Section 23 in The Right of Children to Free and Compulsory Education Rules, 2010
23. Academic authority.
(1)The Central Government shall notify an academic authority for the purposes of section 29 within one month of the appointed date.(2)While laying down the curriculum and evaluation procedure, the academic authority notified under sub-rule (1) 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 class-wise, subject-wise learning outcomes for all elementary classes; and [Substituted by Notification No. G.S.R. 155(E), dated 20.2.2017 (w.e.f. 8.4.2010).](d)prepare guidelines for putting into practice continuous and comprehensive evaluation, to achieve the defined learning outcomes.](3)The academic authority referred to in sub-rule (1) shall design and implement a process of holistic school quality assessment on a regular basis.
