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 entitlted to free education till completion of elementary education even after fourteen years.
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