Section 9 in Right of Children to Free and Compulsory Education Rules, 2012
9. Curriculum and Evaluation Procedure.
(1)The state government shall identify an appropriate authority with experience in pre-school education and research for preparing the curriculum, evaluation procedure, and qualification for pre-school teachers.(2)The appropriate authority shall be responsible to prescribe the curriculum and assessment procedure for preschool children in consultation with experts in the field of early childhood development.(3)The appropriate authority shall also prepare or get prepared prototype of learning materials for preschool education in consultation with experts.(4)While laying down the Curriculum and Assessment guidelines for Preschool children, the appropriate authority may take into consideration the following:(a)Assessment of all areas of Development i.e. Physical-Motor, Social-Emotional, Language, Cognitive, Moral as well as Creative and specific school readiness skills.(b)Evaluation should be developmental appropriate, child friendly and non- threatening, comprehensive and cumulative in nature.(c)The method of conducting the assessment shall include daily observations, informal talk and observation of specified skills.(d)The outcome of the assessment shall be able to help children develop their abilities to the fullest, shall have bearing on the qualify of preschool and shall help teachers in reviewing and improving their program.
