Section 4 in Gujarat Elementary Education Rules, 2010
4. Special Training.
(1)The School Management Committee/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 section 28(1).(b)It shall be provided in classes held on the premises of the school, or any other suitable location.(c)It shall be provided by teachers working in the school, or by education volunteers specially appointed for the purpose.(d)The duration shall be for a minimum period of three months which may be extended, based on periodical assessment of learning progress.(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.(3)No school will withhold any child in any grade, but parents can ask their child to repeat a grade, if the child was not able to attend school regularly during the year or failed to achieve minimum level of learning.
