Section 2(2)(2) in Sarva Shiksha Abhiyan

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State of Tamilnadu - Subsection

Section 2(2)(2) in Sarva Shiksha Abhiyan

2.2.2Section 12 of the RTE Act mandates that (a) all Government and local body schools shall provide free and compulsory education to all children enrolled therein, (b) all aided schools receiving aid or grants to meet whole or part of its expenses shall provide free and compulsory education to such proportion of [children as its annual recurring aid or grants, subject to a minimum of 25%, and (c) all imaided and 'specified category 'schools, namely Kendriya Vidyalaya, Navoday a Vidyalaya, Sainik schools or any other school having a distinct character as specified by notification by the State Govemment/UT, shall provide free and compulsory education to at least 25% children belonging to weaker sections and disadvantaged groups in the neighbourhood] [Guidelines regarding procedurefor 25% admission of children belonging to weaker sections and disadvantaged groups from the neighbourhood under section 12(1) (c) and 13(1) of the RTE Act issued vide Notification No. F.1-15/2010-EE.4 dated 23rd November is at Annexure 4.]. While determining the need for access of children to neighbourhood schools, the mapping exercise should factor in the availability of seats for children from disadvantaged groups and weaker sections not only in Government and local body schools, but also in aided, unaided and special category schools as provided under the RTE Act.

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State of Tamilnadu - Subsection

Section 2(2)(2) in Sarva Shiksha Abhiyan