Section 34(2) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(2)In addition to the curriculum and evaluation procedure laid down in sub section(2) of section 29 of the Act, the Academic Authority shall be responsible for -(a)Formulating the curriculum as per the guidelines contained in the National/State Curriculum Frameworks;(b)Preparing class wise and age appropriate syllabus;(c)[ To implement the learning outcomes developed by the Central Government and translated in Hindi language by the State Government for all subjects and classes at elementary level in each school.] [Substituted by Notification No. 484/XXIV(1)/45/2008 T.C.IV, dated 22.9.2017 (w.e.f. 31.10.2011).](d)Periodical revision of pre-service elementary teacher training curriculum;(e)Designing appropriate in service teacher training programmes;(f)[ To prepare guidelines for the implementation of continuous and comprehensive evaluation to achieve defined learning outcomes.] [Substituted by Notification No. 484/XXIV(1)/45/2008 T.C.IV, dated 22.9.2017 (w.e.f. 31.10.2011).]
