Section 6 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
6. Special Training
. (1) The School Management Committee of a school owned by the State Government or a Local Authority shall identify children requiring special training and organize 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 organized 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/her to successfully integrate with the rest of the class, academically and emotionally.Part - IVDuties and Responsibilities of State Government and Local Authority
