Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Eighty-Sixth Amendment) Act, 2002 [12 December 2002] CONTENTS 1. Short Title And Commencement. 2. Insertion Of New Article 21A 3. Substitution Of New Article For Article 45 4. Amendment Of Article 54A Constitution (Eighty-Sixth Amendment) Act, 2002 [12 December 2002] An Act further to amend the Constitution of India. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-- 1. Short Title And Commencement. :- (1) This Act may be called the Constitution (Eighty-sixth Amendment) Act, 2002. ( 2 ) It shall come into force on such 1date as the Central Government may, by notification in the Official Gazette, appoint. 1. Effective from 01.04.2010 vide Notification No. S.O.427(E) dated 16.02.2010. 2. Insertion Of New Article 21A :- After article 21 of the Constitution, the following article shall be inserted, namely:-- "21A. Right to education.- The State shall provide free and compulsory education to all children of the age of six to fourteen years in such manner as the State may, by law, determine.". 3. Substitution Of New Article For Article 45 :- For article 45 of the Constitution, the following article shall be substituted, namely:-- "45. Provision for early childhood care and education to children below the age of six years.- The State shall endeavour to provide early childhood care and education for all children until they complete the age of six years.". 4. Amendment Of Article 54A :- In article 51A of the Constitution, after clause (j), the following clause shall be addedy namely:-- "(k) who is a parent or guardian to provide opportunities for education to his child or, as the case may be, ward between the age of six and fourteen years.".