Section 3 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
3. [ [Substituted by Notification No. 1933/68-5-2018-232-18, dated 7.12.2018.]
(1)The School Management Committee/local authority shall within the area of jurisdiction thereof, identify never enrolled or school dropout children above the age of 6 years, get them admitted in a class appropriate to their age in their neighbourhood school, assess their learning level and accordingly organize special training for them as required in the following manner, namely -(a)the special training shall be based on specially designed, age appropriate learning material, approved by the State Council for Educational Research and Training;(b)it shall be provided in classes held on the premises of the school, or through classes organized in safe residential facilities;(c)it shall be provided by teachers working in the school, or by persons specially appointed for the purpose;(d)the duration of special training shall be for a minimum period of three months which may be extended, based on periodical assessment of learning progress, for a maximum period not exceeding two years.(2)The child shall, upon induction into the age appropriate class, after special training, continue to receive special attention by the teacher to enable him/her to successfully integrate with the rest of the class, academically and emotionally.(3)A child in the 6-14 years of age group will be considered out of school if he / she has never been enrolled in an elementary school or if after enrollment has been absent continuously from school without prior intimation for reasons of absence for a period of 45 days or more.]
