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State of Jharkhand - Section

Section 17 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017

17. Curriculum & Evaluation Procedure.

(a)The curriculum should be laid down by an authority specified by MWCD, Government of India as per 3.2 (iii) of the National ECCE Policy, 2013.
(b)The authority while laying down the curriculum under point (a) should take into consideration the following, namely:
i. conformity with the values enshrined in the Constitution;ii. all round development of the child;iii. building up child's knowledge, potentiality and talent;iv. development of physical and mental abilities to the fullest extent;v. learning through activities, discovery and exploration in a child friendly and child-centered manner;vi. medium of instruction should be child mother tongue/local vernacular as given in 5.2.1 of National ECCE Policy, 2013;vii. making the child free of fear, trauma and anxiety and helping the child to express views freely;viii. continuous evaluation of child's understanding of knowledge and his or her ability to apply the same.