Section 2 in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
2. The draft guidelines have been prepared by the School Education Department on the lines of the model guidelines issued by Ministry of Human Resource Development, Government of India. The same has been approved by the Government. It is requested to publish the appended notification in the Tamil Nadu Government Gazettee at the earliest.
From the Additional Secretary, Government of India, Ministry of Human Resource Development, New Delhi D.O.No.l-8/09-EE-4, Dated: 7.6.2010 and 21.12.2010.From the Chairman, Advisory Committee on Free and Compulsory Education Act, Chennai-6, Letter dated: 03.11.2010,01.03.2011, 17.03.2011 and 19.04.2011%In exercise of the powers conferred by sub-section (1) of section 38 of the Right of Children to Free mid Compulsory Education Act, 2009 (Central Act 35 of2009), the Governor of Tamil Nadu hereby makes the following Rules:-Part-I Preliminary
