29. Curriculum and evaluation procedure.—
(1) The curriculum and the evaluation procedure for
elementary education shall be laid down by an academic authority to be specified by the appropriate
Government, by notification.
(2) The academic authority, while laying down the curriculum and the evaluation procedure under
sub-section
(1), shall take into consideration the following, namely:—
(a) conformity with the values enshrined in the Constitution;
(b) all round development of the child;
(c) building up child's knowledge, potentiality and talent;
(d) development of physical and mental abilities to the fullest extent;
(e) learning through activities, discovery and exploration in a child friendly and child-centered
manner;
(f) medium of instructions shall, as far as practicable, be in child's mother tongue;
(g) making the child free of fear, trauma and anxiety and helping the child to express views
freely;
(h) comprehensive and continuous evaluation of child's understanding of knowledge and his or
her ability to apply the same.
1. Subs. by Act 30 of 2012, s. 7, for “Within six months” (w.e.f. 1-8-2012).
12
STATE AMENDMENT
Rajasthan
Amendment of section 29, Central Act No. 35 of 2009.—In sub-section
(1) of section 29 of the
principal Act, after the existing expression “curriculum” and before the existing expression “and the evaluation
procedure”, the expression”, class appropriate learning level” shall be inserted.
[Vide Rajasthan Act 32 of 2017, s. 6].
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