Section 5 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
5. Responsibilities of State Council of Educational Research and Training(SCERT).
(1)The SCERT shall ensure providing of high quality education in all schools and to this end specify norms and standards in respect of all school activities, educational activities, educational achievement and other activities involving quality. These norms and standards shall also be specified for children's learning outcomes, outcomes in other activities and activities of teachers and schools.(2)The SCERT shall regularly monitor the levels of learning of children in all government and aided elementary schools of the state, including evaluation of schools through third party. Based on the monitoring reports, the SCERT will provide suggestions for improving the quality of education.(3)Based on these reports the SCERT shall also devise special training programs in every class/subject for those children who have not been able to reach the expected learning levels.(4)The SCERT shall develop the norms and standards to examine the level of teachers' teaching skills.(5)The SCERT shall prepare special training package for children of low learning levels, out of school children and children admitted after the extended period.(6)The SCERT shall revise the pre-service teacher's training curriculum in conformity to the norms and standards laid down by National Council of Teacher Education under the RTE Act.(7)The SCERT shall subject the teacher training programme to external evaluation process and based on these evaluation studies continuously update these programmes.
