The Telangana (Compulsory Teaching and Learning of Telugu in Schools) Act, 2018.

THE TELANGANA (COMPULSORY TEACHING AND LEARNING 
OF TELUGU IN SCHOOLS) ACT, 2018. 
(ACT No. 10 OF 2018) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Telugu as a Compulsory Subject. 
4. Implementation of teaching and learning Telugu 
language in phased manner. 
5. State Government Text Books. 
6. Exemptions. 
7. Competent Authority. 
8. Competent Authority to be public servant. 
9. Power of the Government to give directions. 
10. Bar of Jurisdiction. 
11. Power to remove difficulties. 
12. Over-riding effect. 
13. Protection of acts done in good faith. 
14. Power to amend the Schedule. 
15. Power to make rules. 
 Schedule. 
 
THE TELANGANA (COMPULSORY TEACHING AND 
LEARNING OF TELUGU IN SCHOOLS) ACT, 2018. 
 
ACT No. 10 OF 2018. 
 
[30th March, 2018] 
 
AN ACT TO PROVIDE FOR  MAKING TEACHING AND 
 LEARNING TELUGU LANGUAGE AS COMPULSORY IN 
 THE STATE OF TELANGANA  AND FOR MATTERS 
 CONNECTED THEREWITH OR INCIDENTAL THERETO. 
 
 Be it enacted by the Legislature of the State of 
Telangana in the Sixty-ninth Year of the Republic of India as 
follows:- 
 
1. (1) This Act may be called the Telangana (Compulsory  
Teaching and Learning of Telugu in Schools) Act, 2018. 
 
 (2) It extends to the whole of the State of Telangana. 
 
 (3) It shall come into force on such date as the State 
Government may, by notification, appoint. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (1) “Academic Year”  means the year commencing on 
the first day of month notified by the Government; 
 
 (2) “competent authority”  means the competent 
authority appointed by the Government under section 7; 
 
 (3) “Government” means the State Government; 
 
                                                           
 Received the assent of the Governor on the 29th March, 2018. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.10 of 2018] 
 (4) “Notification” means a notification published in the 
Telangana Gazette and the word 'notified' shall be construed 
accordingly; 
 
 (5) “prescribed” means prescribed by rules, made by 
Government; 
 
 (6) “school” means,- 
 
  (a) any primary, upper primary/middle school and 
high school/secondary school/senior secondary school 
maintained by the State or Local Bodies; 
 
or 
 
  (b) any primary, upper primary/middle school and 
high school/secondary school established and administered 
or maintained by any private educational agency including 
minority school established and administered under clause 
(1) of article 30 of the Constitution of India whether receiving 
aid from out of the State Fund or not; 
 
or 
 
  (c) any Primary School, Matriculation School, Anglo -
Indian School or Oriental School including minority school 
established and administered under clause (1) of article 30 
of the Constitution of India whether receiving aid from out of 
the State Fund or not; 
 
or 
 
  (d) such other school as may be notified by the 
Government in this behalf, 
 
  Explanation.- For the purpose of this clause,- 
 
[Act No.10 of 2018]  3 
   (i) Primary School shall consist of Classes 1 to 5/ 
Standards I to V; 
 
   (ii) Upper Primary shall consist of Classes 1 to 8 or 
6 to 8 / Standards I to VIII or Standards VI to VIII; 
 
   (iii) High School shall consist of Classes 1 to 10 or 6 
to 10 or 9 and 10 / Standards I to X or VI to X or IX and X; 
 
   (iv) Higher or Senior Secondary schools shall 
consist of Standards I to XII, VI to XII or Standards IX to XII; 
 
 (7) “State” means the State of Telangana. 
 
3. (1) Telugu shall be taught as a compulsory subject from 
Classes 1 to 10 / Standard I to Standard X in all schools, 
commencing from the Academic Year, 2018 -19 in a phased 
manner, as specified in the Schedule. 
 
 (2) The curriculum etc. to be followed in all schools shall 
be as specified in the Schedule. 
 
4. (1) The schools affiliated to CBSE or ICSE or IB or 
Cambridge Boards in the State of Telangana shall 
implement the Telugu language as provided in the Act. 
 
