 4 in THE CONSTITUTION (EIGHTY-SIXTH AMENDMENT) ACT, 2002
4. Amendment of article 51A.-
In article 51A of the Constitution, after clause (J), the following clause shall be added, namely:-"(k) who is a parent or guardian to provide opportunities for education to his child or, as the case may be, ward between the age of six and fourteen years.".[The Constitution (Eighty-sixth Amendment) Act, 2002, provides certain important provisions to strengthen the educational system of the country. It ensures that children under the age of 14 have the right to free formal education and mandates the state to provide suitable schooling and educational opportunities for them. This amendment is a significant step toward ensuring that all children from the age of six to fourteen receive a free primary education, while also protecting their rights to attain quality education in a safe environment.Also Refer]
