GOA
RIGHT OF CHILDREN TO FREE AND COMPULSORY EDUCATION RULES, 2012
PREAMBLE
In
exercise of the powers conferred by sub-sections (1) and (2) of section 38 of
the Right of Children to Free and Compulsory Education Act, 2009 (Central Act
No. 35 of 2009), the Government of Goa hereby makes the following rules, namely
:
PART I PRELIMINARY
Rule - 1. Short title and commencement.
(1) These rules may be
called the Goa Right of Children to Free and Compulsory Education Rules, 2012.
(2) They shall come into
force from the date of their publication in the Official Gazette.
Rule - 2. Definitions.
(1) In these rules,
unless the context otherwise requires,
(a) "Act" means
the Right of Children to Free and Compulsory Education Act, 2009 (Central Act
No. 35 of 2009);
(b) "anganwadi"
means an anganwadi centre established under the Integrated Child Development
Services Scheme of the Ministry of Women and Child Development of the
Government of India;
(c) "appointed
date" means the date on which the Act has come into force;
(d) "Chapter",
"section" and "Schedule" means the Chapter of, section of,
and Schedule to, the Act;
(e) "Child"
means any child of the age of 6 to 14 years;
(f) "Deputy
Director" means the Deputy Director of Education or any other officer with
whatever designation, in charge of a Zone;
(g) "Director"
means the Director of Education of the Directorate of Education of the
Government of Goa;
(h) "form"
means a form appended to these Rules;
(i) "Government"
means the Government of the State of Goa;
(j) "local
authority" means a Municipal Corporation or Municipal Council or Zilla Parishad
or Nagar Panchayat or Panchayat by whatever name called and includes such other
authority or body having administrative control over the school or empowered by
or under any law for the time being in force to function as a local authority
in any city, town or village;
(k) "pre-primary
education" means early childhood care and education for all children up to
the age of six years;
(l) "primary
stage" means a stage of elementary education from class I to class IV
(both inclusive);
(m) "pupil
cumulative record" means record of the progress of the child based on
comprehensive and continuous evaluation;
(n) "school
mapping" means planning school location for the purpose of section 6 of
the Act to overcome social barriers and geographical distance;
(o) "Upper primary
stage" means a stage of elementary education from class V to class VIII
(both inclusive);
(p) "Zone"
means the educational region or an educational district comprising the areas in
the State of Goa, specified by the Director of Education in this behalf, for
the purposes of organization, supervision, inspection and control of schools
located therein;
(q) "SCERT"
means State Council for Education Research & Training;
(r) "SPD" means
State Project Director;
(s) "RTE-SSA"
means Right to Education -
Sarva
Shiksha Abhiyan.
(2) All other words and
expressions used herein and not defined but defined in the Act shall have the
same meanings respectively assigned to them in the Act.
PART II DUTIES OF GOVERNMENT,
LOCAL AUTHORITY
Rule - 3. Areas or limits for the purposes of section 6 of the Act.
(1) Where school is not
established, within the area or limits of neighbourhood as stated hereunder,
the same shall be established by the Government or the local authority as
under:
(a) in respect of
children in classes from I to I V, a school shall be established within a
walking distance of one kilometer of the neighbourhood.
(b) in respect of
children in classes from V to VIII, a school shall be established within a
walking distance of three kilometers of the neighbourhood.
(2) Wherever required,
the Government or the local authority shall upgrade existing schools with
classes from I to IV to include classes from V to VIII and in respect of
schools which start from class V onwards, the Government or the local authority
shall endeavour to add classes from I to I V, wherever required.
(3) In places with
difficult terrain, risk of landslides, floods, lack of roads and in general,
danger for young children in the approach from their homes to the school, the
Government or the local authority shall locate the school in such a manner as
to avoid such dangers, by reducing the area or limits specified under sub-rule
(1).
(4) For children from
small hamlets, as identified by the Government or the local authority, where no
school exists within the area or limits of neighbourhood specified under
sub-rule (1), the Government or the local authority shall make adequate
arrangements, such as, free transportation and residential facilities for
providing elementary education in a school, in relaxation of the area or limits
specified in the said sub-rule (1).
(5) In places with high
population density, the Government or the local authority may consider
establishment of more than one neighbourhood school, having regard to the
number of children in the age group of six to fourteen years in such places.
(6) The Government shall
identify the neighbourhood school(s) where children can be admitted and make
such information public for each habitation.
(7) In respect of
children with disability which prevent them from accessing the school, the
Government or the local authority shall endeavour to make appropriate and safe
transportation arrangements to enable them to attend school and complete
elementary education.
(8) The Government or the
local authority shall ensure that access of children to the school is not
hindered on account of social and cultural factors.
Rule - 4. Duties of Government and Local Authority for the purposes of sections 8 and 9 of the Act.
(1) A child attending a
school of the Government or local authority referred to in sub-clause (i) of
clause (n) of section 2, of the Act a child attending a school referred to in
sub-clause (ii) of clause (n) of said section 2 in pursuance of clause (b) of
sub-section (1) of section 12 of the Act and a child attending a school
referred to in sub-clauses (iii) and (iv) of clause (n) of said section 2 in
pursuance of clause (c) of sub-section (1) of said section 12, shall be
entitled to free text books, writing materials and uniforms:
Provided
that a child with disabilities shall also be provided free special learning and
support material.
