Section 18 in Right of children to Free and compulsory Education Rules, 2011
18. Academic authority for laying down the curriculum and evaluation procedure.
(1)The State Government shall notify the State Council of Educational Research and Training, a wing of the Rajay Shiksha Kendra, as the academic authority for the purposes of section 29.(2)While laying down the curriculum and evaluation procedure the academic authority notified sub-rule (1) shall take into consideration the provisions of section 29 (2).(3)[ The academic authority referred to in sub-rule (1) shall:-(a)design and implement a process of holistic quality assessment of child on a regular basis.(b)prepare class-wise, subject-wise learning outcomes for all elementary classes, and(c)prepare guidelines for putting into practice continuous and comprehensive evaluation, to achieve the defined learning outcomes.]
