(1)Religious instruction may be given in institutions under private management; but no person attending any educational institution recognised by the State or receiving aid out of State funds shall be required to take part in any religious instruction that may be imparted in such institution or to attend any religious worship that may be conducted in such institution or in any premises attached thereto unless such person, or, if such person is a minor, his guardian has given his consent thereto.(2)The religious instruction permitted under clause (1) shall not involve an attack on other faiths.(3)The staff, pupils or buildings of the institution shall not be used for proselytization purposes.(4)There shall be no objection to the celebration of religious festivals on holidays or holding of prayer gatherings, organised by heads of institutions, subject to the following conditions, namely: -(a)They shall be outside the working hours of the institution concerned.(b)Care shall be taken to give, as far as possible, the widest scope for all denominations and religions to organise such celebrations.(c)Pupils of all denominations should be free to attend and take part actively or passively in all such celebrations.(d)The head of the institution or, in his absence, a person deputed by him should be present on such occasions to maintain proper decorum and the atmosphere suitable for a gathering of persons of different religious faiths.(5)School buildings or grounds may be lent to responsible private bodies or persons under the conditions stated in rule 9(3).(6)Attendance at regular religious instruction or celebration of religious festivals or prayer gatherings outside working hours, shall not be secured by offer of material advantage or threat of censure or punishment or compulsion of any kind exercised on the pupils or their guardians.(7)Any time spent by a pupil on religious instruction or observance shall not form part of the prescribed curriculum period.
