Section 2 in THE CONSTITUTION (EIGHTY-SIXTH AMENDMENT) ACT, 2002
2. Insertion of new article 21A.-
After article 21 of the Constitution, the following article shall be inserted, namely:-Right to education.-"21A. The State shall provide free and compulsory education to all children of the age of six to fourteen years in such manner as the State may, by law, determine.".