Explanation:
In respect of the child admitted in pursuance of clause (b) of sub-section (1)
of said section 12 and a child admitted in pursuance of clause (c) of
sub-section (1) of said section 12, the responsibility of providing the free
entitlement shall be of the school referred to in sub-clause (ii) of clause (n)
of section 2 and of sub-clauses (iii) and (iv) of clause (n) of section 2,
respectively.
(2) For the purpose of
determining and for establishing neighbourhood schools, the Government/local
authority shall undertake school mapping, and identify all children, including
children in remote areas, children with disabilities, children belonging to
disadvantaged groups, children belonging to weaker sections and children
referred to in section 4, every year.
(3) The Government/local
authority shall ensure that no child is subjected to caste, class, religious or
gender abuse in the school.
(4) For the purposes of
clause (c) of section 8 and clause (c) of section 9, the Government and the
local authority shall ensure that a child belonging to a weaker section and a
child belonging to disadvantaged group is not segregated or discriminated
against in the classroom, during mid day meals, in the play grounds, in the use
of common drinking water and toilet facilities, and in the cleaning of toilets
or classrooms.
Rule - 5. Maintenance of records of children by local authority for the purposes of clause (d) of section 9 of the Act.
(1) The local authority
shall maintain a record of all children residing within its jurisdiction,
through a household survey, from their birth till they attain to age of 14
years.
(2) The record, referred
to in sub-rule (1), shall be updated annually.
(3) The record, referred
to in sub-rule (1), shall be maintained transparently, in the public domain,
and used for the purposes of clause (e) of section 9.
(4) The record, referred
to in sub-rule (1) shall, in respect of every child, include,
(a) name, sex, date of
birth, Birth Certificate registration number and date of registration, place of
birth;
(b) name, address and
occupation of parent or guardian;
(c) details of the
pre-primary school//anganwadi centre that the child attends (up to the age of
six years);
(d) name and other
details of the school where the child is admitted;
(e) present residential
address of the child;
(f) class in which the
child is studying (for children between the age of six to fourteen years) and
if education is discontinued in the territorial jurisdiction of the local
authority, the cause of such discontinuance;
(g) whether the child
belongs to a disadvantaged group within the meaning of clause (d) of section 2;
(h) whether the child
belongs to a weaker section within the meaning of clause (e) of section 2;
(i) details of children
requiring special facilities/residential facilities on account of migration and
sparse population, admission appropriate to his or her age, disability.
(5) The local authority
shall ensure that the names of all children enrolled in the schools within its
jurisdiction are publicly displayed on the notice board of every school.
PART III
RESPONSIBILITY
OF SCHOOLS AND TEACHERS
Rule - 6. Admission of children belonging to weaker section and disadvantaged group for the purposes of clause (c) of sub-section (1) of section 12 of the Act.
(1) The school specified
in sub-clauses (iii) and (iv) of clause (n) of section 2 shall ensure that
children admitted in pursuance of clause (c) of sub-section (1) of section 12
shall not be segregated from the other children in the classrooms nor shall
their classes be held at places and timings different from the classes held for
the other children.
(2) The school specified
in sub-clauses (iii) and (iv) of clause (n) of section 2 shall ensure that
children admitted in pursuance of clause (c) of sub-section (1) of section 12
shall not be discriminated from the rest of the children in any manner
pertaining to entitlements and facilities, such as, text books, uniforms,
library, extra-curricular activities and sports.
(3) The areas or limits
of neighbourhood specified in sub-rule (1) of rule 4 shall apply to admissions
made in pursuance of clause (c) of sub-section (1) of section 12:
Provided
that the school may, for the purposes of filling up the requisite percentage of
seats by children referred to in clause (c) of sub-section (1) of section 12,
extend these limits with the prior approval of the Government.
Rule - 7. Reimbursement of per child expenditure by the Government for the purposes of sub-section (1) of section 12 of the Act.
(1) The total annual
recurring expenditure incurred by the Government, whether from its own funds,
or funds provided by the Central Government or by any other authority, on
elementary education, in respect of all schools established, owned or
controlled by it or by the local authority, divided by the total number of
children enrolled in all such schools, shall be the per child expenditure
incurred by the Government. For the purpose of determining the per child
expenditure, the expenditure incurred by the Government or local authority on
schools referred to in sub-clause (ii) of clause (n) of section 2 and the
children enrolled in such schools shall not be included.
(2) The school specified
in sub-clause (iv) of clause (n) of section 2 providing free and compulsory
elementary education as specified in clause (c) of sub-section (1) of section
12 shall be reimbursed expenditure incurred by it to the extent of per child
expenditure stated in sub-rule (1) or the actual amount charged from the child,
whichever is less, in the following manner.
(3) For claiming
reimbursement of the expenditure incurred by a school, an application in Form V
hereto shall be made to the Director. A Committee consisting of Secretary
(Finance), Secretary (Education), Director (Education), Director (SCERT) and
State Project Director (RTE-SSA) shall assess the reimbursement claims and make
its recommendations.
(4) The Committee shall
meet at such time and place as it thinks fit, but a period of six months shall
not intervene between two meetings.
(5) The State Project
Director (RTE-SSA), Goa, on the basis of the decision of the Committee, shall
communicate to the Deputy Director for the reimbursement of the expenditure
made by such schools.
(6) Where such school is
already under obligation to provide free education to a specified number of
children on account of it having received any land, building, equipment, or
other facilities, either free of cost or at a concessional rate, such school
shall not be entitled for reimbursement to the extent of such obligation.
(7) The reimbursement
shall be made directly in the separate bank account maintained by the school,
in two instalments, during the academic year. First instalment of 50% shall be
reimbursed in the month of September and balance 50% shall be reimbursed in the
month of January.
