Section 23 in Right of Children to Free and Compulsory Education Rules, 2012
23. Academic Authority to lay down the curriculum and evaluation procedure.
(1)The Gujarat Council of Educational Research and Training (hereinafter referred to as ''GCERT") shall be the academic authority to prescribe the curriculum and evaluation procedures. The Government may also set up and authorize other specialist agencies to undertake children assessment and school ranking.(2)The GCERT shall define the learning outcomes to be achieved by the children at the end of each grade and for every subject and approve State textbooks or learning materials and teacher training materials based on these outcomes.(3)The GCERT shall also arrange to approve the text book or learning material prepared by private publishers or PPP partners, if those are found to conform to the curriculum and learning outcome norms finalized by GCERT.(4)The guidelines for the continuous and comprehensive assessment shall be issued by GCERT, from time to time. Every school shall carryout comprehensive and continuous evaluation in accordance with the guidelines.(5)The GCERT shall design or get designed, developmental^ appropriate evaluations, which shall be administered by school teachers in all elementary schools to provide, once in a year, reliable feedback about children's performance.(6)The GCERT shall, devise special training-education programmes for those children, based upon test reports, who have not been able to reach the expected learning levels. These programmes shall be implemented by teachers through inputs provided in in-service teacher training.
