Section 15 in The Haryana School Education Act, 1995
15. Admission to schools and fees.
(1)A child who has not attained the age of five years shall not be admitted to class one or any equivalent class or any class higher than one in recognised school.(2)A child seeking admission for the first time in a recognised school in a class higher than class one shall not be admitted to that class if his age reduced by the number of years of normal school study between that class and class one or an equivalent class, falls short of five years.(3)Admission to recognised schools or to any class thereof, shall be regulated by rules made in this behalf.