(8) The school referred
to in sub-rule (1) shall, in the month of July, submit a list of children
belonging to weaker section and disadvantaged group admitted in school and
their claim for reimbursement of expenditure, in Form V hereto, to the Deputy
Director. The Deputy Director shall verify or cause to be verified the
enrolment of such children before making the reimbursement of the first
instalment. Reimbursement of final instalment shall be done only after
verification of the enrolment of children and attendance of every child to a
minimum of 80% every month.
(9) Every school referred
to in sub-clause (iv) of clause (n) of section 2 shall maintain a separate bank
account in respect of the amount received by it as reimbursement under
sub-section (2) of section 12 of the Act.
Rule - 8. Documents as age proof for the purpose of section 14 of the Act.
(1) Any one of the
following documents shall be deemed to be proof of age of child for the
purposes of admission in school when there is no birth certificate:
(a) record of birth from
register maintained by Hospital or Auxiliary Nurse and Midwife (ANM);
(b) record of birth
maintained by Anganwadi;
(c) an affidavit by the
parent or the guardian declaring the age of child.
Rule - 9. Extended period for admission for the purposes of section 15 of the Act.
(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
of the school.
Rule - 10. Recognition of schools.
(1) Every school, other
than a school established, owned or controlled by the Government or local
authority, established before the commencement of this Act shall make a self
declaration within a period of 6 months from the date of commencement of these
Rules, in Form I hereto to the Deputy Director of the concerned Zone giving
details regarding its compliance with the norms and standards specified in the
Schedule to the Act and fulfilment of the following conditions, namely:
(a) whether the school is
run by a society registered under the Societies Registration Act, 1860 (Central
Act 21 of 1860), or a public trust constituted under any law for the time being
in force;
(b) the school is not run
for profit to any individual, group or association of individuals or any other
persons;
(c) the school conforms
to the values enshrined in the Constitution;
(d) the school buildings
or other structures or the grounds are used only for the purposes of education
and skill development;
(e) the school is open to
inspection by any officer authorized by the Government or the local authority;
(f) the school furnishes
such reports and such information as may be required by the Director of
Education or Deputy Director of Education from time to time and complies with
such instructions of the Government or the local authority as may be issued to
secure the continued fulfilment of the condition of recognition or the removal
of deficiencies in working of the school.
(2) The Deputy Director
or any other officer authorized by him in this behalf shall, within three
months of the receipt of the self declaration, conduct on-site inspection of
such schools which claim to fulfil the norms and standards specified in the
Schedule to the Act and the conditions mentioned in sub-rule (1).
(3) After the inspection
referred to in sub-rule (2) is carried out, the inspection report shall be
placed by the Deputy Director in public domain and only the reports of schools
which found to be conforming to the norms and standards specified in Schedule
to the Act shall be granted Certificate of Recognition in Form III hereto
within a period of thirty days from the date of such inspection.
(4) Schools which do not
conform to the norms and standards specified in the Schedule to the Act within
three years from the appointed date shall cease to function and recognition, if
any, granted shall be withdrawn as per the provisions of sub-section (3) of
section 19 of the Act.
Rule - 11. Certificate of Recognition.
(1) After the
commencement of the Act, every school other than a school to be established,
owned or controlled by the Government or the local authority, shall be
established only after obtaining a Certificate of Recognition from the Deputy
Director, by making an application in Form II hereto to the Deputy Director,
along with declaration in Form I hereto.
(2) A Certificate of
Recognition in Form III hereto shall be issued by the Deputy Director within a
period of thirty days from the date of receipt of application referred to in
sub-rule (1) above, after satisfying himself that such school fulfils the norms
and standards specified in the Schedule to the Act and a declaration as stated
in rule 10 has been obtained from such school.
Rule - 12. Withdrawal of recognition to schools.
(1) Where the Deputy
Director on his own motion, or on any representation received from any person,
has reason to believe that a school recognized under rules 10 or 11 has
contravened the conditions of recognition, he shall issue a notice to such
school specifying the contravention of the conditions of recognition and seek
its explanation within thirty days from the date of receipt of such notice.
(2) In case the
explanation is not found to be satisfactory or no explanation is received
within the said period, the Deputy Director may cause an inspection of such
school through a committee of three members comprising of an educationist, a
civil society representative and a Government representative, which shall make
an inquiry and submit its report, along with its recommendations for
continuation of recognition or its withdrawal, to the Deputy Director.
(3) On the contravention
of the conditions of recognition, the Deputy Director shall, by an order in
writing, withdraw recognition:
Provided
that no order for withdrawal of recognition shall be passed by the Deputy
Director without giving the school adequate opportunity of being heard:
Provided
further that no such order shall be passed by the Deputy Director without prior
approval of the Government.
(4) The order of
withdrawal of recognition shall be operative from succeeding academic year. The
order shall specify the neighbourhood schools to which the children studying in
such de-recognised school shall be admitted.
PART IV MANAGING COMMITTEE
AND SCHOOL MANAGEMENT COMMITTEE
Rule - 13. Managing Committees.
Subject
to the provisions of the Act and these Rules, in Government aided schools, the
Managing Committees constituted under the Goa School Education Rules, 1986
shall have overall administrative and financial powers and responsibilities
including appointment and control of the staff, disbursement of salaries,
sanctioning of leave and all other such powers and responsibilities as
specified in the Goa, Daman and Diu School Education Act, 1984 (15 of 1985) and
Rules framed thereunder.
Rule - 14. Composition and functions of the School Management Committee.
