Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH COMPULSORY PRIMARY EDUCATION RULES, 1982 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . ANDHRA PRADESH COMPULSORY PRIMARY EDUCATION RULES, 1982 In exercise of the powers conferred by Section 99 read with sub sections (3) and (5) of Section 9, subsection (2) of Section 10, subsection (2) of Section 12, subsections (1), (2) and (6) of Section 13 and the proviso to subsection (2) of Section 15 of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982), the Governor of Andhra Pradesh hereby makes the Compulsory Primary Education Rules. 1. . :- (1) These rules may be called the Andhra Pradesh Compulsory Primary Education, Rules, 1982. (2) They shall come into force with immediate effect. 2. . :- In these rules unless the context otherwise requires (a) Act means the Andhra Pradesh Education Act, 1982. (b) Attendance order means an order passed under Section 13. (c) Declaration means the declaration published under sub section (7) of Section 9. (d) Form means, a form appended to these rules. (e) Scheme means a scheme for Compulsory Primary Education sanctioned under Section 9. (f) Section means a Section of the Andhra Pradesh Education Act, 1982. 3. . :- (1) The Scheme for Compulsory Primary Education to be submitted under Section 9 shall be in Form I and shall, in addition to the particulars specified in subsection (3) of Section 9 contain the following particulars also namely: (a) The number of school buildings owned by the local authority. (b) The number of school buildings rented or rent free buildings where the schools are located. (c) Whether the existing buildings are adequate to provide accommodation for the additional pupils, if not, the arrangement proposed to provide additional accommodation. (d) Whether play grounds are available. (e) Whether sanitary arrangements are available. (f) Whether sufficient funds are available for implementing the scheme. (g) Whether the equipment available is adequate : If not the arrangements proposed to be made to provide for the additional equipment. (h) Whether other facilities like : (i) midday meals, (ii) free supply of stationery and books to pupils, (iii) free clothing to deserving poor, (iv) attendance scholarships, etc., are proposed to be provided and if so, the details thereof. (2) The scheme shall be submitted in quadruplicate through the District Educational Officer having jurisdiction over the area in which the scheme is to be implemented. 4. . :- No scheme for Compulsory Primary Education shall be sanctioned unless the Government are satisfied that (1) sufficient funds are available in the budget of the local authority, to meet the cost of the scheme in full, and (2) the local authority has taken steps to provide : (a) the requirements with regard to accommodation, staff, furniture and equipment. (b) facilities for play and open air exercises. (c) sanitary arrangements atleast for girl students. 5. . :- (1) The declaration referred to under subsection (6) of Section 9 shall be in Form II. (2) The declaration shall, in addition to being published in the Andhra Pradesh Gazette, also be published in the language of the locality (a) by fixture on the notice board of the office of the local authority. (b) by beat of tomtom in the area in which the scheme is to be introduced if such area or part thereof lies in Gram Panchayat. (c) in one of the local daily news papers having wide circulation, if the area in which the scheme is to be introduced lies within Municipality or Municipal Corporation, and (d) in such other manner as the local authority or the authority who implements the scheme, may decide. 6. . :- (1) As early as possible after the declaration under sub section (6) of Section 9 is published, the local authority shall cause to be prepared an enumeration register in Form III showing the names of the children to whom the scheme applies, their ages and the names and addresses of their guardians. (2) The enumeration register shall be prepared and maintained by the attendance authority for the area comprising his jurisdiction. (3) The enumeration register for each succeeding year shall likewise be prepared during the period from January to March. At the time of preparing such enumeration registers the correctness of the entries in the enumeration registers for the previous years shall be verified and they shall be revised wherever necessary in order to bring them uptodate. (4) The enumeration registers prepared under the Andhra Pradesh Primary Education Rules, 1961 shall be deemed to have been prepared under these rules and shall be continued with such additions and alterations as may be deemed necessary. 