[09
February 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-2) Rules, 2024. In
rule 1 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,- (i)
in clause (a), the
word "and" shall be deleted; (ii)
in clause (b), after
the word "instruction" the word "and" shall be added; (iii)
after clause (b), the
following clause shall be added, namely (c) "Private un-aided schools
which are identified under the proviso to sub-clause (5) of rule 4 of the
Maharashtra Right of Children to Free and Compulsory Education Rules,
2011."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-2) Rules, 2024