(1) A School Management
Committee shall be constituted in every school other than an unaided school,
within six months of the notification of these rules. The minimum number of
members shall be twelve and the committee shall be reconstituted every two
years, at least 2 months before the expiry of the term of the existing
committee.
(2) Seventy five percent
of the strength of the School Management Committee shall be from amongst
parents or guardians of children.
(3) The remaining twenty
five percent of the strength of the School Management Committee shall be from
amongst the following persons:
(a) one-third members
from amongst the elected members of the local authority, to be decided by the
local authority;
(b) one-third members
from amongst teachers from the school, to be decided by the teachers of the
school;
(c) remaining one-third
from amongst local educationists/children in the school, to be decided by the
parents in the Committee.
(4) To manage its
affairs, the School Management Committee shall elect a Chairperson and
Vice-Chairperson from among the parent members. The head teacher of the school
or where the school does not have a head teacher, the senior most teacher of
the school shall be the ex officio Member-Convener of the School Management
Committee.
(5) The School Management
Committee shall meet at least once a month and the minutes and decisions of the
meetings shall be properly recorded and made available to the public.
Rule - 15. Functions of the School Management Committee.
(1) In addition to the
functions specified in clauses (a) to (c) of sub-section (2) of section 21 of
the Act, the School Management Committee shall perform the following functions,
for which it may constitute smaller working groups from amongst its Members:
(a) communicate in simple
and creative ways to the population in the neighbourhood of the school, the
rights of the child as enunciated in the Act; as also the duties of the
Government, local authority, school, parent and guardian;
(b) ensure the
implementation of clauses (a) and (e) of section 24 and section 28;
(c) monitor that teachers
are not burdened with non-academic duties other than those specified in section
27;
(d) ensure the enrolment
and continued attendance of all the children from the neighbourhood in the
school;
(e) monitor the
maintenance of the norms and standards as specified in the Schedule to the Act;
(f) bring to the notice
of the local authority and also the Managing Committee in case of Government
aided schools any deviation from the rights of the child, in particular mental
and physical harassment of children, denial of admission, and timely provision
of free entitlements as per sub-section (2) of section 3 of the Act;
(g) identify the needs,
prepare a plan, and monitor the implementation of the provisions of section 4
of the Act;
(h) monitor the
identification and enrolment of, and facilities for learning by disabled
children and ensure their participation in, and completion of elementary
education;
(i) monitor the implementation
of the Mid-day Meal in the school;
(j) prepare an annual
account of receipts and expenditure of the school and submit the same for the
approval of the Managing Committee in case of Government aided schools;
(k) ensure that no
teacher of the school is directly or indirectly engaged in private tuitions,
private teaching activity or private consultancy work or business, and save as
permissible under section 27 of the Act or other law or service rules as
applicable, shall not render any services to any firm or company or any
organization, with or without remuneration and if any such case is identified,
bring the same to the notice of appropriate authority for further action.
(2) Any money received by
the School Management Committee from the Government or from the Managing
Committee in case of Government aided schools for the discharge of its
functions under this Act, shall be kept in a separate account, to be made
available for audit every year.
(3) The accounts referred
to in clause (j) to sub-rule (1) and sub-rule (2) shall be signed by the
Chairperson/Vice-Chairperson and Convener of the School Management Committee
and countersigned by the authorised signatory of the Managing Committee in case
of Government aided schools. They shall be made available to the Director
within one month of their preparation.
Rule - 16. Preparation of School Development Plan for the purpose of section 22 of the Act.
(1) The School Management
Committee shall prepare a School Development Plan at least three months before
the end of the financial year in which it is first constituted under the Act.
(2) The School
Development Plan shall be a three year plan comprising three annual sub-plans.
(3) The School
Development Plan shall contain the following details
(a) estimates of
class-wise enrolment for each year;
(b) requirement, over the
three year period, of the number of additional teachers, including head
teachers, subject teachers and part time teachers, separately for Classes I to
IV and Classes V to VIII, calculated with reference to the norms specified in the
Schedule to the Act.
(c) physical requirement
of additional infrastructure and equipments over the three year period,
calculated with reference to the norms and standards specified in the Schedule
to the Act.
(d) additional financial
requirement over the three year period, year-wise, in respect of (b) and (c)
above, including additional requirement for providing special training facility
specified in section 4, entitlements of children such as free text books and
uniforms, and any other additional financial requirement for fulfilling the
responsibilities of the school under the Act.
(4) The School
Development Plan should be signed by the Chairperson/Vice-Chairperson and
Convener of the School Management Committee and countersigned by the authorised
signatory of the Managing Committee in case of Government aided schools. It
shall be submitted to the Director before the end of the financial year in
which it is to be prepared.
Rule - 17. Special training for the purposes of first proviso to section 4 of the Act.
(1) The School Management
Committee of a school shall identify, children requiring special training and
organize such training in the following manner, namely:
(a) the special training
shall be based on specially designed learning material appropriate to age of
child approved by an academic authority as specified under sub-section (1) of
section 29 of the Act;
(b) the special training
shall be provided in classes held on the premises of the school, or through
classes organized in safe residential facilities;
(c) the special training
shall be provided by teachers working in the school or by teachers specially
appointed for the purpose;
(d) the duration of the
special training shall be for a minimum period of three months which may be
extended, based on periodical assessment of learning progress, for a maximum
period not exceeding two years.
(2) The child shall, upon
induction into a class appropriate to his or her age after special training,
continue to receive special attention by the teacher to enable him or her to
successfully integrate with the rest of the class, academically and
emotionally.
