Section 1 in Right of Children to Free and Compulsory Education Rules, 2012
1. Short title, [commencement, extent and application.] [Substituted 'commencement and extent' by Notification No. GH/SH/4/14/Pre/122010/GOI-10/K, dated 22.5.2013 (w.e.f. 18.2.2012).]
(1)These Rules may be called the Right of Children to Free and Compulsory Education Rules, 2012.(2)They shall come into force from the date of their publication in the Official Gazette.(3)They shall extend to whole of the State of Gujarat.(4)[ Subject to the provision of Arts. 29 and 30 of the Constitution of India, the provision of these rules shall apply to conferment of right on children to free and compulsory education.(5)Nothing contained in these rules shall apply to Madrasas, Vedic Pathsalas and educational institution imparting primarily religious instruction.] [Added by Notification No. GH/SH/4/14/Pre/122010/GOI-10/K, dated 22.5.2013 (w.e.f. 18.2.2012).]