7. . :- (1) Every child to whom the scheme applies shall attend an approved school for the minimum number of working days and for the minimum period on each working day as specified in subrule (2), from the date of admission till the end of the academic yar in which heshe attains the age or completes education upto the class or standard specified in the declaration. (2) The presence for instruction in an approved school of the category specified in column (1) of the table below in the classes and for the number of days and periods specified in columns (2), (3) and (4) respectively thereof is considered as attendance for the purpose of subrule (1) TABLE Category of Schools Class No.of working days in an academic year. No. of working hours per day. (1) (2) (3) (4) 1. Primary schools having not more than five classes Classes I to V 220 [5] 2. (a) Primary schools having VI and VII Classes; and (b) Secondary schools Classes I to VII 220 [512] 3. Night Primary schools Classes I to VII 300 3 4. Nonformal Education Centres Each stage of instruction 180 2 Provided that no child shall be required to attend a school if there is no approved school within a distance of one kilometer from the residence of the child measured along the shortest path or road. (3) Subject to the provisions of subrule (2), the District Educational Officer may fix the period or periods and the time for each working day for purpose of attendance in an approved school. 8. . :- As soon as possible after the first day of each academic year, the attendance authority shall ascertain whether every child in the specified area in his jurisdiction has been admitted in the approved school and shall enter the name of the approved school in the enumeration register. 9. . :- When a pupil seeks admission for the first time into an approved school not having studied in any school previously he shall be placed in the class which the Headmaster considers suitable after administering a test. 10. . :- (1) A School record sheet shall be maintained for each pupil in an approved school by the Headmaster in Form IV. The reference numbers of defaults, if any shall be entered in the record sheet by the Headmaster at the end of each quarter. Such record sheet shall be issued to the pupil on leaving the school and shall be produced by the pupil when joining another school. The Headmaster shall sign the record sheet before it is issued. (2) The Headmaster of the school shall keep a copy of the entries to the record sheet in a register maintained for the purpose. He shall sign at the end of each academic year in the register and make an entry of the issue of record sheet in it. (3) When an application for the issue of a record sheet is made after one year from the date of the pupil leaving the school, a fee of one rupee may be levied for the issue of the record sheet. A fee of two rupees may, be levied for the issue of a duplicate record sheet. 11. . :- When a child, on account of transfer of residence or for any other reason, is newly admitted to an approved school or leaves school during the course of an academic year, the Headmaster concerned shall report the fact to the attendance authority, who shall cause necessary alterations to be made in the enumeration register. 12. . :- No child shall remain absent from school without obtaining exemption or leave of absence from the authorities specified below : (a) Leave on account of sickness for periods not exceeding one month at a time and for other bona fide reasons for a period not exceeding one week at a time or two months in all during, an academic year, may be sanctioned by the Headmaster. (b) Leave for longer periods or exemption from attendance for any of the reasons mentioned in clauses (a), (d), (f) and (g) of sub section (1) of Section 12 may be sanctioned by the attendance authority. (c) Exemption from attendance for any of the reasons mentioned in clauses (b), (c) and (e) of subsection (1) of Section 12 may be sanctioned by the District Educational Officer. 13. . :- The Headmaster of every approved school shall send to the attendance authority, before the fifth day of each month, a list of children, together with the names of their guardians who have failed to attend the school without leave or exemption indicating the number of days or holidays on which each child failed to attend the school. 14. . :- If an attendance authority finds that a child, to whom the scheme applies, has not been admitted to any approved school he shall send a notice in Form V to the guardian of the child to admit the child in an approved school within seven days from the date receipt of notice or to show reasonable cause for not sending the child to an approved school. (2) If within the time specified in the notice, the guardian has not admitted the child in an approved school or the reasons given for nonadmission are primafacie not satisfactory, the attendance authority shall hold an enquiry in the manner provided in Rule 15. 