Section 23 in Gujarat Elementary Education Rules, 2010
23. Academic Authority to lay down the curriculum and evaluation procedure.
(1)The Gujarat Council of Educational Research and Training (GCERT) shall be the academic authority to prescribe the curriculum and evaluation procedures. The Government could also set up and authorize other specialist agencies to undertake children assessment and school ranking.(2)The GCERT shall define the learning outcomes to be achieved by the children at the end of each grade and for every subject and approve State textbooks/ learning materials and teacher training materials based on these outcomes.(3)The GCERT shall also arrange to approve the text book/learning material prepared by private publishers or PPP partners, if those are found to conform to the curriculum and learning outcome norms finalized by GCERT.(4)The guidelines for the continuous and comprehensive assessment will be issued by GCERT, from time to time. Every school will carryout comprehensive and continuous evaluation in accordance with the guidelines.(5)GCERT would design or get designed developmentally appropriate evaluations which shall be administered by school teachers in all elementary schools to provide, once in a year, reliable feedback about children's performance.(6)Based upon test reports, the GCERT shall devise special training-education programmes for those children who have not been able to reach the expected learning levels. These programmes would be implemented by teachers through inputs provided in in-service teacher training.