PART VI TEACHERS
Rule - 18. Minimum Qualifications.
The
minimum qualifications laid down by the academic authority referred to in
sub-section (1) of section (23) of the Act, shall be applicable for every
school referred to in clause (n) of section 2 of the Act.
Rule - 19. Salary, allowances and terms and conditions of service of teachers.
(1) The Government shall
notify the terms and conditions of service and salary and allowances of
teachers in order to create a professional and permanent cadre of teachers.
(2) In particular and
without prejudice to the generality of the sub-rule (1), the terms and
conditions of service shall take into account the following, namely:
(a) accountability of
teachers to the School Management Committee constituted under section 21; and
(b) provisions enabling
long term stake of teachers in the teaching profession.
(3) Till such time a
notification is issued under sub-rule (1), the scales of pay and allowances,
medical facilities, pension, gratuity, provident fund and other benefits of
regular teachers shall be governed by relevant rules as applicable to them.
Rule - 20. Other duties to be performed by teachers.
(1) The teacher shall
maintain a file containing the pupil cumulative record for every child which
shall be the basis for awarding the certificate specified in sub-section (2) of
section 30 of the Act.
(2) In addition to the
functions specified in clauses (a) to (e) of sub-section (1) of section 24 of
the Act, a teacher may perform the following duties assigned to him or her,
without interfering with regular teaching, namely:
(a) participate in
training programmes; and
(b) participate in
curriculum formulation, and development of syllabi training modules and text
book development.
(3) The teachers shall
assess the performance of every child periodically as per the prescribed
curriculum and take up remedial teaching of those children who do not reach
expected learning levels, in each subject. The report of periodic evaluation of
the child shall form the basis for devising and implementing remedial teaching
programme by the teachers.
Rule - 21. Manner of redressing grievances of teachers.
(1) The School Management
Committee shall be the first level of grievance redressal to teachers of
schools.
(2) The Government shall
constitute School Tribunal at the State level which would entertain petitions
made against the orders or actions of School Management Committee.
PART VII
COMPLETION
OF ELEMENTARY EDUCATION
Rule - 22. Award of certificate to child.
(1) The certificate of
completion of elementary education shall be issued in Form IV hereto within one
month of the completion of elementary education.
(2) The certificate
referred to in sub-rule (1) shall,
(a) certify that the
child has completed all courses of study as laid down by an academic authority
under section 29; and
(b) specify the Pupil
Cumulative Record of the child and achievements of the child in areas of
activities beyond the prescribed courses of study and may include music, dance,
literature, sports, etc.
(3) The schools shall
ensure that the child has reached the expected learning levels before such a
certificate is issued.
PART VIII
BODIES
Rule - 23. Academic Authority to lay down curriculum and evaluation procedure.
The
State Government shall notify the academic authority for the purpose of section
29.
(1) While laying down the
curriculum and evaluation procedure, the academic authority shall,
(a) formulate the
relevant and age appropriate syllabus and text books and other learning
material;
(b) develop in-service teacher
training design; and
(c) prepare guidelines
for putting into practice continuous and comprehensive evaluation.
(2) The academic
authority referred to in sub-rule (1) shall design and implement a process of
holistic school quality assessment on a regular basis.
Rule - 24. Functions of State Commission for Protection of Child Rights.
(1) The State Commission
for Protection of Child Rights constituted under section 17 of the Commissions
for Protection of Child Rights Act, 2005 (Central Act 4 of 2006), shall, in addition
to the functions assigned to them under that Act, also perform the following
functions, namely:
(a) examine and review
the safeguards for rights provided by or under this Act and recommend measures
for their effective implementation;
(b) inquire into complaints
relating to child's right to free and compulsory education; and
(c) take necessary steps
as provided under sections 15 and 24 of the said Commission for Protection of
Child Rights Act, 2005 (Central Act 4 of 2006).
(2) The said Commission
shall, while inquiring into any matters relating to child's right to free and
compulsory education under clause (c) of sub-section (1), have the same powers
as assigned to them respectively under sections 14 and 24 of the said
Commissions for Protection of Child Rights Act.
(3) Any person having any
grievance relating to the right of a child under the Act may make a written
complaint to the local authority having jurisdiction.
(4) After receiving the
complaint under sub-section (1), the local authority shall decide the matter
within a period of three months after affording a reasonable opportunity of
being heard to the parties concerned.
(5) Any person aggrieved
by the decision of the local authority may prefer an appeal to the State
Commission for Protection of Child Rights.
(6) The appeal preferred
under sub-section (3) shall be decided by State Commission for Protection of
Child Rights, as provided under clause (c) of sub-section (1) of section 31.
(7) The State Commission
for Protection of Child Rights, shall set-up a child helpline, accessible by
SMS, telephone and letter, which would act as the forum for aggrieved
child//guardian to register complaint regarding violation of rights under the
Act, in a manner that records her/his identity but does not disclose it.
(8) All complaints to the
helpline should be monitored through a transparent 'alert and action', online
mechanism by the State Commission for Protection of Child Rights.
Rule - 25. State Advisory Council for.
(1) The State Advisory
Council shall consist of,
(a) A Chairperson and
fourteen members.
(b) The Minister
in-charge of the Department of Education shall be the ex officio Chairperson of
the Council.
