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Union of India - Act

THE RIGHT OF CHILDREN TO FREE AND COMPULSORY EDUCATION (AMENDMENT) ACT, 2019

UNION OF INDIA
India

THE RIGHT OF CHILDREN TO FREE AND COMPULSORY EDUCATION (AMENDMENT) ACT, 2019

Act 1 of 2019

  • Published in Gazette of India 1 on 10 January 2019
  • Not commenced
  • [This is the version of this document from 10 January 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Right of Children to Free and Compulsory Education Act, 2009.BE it enacted by Parliament in the Sixty-ninth Year of the Republic of India as follows:—

1. Short title and commencement.

(1)This Act may be called the Right of Children to Free and Compulsory Education (Amendment) Act, 2019.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Substitution of new section for section 16.

In the Right of Children to Free and Compulsory Education Act, 2009 (hereinafter referred to as the principal Act), for section 16, the following section shall be substituted, namely:—Examination and holding back in certain cases.“16. (1) There shall be a regular examination in the fifth class and in the eighth class at the end of every academic year.
(2)If a child fails in the examination referred to in sub-section (1), he shall be given additional instruction and granted opportunity for re-examination within a period of two months from the date of declaration of the result.
(3)The appropriate Government may allow schools to hold back a child in the fifth class or in the eighth class or in both classes, in such manner and subject to such conditions as may be prescribed, if he fails in the re-examination referred to in sub-section (2):Provided that the appropriate Government may decide not to hold back a child in any class till the completion of elementary education.
(4)No child shall be expelled from a school till the completion of elementary education.”.

3. Amendment of section 38.

In section 38 of the principal Act, in sub-section (2), after clause (f), the following clause shall be inserted, namely:—“(fa) the manner and the conditions subject to which a child may be held back under sub-section (3) of section 16;”.