Section 16(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(3)Where a child is admitted in a school after the extended period, he or she shall be eligible to complete studies with the help of special trainings, developed by the Academic Authority (SCERT). The schools specified under sub-clauses (iii) and (iv) of clause (n) of section 2 may take the help of SCERT for organising special training.
