Section 5 in The Right of Children to Free and Compulsory Education Rules, 2010
5. Special Training.
(1)The School Management Committee of a school owned and managed by the appropriate Government or local authority shall identify children requiring special training and organise such training in the following manner namely:-(a)the special training shall be based on specially designed, age appropriate learning material, approved by the academic authority specified in sub-section (1) of section 29;(b)the said training shall be provided in classes held on the premises of the school, or in classes organised in safe residential facilities;(c)the said training shall be provided by teachers working in the school, or by teachers specially appointed for the purpose;(d)the duration of the said training shall be for a minimum period of three months which may be extended, based on periodical assessment of learning progress for a maximum period not exceeding two years.(2)The child shall, upon induction into the age appropriate class, after special training, continue to receive special attention by the teacher to enable him to successfully integrate with the rest of the class academically and emotionally.
