Section 29 in The Right of Children to Free and Compulsory Education Act, 2009
29. Curriculum and evaluation procedure. -
(1)The curriculum and the evaluation procedure for elementary education shall be laid down by an academic authority to be specified by the appropriate Government, by notification.(2)The academic authority, while laying down the curriculum and the evaluation procedure under sub-section (1), shall take into consideration the following, namely:-(a)conformity with the values enshrined in the Constitution;(b)all round development of the child;(c)building up child's knowledge, potentiality and talent;(d)development of physical and mental abilities to the fullest extent;(e)learning through activities, discovery and exploration in a child friendly and child-centred manner;(f)medium of instructions shall, as far as practicable, be in child's mother tongue;(g)making the child free of fear, trauma and anxiety and helping the child to express views freely;(h)comprehensive and continuous evaluation of child's understanding of knowledge and his or her ability to apply the same.
