Section 29(2) in The Right of Children to Free and Compulsory Education Act, 2009
(2)The academic authority, while laying down the curriculum and the evaluation procedure under sub-section (1), shall take into consideration the following, namely:-(a)conformity with the values enshrined in the Constitution;(b)all round development of the child;(c)building up child's knowledge, potentiality and talent;(d)development of physical and mental abilities to the fullest extent;(e)learning through activities, discovery and exploration in a child friendly and child-centred manner;(f)medium of instructions shall, as far as practicable, be in child's mother tongue;(g)making the child free of fear, trauma and anxiety and helping the child to express views freely;(h)comprehensive and continuous evaluation of child's understanding of knowledge and his or her ability to apply the same.
