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 that behalf, the Government of Maharashtra hereby
makes the following rules to amend of 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: (1)
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, 2014. (2)
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 (hereinafter referred to as "the principal
Rules"), (a)
after
clause (a), the following clause shall be inserted, namely : "(a-1)
"Admission Committee" means the Committee constituted for the purpose
of giving effect to 25% admission under the Act, headed by the
Principal/Headmaster of the concerned school consisting of one representative
of parents from the School Management Committee, one nominee of the management
of the school and one nominee of the Education Officer;"; (b)
for
clause (d), the following clause shall be substituted, namely: "(d)
"Education Officer" means the District Education Officer (Primary) of
the concerned Zilla Parishad, in respect of all the schools in the State and
Education Officer of Brihanmumbai Municipal Corporation in respect of schools
in Brihanmumbai Municipal Corporation Area;"; (c)
clause
(f) Shall be deleted; (d)
after
clause (g), the following clauses shall be added, namely : "(h)
"Online Admission Committee" means the committee, headed by the
Regional Deputy Director consisting of Education Officers of Zilla Parishad,
Municipal Corporation, Municipal Councils and Nagar panchayats as well as two
parents and two management representatives from the school Management
Committees' within the jurisdication of Online Admission Process is undertaken; (e)
"Online
Admission Process" means the process where admission information is made
available to public, application forms are accepted and allotment of seats to
children for admission is done online; (f)
"Principal/Headmaster"
means the Head Teacher of the appropriate School.". (3)
In
rule 3 of the principal Rules, sub-rule 3.6 shall be deleted. (4)
In
rule 4 of the principal Rules, (a)
after
the words and letters "in Form II" the Words and letters "or a
Form similar to that for online admission" shall be inserted; (b)
at
the end, after the words and letters "said school" the words and
letters "or by the Online Admission Committee" shall be added. (5)
After
rule 9 of the principal Rules, the following rules shall be inserted, namely: "9A. Online
Admission Process. In the area Where the Online Admission Process
is undertaken, in lieu of the procedure provided in rule 3, the following
procedure shall be applicable. (1)
The
other provisions of these rules regarding the procedure for the selection of
children shall apply to the Online Admission Process. (2)
School
Registration Module (a)
All
the eligible Schools for 25% reservation shall register themselves within
pre-defined time frame. (b)
The
School Principal/Headmaster shall be responsible for all the correctness of the
information provided While registering their school. (c)
The
Education Officer shall verify all the input information provided by school at
the time of school registration and approve the schools accordingly. (d)
If
in case there is need to change or update any information provided by the
school, the Education Officer shall verify the input information provided by
school at the time of school registration and permit the schools to change or
update the input information accordingly and approve it thereafter. (3)
Children
Registration and Application Module (a)
The
application Form shall be made available online by the Director of Education
(Primary) on www.rtemaharashtra. in or any website declared by the Government. (b)
All
the eligible applicants shall apply online in the Form as provided by the
Director of Education (Primary) on the website. (c)
The
documents required under rule 6 shall be submitted or shown, as the case may
be, at the time of seeking admission in the school allocated. (d)
The
acknowledgment for the online application shall be provided online to the applicant.
The applicant may take the print out of the same. (e)
The
list of the applicants selected shall be displayed on the website. Applicants
can download and print the allocation letter. (f)
Applicant/Parents/Guardian
of the Children who are applying online shall be responsible for the
correctness of all the information provided. (4)
School
Allocation (a)
If
the number of applications received are less than the intake of the school (as
per 25% reservation) within the geographical area of 1 kilometer radius and 3
kilometer radius, then there shall be an auto allocation of schools to all the
respective applicants. (b)
If
the number of applications received are more than the intake of the school (as
per 25% reservation) within the geographical area of 1 kilometer radius and 3
kilometer radius respectively, then there shall be a draw of lottery so as to
allocate the schools. (c)
After
the process of school allocation is complete, all the applicant shall get the
allotment letter for all the schools they have been allotted to at their login
and also SMS will be sent to the applicant. The schools shall get the list of
all the applicants who have been allocated the respective school at school
login. (d)
The
applicant can take the admission in the school of their choice (in case of
multiple schools allocation) on verification of all the supporting documents by
school personnel and schools shall admit all the respective Children with
genuine supportive documents within stipulated time period given. (e)
School
allocation of all those applicants will stand cancelled on account of
non-submission of all the supportive documents or in case admission is not
taken within the stipulated time period. (f)
After
completion of all rounds, if any applicant is not allotted any school, he will
be informed by SMS. (5)
Remaining
intake as per 25% reservation shall be calculated and the above process of
school allocation or calling for fresh application may be repeated as many
times as required. 9B. Powers and duties
of Online Admission Committee. (1)
The
Online Admission Process shall be done by the Online Admission Committee in
co-ordination with schools and shall ensure that the entire process from
application to allocation of schools is done in a transparent manner. (2)
The
Online Admission Committee have the powers to (a)
Fix
the time frame for all activities regarding Online Admission Process including
calling for new applications, date of lottery, period within which admission
has to be taken by parents/guardians, etc. (b)
Allocate
Children to schools concerned and directing schools to admit Children under 25%
quota if they are found eligible. (c)
Monitor
every process from application to allocation and admission. (d)
Take
as many rounds as required and appropriate to fill the 25% quota. (e)
Decide
on complaints of non-admission by the school. 9C. Power to bring
areas under Online Admission Process. The Director of Education (Primary) may, from
time to time, with the approval of the Government, bring any or all parts of
the State under the Online Admission Process.". (1)
In
Form-I of the principal Rules, at the end, for the words "Head of the
institution" the word "Headmaster" shall be substituted. (2)
In
Form-III of the principal Rules, at the end, for the words "Head of the
institution" the word "Headmaster" shall be substituted. (3)
In
Form-V of the principal Rules, at the end, for the words "Head of the
School" the word "Headmaster" shall be substituted. 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, 2014
PREAMBLE