Section 8 in The Right of Children to Free and Compulsory Education Act, 2009
8. Duties of appropriate Government. -
The appropriate Government 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.Explanation. - The term "compulsory education" means obligation of the appropriate Government to-(i)provide free elementary education to every child of the age of six to fourteen years; and(ii)ensure compulsory admission, attendance and completion of elementary education by every child of the age of six to fourteen years;(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)provide infrastructure including school building, teaching staff and learning equipment;(e)provide special training facility specified in section 4;(f)ensure and monitor admission, attendance and completion of elementary education by every child;(g)ensure good quality elementary education conforming to the standards and norms specified in the Schedule;(h)ensure timely prescribing of curriculum and courses of study for elementary education; and(i)provide training facility for teachers.