(c) Members of the
Council shall be appointed by the Government from amongst persons having
knowledge and practical experience in the field of elementary education and
child development in the following composition:
(i) at least four members
of the Council shall be persons belonging to Scheduled Castes, Scheduled
Tribes, Other Backward Classes and minority communities;
(ii) at least one member
of the Council shall be person having specialized knowledge and practical
experience of education of children with special needs;
(iii) one member of the
Council shall be person having specialized knowledge in the field of
pre-primary education;
(iv) at least two members
of the Council shall be persons having specialized knowledge and practical
experience in the field of teaching; and
(v) fifty percent of such
members shall be women.
(d) The ex officio
members of the Council shall be
(i) Director of SCERT,
(ii) Deputy Director
(Academic),
(iii) SPD, RTE-SSA shall be
ex officio Member-Secretary of the Council.
(e) The RTE-SSA shall
provide logistic support for meetings of the Council and its other functions.
(2) The procedure for
transaction of business of the Council shall be as under:
(a) the Council shall
meet regularly at such times as the Chairperson thinks fit but three months
shall not intervene between its last and the next meeting.
(b) the meeting of the
Council shall be presided by the Chairperson. If for any reason the Chairperson
is unable to attend the meeting of the Council, he may nominate a member of the
Council to preside over such meeting.
(c) quorum of the meeting
of the Council shall be considered complete if at least 50% of its members are
present.
(3) Every member of the
Council shall hold office as such for a term of two years from the date on
which he assumes office:
Provided
that no member shall hold office for more than two terms.
(4) Any member may be
removed from his office by an order of the Government on the ground of proved
misbehaviour or incapacity, or on the happening of any one or more of the
following events, namely:
(a) if he is adjudged an
insolvent; or
(b) if he refuses to act
or become incapable of acting; or
(c) if he is of unsound
mind and stands so declared by a competent court; or
(d) if he has abused his
office so as to render his continuance in office detrimental to the public
interest; or
(e) if he is convicted
for an offence by a competent court of law; or
(f) if he is without
obtaining leave of absence, remains absent for two consecutive meetings of the
State Advisory Council.
(5) No member shall be
removed from his office without being given an adequate opportunity of being
heard.
(6) If vacancy occurs in
the office of member of the State Advisory Council, whether by reason of his
death, resignation or otherwise, such vacancy shall be filled within a period
of one hundred and twenty days by making a fresh appointment.
(7) Members of the State
Advisory Council other than ex officio members shall be entitled for
reimbursement of travelling and daily allowances for official journeys in
accordance with the orders issued by the Government from time to time.
FORM I
[See rule 10(1)]
FORM OF DECLARATION
To
,
The
Deputy Director of Education,
(Name
of Zone and District)
Sir,
I
am to declare the details about compliance with the norms and standards
specified in the Schedule to the Right of Children to Free and Compulsory
Education Act, 2009 (Central Act No. 35 of 2009) in respect of (Name of the
School) school, which are as under:
ENCLOSURE TO FORM I
(A)
School Details
(1)
Name of School :
(2)
Academic Year :
(3)
District :
(4)
Postal Address :
(5)
Village/Town/City :
(6)
Pin Code :
(7)
Phone No. with STD Code :
(8)
Fax No. :
(9)
Email address, if any :
(10)
Nearest Police Station :
(B)
General Information
(1)
Year of Foundation
(2)
Date of First Opening of School
(3)
Name of Trust/Society/Managing
Committee
(4)
Whether Trust/Society/Managing
Committee/is registered
(5)
Period up to which Registration of
Trust/Society//Managing Committee is valid
(6)
Whether there is a proof of
non-proprietary character of the Trust/Society/Managing Committee supported by
the list of members with their address on an affidavit in copy
(7)
Name official address of the
Manager/President/Chairman of the school
Name:
Designation: Address :
Phone:
(O) ????????.
(R)
??????.??
(8)
Total Income & Expenditure during
last 3 years surplus/deficit
|
Year
|
Income
|
Expenditure
|
Surplus/deficit
|
(C)
Nature and area of School
(1)
Medium of Instruction
(2)
Type of school (Specify entry &
exit classes)
(3)
If aided, the name of agency and
percentage of aid
(4)
If school Recognized
(5)
If so, by which authority Recognition
number
(6)
Does the school has its own building
or is it running in a rented building
(7)
Whether the school buildings or other
structures or the grounds are used only for the purpose of education and skill
development?
(8)
Total area of the school
(9)
Built in area of the school
|
(D) Enrollment Status
|
|
|
Class No
|
No. of Section
|
No. of students
|
|
(1) Pre-Primary
(2) I-IV
(3) V-VIII
|
|
|
(E) Infrastructure Details & Sanitary Conditions
|
|
|
Room Numbers
|
Average Size
|
|
(1) Classroom
|
|
|
(2) Office room-cum- Store Room
|
|
|
(3) Headmaster Room
|
|
|
(4) Kitchen-cum-Store
|
|
|
(F) Other Facilities
|
|
|
(1) Whether all facilities have barrier free access
(2) Teaching Learning Material (attach list)
(3) Sports & Play equipments (attach list)
(4) Facility books in Library
(1) Books (No. of books subjectwise)
(2) Periodical/Newspapers
(5) Type and number of drinking water facility
(6) Sanitary Conditions
(i) Type of W.C. & Urinals
(ii) Number of Urinals/Lavatories Separately for Boys
(ii) Number of Urinals/Lavatories Separately for Girls
|
|
|
(G) Particulars of Teaching Staff
|
|
|
|
|
(G) Particulars of Teaching Staff
|
|
|
|
1. Teaching in Primary/Upper Primary exclusively (details of each
teacher separately) Teacher's Name Father's/Spouse's Name Date of Birth
(1) (2) (3)
|
|
Academic Qualification (4)
|
Professional Qualifications (5)
|
Teaching Experience (6)
|
|
Class Assigned (7)
|
Appointment Date (8)
|
Trained or Untrained (9)
|
|
2. Teaching in Both Elementary and Secondary (details of each teacher
separately)
|
|
Teacher's Name (1)
|
Father's/Spouse's Name (2)
|
Date of Birth (3)
|
|
Academic Qualification (4)
|
Professional Qualifications (5)
|
Teaching Experience (6)
|
|
Class Assigned (7)
|
Appointment Date (8)
|
Trained or Untrained (9)
|
|
3. Head Teacher
|
|
Teacher's Name (1)
|
Father's/Spouse's Name (2)
|
Date of Birth (3)
|
|
Academic Qualification (4)
|
Professional Qualifications (5)
|
Teaching Experience (6)
|
|
Class Assigned (7)
|
Appointment Date (8)
|
Trained or Untrained (9)
|
(H) Curriculum and Syllabus
(1)
Details of curriculum & syllabus
followed in each class (up to VIII)
(2)
System of Pupil Assessment
(3)
Whether pupils of the school are
required to take any Board exam up to class VIII?
