Section 25 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
25. Academic Authority laying down the Curriculum and Evaluation Procedure.
(1)The State Council of Educational Research and Training (SCERT) shall be the Academic Authority for the purposes of Section 29 of the Act.(2)The Academic Authority notified under sub-rule (1) shall hold consultations with the Rajiv Vidya Mission, in designing the State curriculum framework, the school evaluation mechanism and the Continuous Comprehensive Evaluation for all children in the schools and it shall -(a)Formulate the relevant and age appropriate syllabus and text books and other learning material(b)Develop in-service teacher training design, and(c)Prepare guidelines for putting into practice Continuous and Comprehensive Evaluation(d)Develop performance indicators for the individuals and institutions along with accountability criteria towards children's learning levels.(e)Undertake periodic performance appraisal of individuals and institutions.(f)Commission and undertake researches / studies on policies, programmes, curriculum, Learning outcomes of children etc.(3)The Academic Authority referred to in sub-rule (1) shall design and implement a process of holistic quality assessment of all schools including the schools referred to in clause (iv) of Sub-section (n) of section-2 of the Act, on a regular basis
