Report No. 165

Free and compulsory Education for Children

Contents
Chapter I	Introduction
	Genesis of the report
	Importance of the subject
	Frederick Engels in Speeches in Elberfeld (1845) remarks
	Present Scenario of Education as Source of Development
Chapter II	Causes of Denial of Education to Children in our Country
	Prevalence of child labour
Chapter III	Right to Education in Indian Constitution and International Covenants
	Constitutional Provisions concerning right to education
	Extent of 'right to education' in Unnikrishnan's case
	International Covenants relevant to the subject
	Four sets of basic right
Chapter IV	Attempts Made for Imparting Primary Education to Children in South Asia
	Attempts Made for Imparting Primary Education to Children in South Asia
	How Zimbabwe achieved universal primary enrolment in three years
Chapter V	National Policies and Progress Made in Realising The Objective
	National Policies and Progress Made in Realising The Objective
	Data projected by World Bank in its Publication
	District Primary Education Programme
	Achievements on elementary education as indicated in 19981
	Expenditure
	Elementary Education
	District Primary Education Programme
	Bihar Education Project
	Lok Jumbish
	National Programme of Nutritional Support to Primary Education
	Recommendations of the Committee of State Education Ministers on implications of the proposal to make elementary education a fundamental right
Chapter VI	Implementation of The Right To Education: Recommendations of The Law Commission
	The need for compulsory education for children (1)
	The need for compulsory education for children (2)
	Constitution (Eighty-Third Amendment) Bill, 1997 proposing insertion and amendment of certain provisions in the Constitution of India
Annexure A	Free and Compulsory Education for Children Bill, 1998
1.	Short title, extent and commencement
2.	Definition
3.	Compulsory Education
4.	Responsibility of parent to cause his child to attend school
5.	Reasonable excuse for non-attendance
6.	Certain duties of Teachers
7.	Parent-teacher Association
8.	Special Schools
9.	Attendance Order
10.	Employment or engagement of a child preventing from attending school not permissible
11.	No fee to be levied
12.	Obligation of recognised schools
13.	How to compute the age of a child
14.	Penalty for violation of attendance order
15.	Penalty for contravention of section 10 and cognizance of offence
16.	Courts competent to try offences under the Act
17.	Certain persons to be public servants
18.	Protection of action taken in good faith
19.	Delegation of powers
20.	Power to make rules
Annexure B	Acts Pertaining to Compulsory Primary Education/elementary Education
	Acts Pertaining to Compulsory Primary Education/elementary Education