Section 16 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
16. Extended Period of admission.
(1)The extended period for admission shall be three months (31st of July) from the date of commencement of the academic year of a school.(2)No child shall be denied admission, if such admission is sought even after the extended period.(3)Where a child is admitted in a school after the extended period, he or she shall be eligible to complete studies with the help of special trainings, developed by the Academic Authority (SCERT). The schools specified under sub-clauses (iii) and (iv) of clause (n) of section 2 may take the help of SCERT for organising special training.
