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State of Madhya Pradesh - Section

Section 23 in The M.P. Jan Shiksha Adhiniyam, 2002

23. Preparation of Jan Shiksha Yojana.

(1)The annual plan for quality education of children aged 5 to 14 years and non-literate ordinarily residing in the habitation shall be initiated and proposed by the Parent Teacher Association in accordance with the guidelines issued in this behalf.
(2)The annual plan shall be submitted by the Parent Teacher Association to the Education Committee or to the Committee of the local body which supervises the affairs relating to school education as the case may be. The Education Committee or the committee of local body shall place the annual plan alongwith its recommendations before the Gram Sabha or urban local body for consideration and approval. The plan as approved shall be called "Jan Shiksha Yojana".
(3)A copy of the approved plan shall be forwarded by the Gram Sabha to Jan Shiksha Kendra and the urban local body shall forward the approved plan to the prescribed authority. The Jan Shiksha Kendra shall forward the plan to the Janpad and Zila Shiksha Kendra. The Zila Shiksha Kendra shall examine the plan and submit it to the Zila Yojana Samiti.
(4)The power of final approval of the Zila Shiksha Yojana shall vest in the Zila Yojana Samiti.
(5)The Rajya Shiksha Yojana shall be prepared by the Rajya Shiksha Kendra on the basis of Zila Shiksha Yojana which shall be submitted to the State Government for approval.
(6)All efforts will be made to mobilise resources for the implementation of Jan Shiksha Yojana, Zila Shiksha Yojana and Rajya Shiksha Yojana at each respective level. The progress of implementation of the Shiksha Yojana shall be monitored regularly at each level.