(a)The State recognises that all children shall have access to free and compulsory education. Education at the elementary level shall be provided free of cost and special incentives should be provided to ensure that children from disadvantaged social groups are enrolled, retained and participate in schooling.(b)At the secondary level, the State shall provide access to education for all and provide supportive facilities from the disadvantaged groups.(c)The State shall in partnership with the community ensure that all the educational institutions function efficiently and are able to reach universal enrolment, universal retention, universal participation and universal achievement.(d)The State and community recognise that a child be educated in its mother tongue.(e)The State shall ensure that education is child-oriented and meaningful. It shall also take appropriate measures to ensure that education is sensitive to the healthy development of the girl child and to children of varied cultural backgrounds.(f)The State shall ensure that school discipline and matters related thereto do not result in physical, mental, psychological harm or trauma to the child.(g)The State shall formulate special programmes to spot, identify, encourage and assist the gifted children for their development in the field of their excellence.