(4)
Certified that the school has also
submitted information in this data capture of District Information System of
Education with this application.
(5)
Certified that the school is open to
inspection by any officer authorized by the appropriate authority.
(6)
Certified that the school undertakes
to furnish such reports and information as may be required by the Deputy
Director of Education from time to time and complies with instructions of the
appropriate authority or the Deputy Director of Education as may be issued to
secure the continued fulfillment of the condition of recognition or the removal
of deficiencies in working of the school.
(7)
Certified that records of the school
shall be open to inspection by any officer authorized by the Director of
Education or appropriate authority at any time, and the school shall furnish
all such information as may be necessary.
Chairman/Manager,
Managing Committee
??????????School
Place:
Date:
FORM II
[See rule 11(1)]
Phone:
E-mail:
Fax:
APPLICATION
FOR RECOGNITION
DIRECTORATE
OF EDUCATION GOVERNMENT OF GOA
No.
Dated:
To
,
Dy.
Director of Education,
Directorate
of Education,
Government
of Goa.
Sir,
I
hereby request you to grant a certificate of recognition for the School known
as (Name of the School) School having classes from (Std.) to (Std.), being run
by ________________ educational agency since _______________ (year of starting
the school). I have enclosed herewith declaration in Form I.
Yours
faithfully,
Chairman
of Managing
Committee/Manager
Enclosures:-
Declaration in Form I
Place:
Date:
FORM
III
[See rule 10(3)]
Phone:
E-mail:
Fax:
FORM OF CERTIFICATE
OF RECOGNITION
DIRECTORATE OF
EDUCATION
GOVERNMENT OF GOA
No
Dated:
The
Manager,
Sub:-
Certificate of Recognition to School under the Goa Right of Children to Free
and Compulsory Education Rules, 2012.
Dear
Sir/Madam,
With
reference to your application dated _________ and subsequent correspondence
with the school/inspection in this regard, I convey the approval for grant of
recognition to the
________________________________________________________________ (name of the
school with address) for Class _______ to
Class ________.
The
above sanction is subject to fulfillment of following conditions:-
(1) The grant for
recognition is not extendable and does not in any way imply any obligation to
recognize//affiliate beyond Class VIII.
(2) The School shall
abide by the provisions of Right of Children to Free and Compulsory Education
Act, 2009 and the Goa Right of Children to Free and Compulsory Education Rules,
2012.
(3) The school shall
admit in Class I, to the extent of 25% of the strength of that class, children
belonging to weaker section and disadvantaged group in the neighbourhood and
provide free and compulsory elementary education till its completion. Provided
further that in case of pre-primary classes also, this norm shall be followed.
(4) The school shall not
collect any capitation fee and subject the child or his or her parents or
guardians to any screening procedure.
(5) The school shall not
deny admission to any child for lack of age proof or if such admission is
sought subsequent to the extended period or on the ground of religion, caste or
race, place of birth or any of them.
(6) The school shall
ensure that:
(i) no child admitted
shall be held back in any class or expelled from school till the completion of
elementary education in a school;
(ii) no child shall be
subjected to physical punishment or mental harassment;
(iii) no child is required
to pass any board examination till the completion of elementary education;
(iv) every child completing
elementary education shall be awarded a certificate as per section 30 (2) of
the said Act;
(v) inclusion of students
with disabilities/special needs as per provisions of the Act;
(vi) the teachers are
recruited with minimum qualifications as laid down by an academic authority as
per section 23 of the said Act;
(vii) the teachers performs
their duties specified under section 24(1) of the Act; and
(viii) the teachers shall
not engage himself or herself directly or indirectly in private tuitions,
private teaching activities or private consultancy work or any business and
save as permissible under section 27 of the said Act or other law or service
rules as applicable, shall not render any services to any firm or company or
any organization with or without remuneration.
(7) The school shall
follow the syllabus on the basis of curriculum laid down by academic authority
as per section 29 (1) of the said Act.
(8) The school shall
enroll students proportionate to the facilities available in the school.
(9) The school shall
maintain the standards and norms as specified in section 19 of the said Act.
The facilities reported at the time of last inspection are given under:
(a) Area of school campus
(b) Total built up area
(c) Area of play ground
(d) No. of class rooms
(e) Rooms for Headmaster
(f) Office-cum-Storeroom
(g) Separate toilet for
boys and girls -
(h) Safe Drinking Water
Facility
(i) Barrier free Access-
(j) Availability of
Teaching Learning Material//Play Sports Equipments/Library.
