(1)No religious instruction shall be provided in any educational institution wholly maintained out of State funds.(2)Nothing in clause (1) shall apply to an educational institution which is administered by the State, but has been established under any endowment or trust which requires that religious instruction shall be imparted in such institution.(3)Heads of institutions may, however, lend, subject to the control and direction of District Educational Officer or the Inspectress of Girls' Schools as the case may be in respect of institutions other than colleges, and the Principals in the case of colleges, buildings and grounds belonging to such institutions to responsible private bodies or persons for arranging voluntary religious instruction or devotional gatherings for the benefit of the pupils of the institutions. The granting of such permission shall be subject to the following and such other conditions as the head of the institution may prescribe: -(a)The permission shall not be claimed as a matter of right.(b)The institution shall not be used as a means of fostering one religion at the expense of another or others and the principle of strict religious neutrality shall be maintained; no discrimination shall be made between one religion and another in the matter of lending the use of the buildings.(c)The use of the premises shall be permitted only outside school hours and shall not in any way interfere with the regular activities of the school whether inside or outside school hours.(d)No permanent structure or image or other symbol of religious import shall be installed or left behind the building or grounds.(e)There shall be no compulsion on any pupil or the parent or guardian of such pupil or any threat of censure or punishment of any kind for non-participation in any religious instruction or gathering.
