Section 9 in The Right of Children to Free and Compulsory Education Act, 2009
9. Duties of local authority. -
Every local authority shall-(a)provide free and compulsory elementary education to every child:Provided that where a child is admitted by his or her parents or guardian, as the case may be, in a school other than a school established, owned, controlled or substantially financed by funds provided directly or indirectly by the appropriate Government or a local authority, such child or his or her parents or guardian, as the case may be, shall not be entitled to make a claim for reimbursement of expenditure incurred on elementary education of the child in such other school;(b)ensure availability of a neighbourhood school as specified in section 6;(c)ensure that the child belonging to weaker section and the child belonging to disadvantaged group are not discriminated against and prevented from pursuing and completing elementary education on any grounds;(d)maintain records of children up to the age of fourteen years residing within its jurisdiction, in such manner as may be prescribed;(e)ensure and monitor admission, attendance and completion of elementary education by every child residing within its jurisdiction;(f)provide infrastructure including school building, teaching staff and learning material;(g)provide special training facility specified in section 4;(h)ensure good quality elementary education conforming to the standards and norms specified in the Schedule;(i)ensure timely prescribing of curriculum and courses of study for elementary education;(j)provide training facility for teachers;(k)ensure admission of children of migrant families;(l)monitor functioning of schools within its jurisdiction; and(m)decide the academic calendar.
