Right of Children to Free and Compulsory Education Act, 2009

8. Duties of appropriate Government.-

The appropriate Government shall--

a.   provide free and compulsory elementary education to every child:

Provided that where a child is admitted by his or her parents or guardian, as the case may be, in a school other than a school established, owned, controlled or substantially financed by funds provided directly or indirectly by the appropriate Government or a local authority, such child or his or her parents or guardian, as the case may be, shall not be entitled to make a claim for reimbursement of expenditure incurred on elementary education of the child in such other school.

Explanation-- The term "compulsory education" means obligation of the appropriate Government to--

  i.   provide free elementary education to every child of the age of six to fourteen years; and

  ii.   ensure compulsory admission, attendance and completion of elementary education by every child of the age of six to fourteen years;

a.  

b.   ensure availability of a neighbourhood school as specified in section 6;

c.   ensure that the child belonging to weaker section and the child belonging to disadvantaged group are not discriminated against and prevented from pursuing and completing elementary education on any grounds;

d.   provide infrastructure including school building, teaching staff and learning equipment;

e.   provide special training facility specified in section 4;

f.   ensure and monitor admission, attendance and completion of elementary education by every child;

g.   ensure good quality elementary education conforming to the standards and norms specified in the Schedule;

h.   ensure timely prescribing of curriculum and courses of study for elementary education; and

i.   provide training facility for teachers.