(10) No unrecognized
classes shall run within the premises of the school or outside in the same name
of school.
(11) The school buildings
or other structures or the ground are used only for the purposes of education
and skill development.
(12) The school is run by
(name of society), a society registered under the Societies Registration Act,
1860 (Central Act No. 21 of 1860) a public trust named ____________ ,
constituted under ____________ , and if there is any change in the
management/constitution of the Society/Trust, the same shall be intimated to
the Government.
(13) The school is not run
for profit to any individual, group or association of individuals or any other
persons.
(14) The accounts shall be
audited and certified by a Chartered Accountant and proper accounts statements
should be prepared. A copy each of the statements of Accounts should be sent to
the Joint Director of Accounts in the Directorate of Education every year.
(15) The recognition Code
Number allotted to your school is ______________ . This may please be noted and
quoted for any correspondence with this office.
(16) The school shall
furnish such reports and information as may be required by the Director of
Education, from time to time, and comply with such instructions of the
Government as may be issued to secure the continued fulfillment of the
condition of recognition or the removal of deficiencies in working of the
school;
(17) Renewal of
Registration of Society, if any, be ensured.
(18) Other conditions as
per Annexure enclosed.
Yours
faithfully,
(
)
Dy.
Director of Education
Directorate
of Education
Government
of Goa.
FORM IV
[See rule 22(1)]
CERTIFICATE OF COMPLETION OF
ELEMENTARY EDUCATION
Under the Right of Children to Free
and Compulsory Education Act, 2009 (35 of 2009)
This
is to certify that ????????????????????????????????? son of/daughter
of/ward of Shri/Smt???????????????????.??????????????????????????????????????. ?????????????????????????????????????. ? (Name and full
address of parent or Guardian) with date of birth on?????????
has been evaluated in the school and has completed the elementary education on ????????????????????
(specify
year & month).The Pupil Cumulative Record and Health Card are attached.
He/She has proven ability in ????????????????????
He/She
is eligible to continue his/her studies in the next higher class.
Headmaster
Place:
Date:
Office
Seal
FORM V
[See rule 7(8)]
Application
for Claiming Reimbursement of the expenditure incurred by a school specified in
sub-clause (iv) of clause (n) of section 2, providing free and compulsory
education as specified in clause (c) of sub-section (1) of section 12
*
General Information of the School:
(1)
Name of the School
(2)
Year of Establishment
(3)
Location
(4)
Postal Address with Pin code
(5)
Telephone No.
(6)
Type of School
(Primary/Middle/Secondary/Senior Secondary)
(7)
Type of Management
(Society/Trust/Religious Origination/Minority/any other specify).
*Grant
Received by the School:
(i)
Did you receive any
concession/preference for the allotment of the Grant from the State
Govt./Central Govt./Municipal Committee/Corporation? If Yes (Please specify)
__________________________________________________________________________________________________________________________________________
__________________________________________________________________________________________________________________________________________
(ii)
Did you receive any grant for the
construction of the School from the State Govt./Central Govt./Municipal
Committee/Corporation? If Yes (Please specify)
__________________________________________________________________________________________________________________________________________
__________________________________________________________________________________________________________________________________________
(iii)
Did you receive any grant for the
running the School from State Govt./Central Govt./Municipal
Committee/Corporation? If Yes (Please specify)
__________________________________________________________________________________________________________________________________________
__________________________________________________________________________________________________________________________________________
(iv)
In case any grant concession has been
provided to the school, did the school have any liability attached with the
grant. If Yes (Please specify)
__________________________________________________________________________________________________________________________________________
__________________________________________________________________________________________________________________________________________
*
Class Wise No. of Students belonging to Weaker Section and Disadvantaged group:
|
Class
|
Total Strength
|
25% of the Existing Strength
|
No. of Students admitted in the Class from above category
|
Remarks, if any
|
|
I
II
III
IV
V
VI
VII
VIII
|
|
|
|
|
*Class
wise Information of the Students Admitted in the School:
|
Name of the Student
|
Father's Name
|
Date of the Admission
|
Date of Leaving the School (if any)
|
Remarks
|
(Please
give information for each class functional in the school)
*Fee
Structure of the School:
(1)
Fee charged from Students other than
the Disadvantage and Weaker Section of the Society of the School.
Name
of the Class
|
Period Fee
|
Building Fund
|
Computer Fee
|
Science Fund
|
Transport fund Any other fund
|
Total
|
|
Monthly Annually
|
|
|
|
|
|
(Please
supply Classwise the similar information for all the classes being run in the
school)
|
* Monthwise and Classwise Claim for the Students belonging to Weaker
Section of the Society studying in the School:
|
|
Month
|
Amount
|
No. of Students
|
Total
|
Remarks
|
(Please
supply classwise the similar information for each class being run by the
school)
*
Total Claim Admissible under RTE Act, 2009 for the Private School:
*
Name of the Bank with Address alongwith type of Account, Account No. where the
Claim is to be Electronically Transfer:
DECLARATION
I
hereby declare that the above said particulars provided by the school for
obtaining the reimbursement of claim for 25% of students belonging to the
Weaker Section to the Society are correct with further understanding that all
provisions as contained in The Right of Children to Free and Compulsory
Education Act, 2009 and the rules framed by Government thereunder are being
complied with.
Date:
Place:
Signature
of the Authorized Person
(Managing
Director/Principal/Trustee, etc.)