Section 11 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
11. Extended period for admission.
(1)Extended period of admission shall be six months from the date of commencement of the academic year of a School.(2)Where a child is admitted in a School after the extended period, he or she shall be eligible to complete studies with the help of special training, as determined by the Head Master of the School.(3)The school shall not disallow the admission of the children migrated from other school within an academic year and this shall not be deemed as admission after extended period.(4)A child shall neither expelled from a school nor shall he be stopped in a class and in case of any violation appropriate action shall be taken against related school/teacher.(5)The child shall not be given corporal punishment in the school neither shall he be subjected to mental torture. In case of any violation action may be taken against school/teacher by the department according to determined procedure.
