Section 5 in Gujarat Elementary Education Rules, 2010
5. Admission of children belonging to weaker section and disadvantaged group in unaided schools.
(1)The children from weaker sections and disadvantaged groups will be children of those families that belong to Scheduled Castes, Scheduled tribes and the other backward castes for which the recognition of such special status by the state government by means of a certificate of any competent authority will be sufficient. Children belonging to economically weaker sections will be those whose families are listed in the Below Poverty Line (BPL) lists at that particular time.(2)The onus of admitting children of the specified categories to the extent of at least twenty- five percent of the strength of a class (in class I or the pre-primary sections wherever existent) should be on the managements of the private unaided schools.(3)The Director will issue guidelines for such admission. (Annex-VI) Unaided Schools will be eligible to get reimbursement of fees only if they adhere to these guidelines.(4)Children admitted from these special categories whose fees will be reimbursed by the government will not be required to pay any kind of fees to the school management even if the actual school fees are higher than the reimbursed amount. The school management should be required to give receipts to the special category children indicating the amount paid by government to the school on their behalf, as fees.(5)(i)Expenditure on books, writing materials uniforms and transport to be incurred for these children will be borne the school management.(ii)Government will provide these children free text-books. Where the text books differ or are supplementary to the regular text books provided by government, the additional expenditure of providing such text books is to be borne by the school management.(iii)School uniforms are provided to disadvantaged children under various schemes of Government. If a child is not covered by any such scheme, the school management will provide uniforms wherever required.(iv)Where schools provide midday meals to children on payment basis, Government will reimburse cost for the special category children (whose regular fees are being reimbursed), to the extent of government expenditure per child in the Mid-day Meal Scheme. Where the unaided school does not have a scheme for mid day meals and children bring food from home or buy it in canteen, Department should encourage special category children to bring food from home and reimburse cost to parents on the same scale as mid day meal program.(v)All expenses other than the ones specified above are to be borne by the school management.(6)Special training for the special category children is to be undertaken by the school management to integrate them with other children. Teachers and the school management should be sensitized for the proper integration of these children through professionally conducted trainings.(7)Under no circumstances should the special category children be discriminated against regarding their access to infrastructure, co-curricular activities or in the behavior of teachers, management and/or students. A serious contravention of this rule may lead to the withdrawal of recognition.
