84. Provision of facilities for recreation and physical training.
(1)It shall be the duty of every recognised education institution to ensure that the facilities for education provided therein include adequate facilities for recreation and physical training.(2)The State Government may establish, maintain, and manage or assist the establishment, maintenance and management of camps, vacation classes, playing fields, play and physical education centres and other places at which facilities for recreation sports and training as specified in sub-section (1) are available for persons receiving education in recognised educational institutions.
