[15 March 2024] 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 (35 of 2009)
and of all other powers enabling it in this behalf, the Government of
Maharashtra hereby makes the following rules further to amend the Maharashtra
Right of Children to Free and Compulsory Education (Manner of admission of
Minimum 25% children in Class-I or Pre-school at the entry level for the
children belonging to disadvantaged group and weaker section) Rules, 2013 as
follows, namely:- These
rules may be called the Maharashtra Right of Children to Free and Compulsory
Education (Manner of admission of Minimum 25% children in Class-I or Pre-school
at the entry level for the children belonging to disadvantaged group and weaker
section) Amendment Rules, 2024. In
Rule 2 of the Maharashtra Right of Children to Free and Compulsory Education
(Manner of admission of Minimum 25% children in Class-I or Pre-school at the
entry level for the children belonging to disadvantaged group and weaker
section) Rules, 2013, in clause (b), for sub-clause (xi), the following
sub-clause shall be substituted namely "(xi) Socially and Educationally
Backward classes."Maharashtra
Right Of Children To Free And Compulsory Education (Manner Of Admission Of
Minimum 25% Children In Class-I Or Pre-School At The Entry Level For The
Children Belonging To Disadvantaged Group And Weaker Section) Amendment Rules,
2024