Section 22 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
22. Academic Authority
. (1) The State Institute of Educational Research and Training shall be the Academic Authority for the purposes of section 29.(2)While laying down the curriculum and evaluation procedure, the Academic Authority shall, -(a)formulate the relevant and age appropriate syllabus and text books and other learning material;(b)develop in-service teacher training design; and [***] [Deleted 'and' by Notification No. G.S.R. 70, dated 22.9.2017 (w.e.f 30.03.2011).](c)[ prepare class-wise, subject-wise learning outcomes for all elementary classes; and [Substituted by Notification No. G.S.R. 70, dated 22.9.2017 (w.e.f 30.03.2011).](d)prepare guidelines for putting into practice continuous and comprehensive evaluation, to achieve the defined learning outcomes.](3)The academic authority shall design and implement a process of holistic school quality assessment on a regular basis.