15. . :- (1) A notice in Form VI, specifying the date, time and place of enquiry and requiring the guardian to appear in person, or by a representative duly instructed shall be sent atleast five days in advance of the date of enquiry. (2) On the day of enquiry, the attendance authority shall examine the guardian or his representatives, if present. He shall also examine the witnesses, if any, and consider such evidence as may be produced by the guardian or his representative. He may also examine such other witnesses and consider such other evidence as may appear to be relevant. (3) If, after holding the enquiry, the attendance authority is satisfied that there is no reasonable cause for the non attendance of the child, he may pass an attendance order in Form VII directing the guardian to cause the child to attend an approved school before a date specified in the order. 16. . :- (1) If the report of the Headmaster under Rule 13 relates to a child in respect of whom no attendance order, has been passed the attendance authority shall serve a notive on the guardian specifying the time, date and place of enquiry and take action as provided in subrules (2) and (3) of Rule 15. (2) If the report of the Headmaster relates to a child in respect of whom an attendance order has been passed, the attendance authority may serve a notice on the guardian in Form VIII and call upon him to show cause why action should not be taken under subsection (1) of Section 87. (3) After considering the guardians explanation, if any, he may take action to file a complaint in the appropriate Court. 17. . :- A guardian, who is aggrieved by an attendance order passed under Rule 15 or 16 may, within seven days from the date of receipt of the order, appeal to the District Educational Officer, whose decision shall be final. 18. . :- Where the guardian has failed to comply with the attendance order and if no appeal has been filed under Rule 17 or where an appeal has been filed and has been rejected, the attendance authority shall serve notice on the guardian in Form VIII and may take action to file a complaint in the appropriate court. 19. . :- If after holding an enquiry under Rule 15 or 16 or considering the explanation of the guardian under subrule(3) of Rule 16, the attendance authority is of the opinion that the non attendance of the child is not due to wilful default of the guardian or that in the circumstances of the case it will be enough to warn the guardian, he may, instead of issuing an attendance order or notice in Form VIII, warn the guardian and drop further action. 20. . :- When a guardian applies for cancellation of an attendance order under subsection (6) of Section 13, the attendance authority shall hold an enquiry in the manner provided in subrule (2) of Rule 15 and thereafter cancel or modify the attendance order. 21. . :- When a child is granted exemption from attendance under Rule 12 or where an attendance order has been cancelled or modified under Rule 20, the fact shall be noted in the enumeration register against the name of the child. 22. . :- The following registers shall be maintained in all the approved schools: 1. Register of Admission and Withdrawal of Pupils (Form IX), 2. Register of Pupils Attendance. 3. Register of Attendance of Teachers. 4. Inspection Book. 5. Visitors Book (Form X). 6. Register of Pay Bills. 7. Acquittances Roll (Form XI). 8. Stock List of Furniture, Charts and Apparatus. 9. Examination and Progress Register. 10. Register of Record Sheets. 11. Register of Defaulters (Form XII). 12. Register Showing the receipts and expenditure of the school (to be maintained by schools under private managements only). 13. Record of lists of school age children attached to the school (Form XIII). 14. Any other record which the D.E.O. may by order specify. 23. . :- (1) Service of the notice of the attendance order under these rules shall be made by delivering a copy thereof to the person on whom it is to be served or to his authorised agent. When such person cannot be found, service may be made on any adult member of his family residing with him and if no such adult member can be found, service may be affected by affixing a copy of the notice on the outer door or on some conspicuous part of the house in which the person ordinarily resides or carries on business. (2) If service cannot be affected in any of the modes aforesaid, or if the authority ordering the service so thinks fit, the notice or the attendance order shall be sent by Registered Post to his last known address. 24. . :- Subject to the adequacy of the funds and the availability of suitable personnel, the local authority shall endeavour to make suitable provisions for the grant of assistance to: (a) needy children for purchase of books and other educational equipment; (b) destitute, delinquest and mentally or physically handicapped children ; and (c) the institution of a school health service (inclusive of school) mean: