(1)The certificate of completion of elementary education shall be issued at the school level within one month of the completion of elementary education in the form prescribed by Director of Education (Basic):Provided that the private institution shall clearly mention the allotted recognition registration number on the certificate issued by them.(2)The certificate referred to sub-rule (1) shall certify that the child has completed all course of study prescribed under Section 29;(3)The certificate shall contain the pupil cumulative record of the child and also specify achievements of the child in area of activities beyond the prescribed course of study and may include music, dance, literature, sports etc.(4)The academic authority shall prepare class-wise, subject-wise, learning outcome for all elementary classes;(5)The academic authority shall prepare guidelines for putting it into practice continuous and comprehensive evaluation, to achieve the defined learning outcomes.] [Substituted by Notification No. 1933/68-5-2018-232-18, dated 7.12.2018.]
