Section 3(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
(1)Save as otherwise provided, the Government shall strive to ensure that each girl child or her mother as the case may be, is provided access to the following services:(a)Public health facilities to the expectant mothers for safe institutional deliveries;(b)Pre and post-natal health and nutrition services including a full complement of immunisation from birth to 6 years of age;(c)Three years pre-school education in the Anganwadi centres run by Government;(d)Five years of primary education in the Government schools, followed by three years upper primary education, two years of high school education in any, educational institution in the manner prescribed;(e)Two years of education after the 10th standard and three/four years of college education up to graduation in the manner prescribed;(f)Skill training as required for finding suitable employment opportunities.
