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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in Gujarat Elementary Education Rules, 2010

(1)The School Management Committee/local authority shall identify children requiring special training and organise such training in the following manner, namely:
(a)The special training shall be based on specially designed, age appropriate learning material, approved by the academic authority specified in section 28(1).
(b)It shall be provided in classes held on the premises of the school, or any other suitable location.
(c)It shall be provided by teachers working in the school, or by education volunteers specially appointed for the purpose.
(d)The duration shall be for a minimum period of three months which may be extended, based on periodical assessment of learning progress.