Section 4 in The Right of Children to Free and Compulsory Education Act, 2009
4. Special provisions for children not admitted to, or who have not completed, elementary education. -
Where a child above six years of age has not been admitted in any school or though admitted, could not complete his or her elementary education, then, he or she shall be admitted in a class appropriate to his or her age:Provided that where a child is directly admitted in a class appropriate to his or her age, then, he or she shall, in order to be at par with others, have a right to receive special training, in such manner, and within such time-limits, as may be prescribed:Provided further that a child so admitted to elementary education shall be entitled to free education till completion of elementary education even after fourteen years.This clause to provide for children above six years, who have either not been admitted to any school or, admitted but could not complete elementary education, the right to be admitted to a class appropriate to his or her age for completing elementary education and also special training to enable such children to be at par with other children and also making said children entitled for free education till completion of their elementary education, even after fourteen years. (Notes on Clauses).