 (2) Telugu language shall be,- 
 
  (a) At school level,- 
 
   (i) a compulsory subject from Standard I to 
Standard X; 
 
   (ii) introduced at Standard 1 in Primary Schools and 
Standard VI in the High Schools from the Academic Year 
2018-19 and shall be extended for further Classes 
progressively as specified in the Schedule. 
Telugu as a 
Compulsory 
Subject. 
Implementation of 
teaching and 
learning Telugu 
language in 
phased manner. 
4  [Act No.10 of 2018] 
5. Every school shall compulsorily follow the text books 
prescribed by the Government. 
 
6. The Government may, by general or special order, 
exempt any class or category of student or students from all 
or any of the provisions of this Act either in part or in whole, 
subject to such conditions as they may deem fit. 
 
7. (1) The Government may, by notification, appoint any 
officer of the Educa tion Department not below the rank of 
District Educational Officer to be the Competent Authority 
for the purposes of carrying out the provisions of this Act 
and the rules made thereunder and different competent 
authorities may be appointed for different areas. 
 
 (2) The Competent Authority shall exercise such powers 
and perform such functions as may be prescribed. 
 
8. A competent authority appointed under section 7 shall 
be deemed to be public servant within the meaning of 
section 21 of the Indian Penal Code, 1860. 
 
9. (1) (a) The Government may, in the public interest, by 
order, direct the Competent Authority to make an enquiry or 
to take appropriate proceedings under this Act in any case 
specified in the order, and the Competent Authority shall 
report to the Government the result of the enquiry made or 
the proceedings taken by him within such period, as may be 
prescribed. 
 
  (b) On receipt  of the report from the Competent 
Authority under clause (a), the Government shall give such 
direction as they may deem fit and such direction shall be 
final and binding. 
 
 (2) The Government may give such directions to such 
authority as may appear to them  to be necessary for 
State Government 
Text Books. 
Exemptions. 
Competent 
Authority. 
Competent 
Authority to be 
public servant. 
Central Act 45 of 1860. 
Power of the 
Government to 
give directions. 
[Act No.10 of 2018]  5 
carrying out any of the provisions of this Act or of any rule, 
notification or order made thereunder and such authority 
shall comply with every such direction. 
 
10. No order passed or proceedings taken under the  
provisions of this Act shall be called in question in any 
Court, in any suit, or application and no injunction shall be 
granted by any Court in respect of any action taken or about 
to be taken in pursuance of any power conferred by or 
under this Act. 
 
11. If any difficulty arises in giving effect to the provisions of 
this Act, the Government may make such order not 
inconsistent with the provisions of this Act as may appear to 
them to be necessary or expedient for the purpos e of 
removing such difficulty. 
 
12. The provisions of this Act shall have effect 
notwithstanding anything inconsistent therewith contained in 
any other law for the time being in force or rules or orders 
made thereunder. 
 
13. No suit, prosecution or other legal proceeding shall be 
instituted against the Government or its officers, Competent 
Authority or any authority or any person empowered to 
exercise the powers or perform the functions by or under 
this Act for anything which is in good faith done or intended 
to be done under this Act or the rules or orders made 
thereunder. 
 
14. (1) The Government may, if it is of the opinion that it is 
expedient or necessary so to do, by notification add to or 
alter or amend the Schedule and on notification, the 
Schedule shall stand amended accordingly. 
 
 (2) Any such notification issued under sub -section (1) 
shall be laid on the Table of the State Legislature. 
Bar of 
Jurisdiction. 
Power to remove 
difficulties. 
Over-riding effect. 
Protection of acts 
done in good 
faith. 
Power to amend 
the Schedule. 
6  [Act No.10 of 2018] 
15. (1) The Government may, by notification make rules for 
carrying out all or any of the purposes of this Act. 
 
 (2) Every rule made under this Act, shall immediately 
after it is made, be laid before the Legislature of the State, if 
it is in session  and if it is not in session, in the session 
immediately following for a total period of fourteen days 
which may be comprised in one session or in two 
successive sessions, and if before the expiration of the 
session in which it is so laid or the session im mediately 
following, the Legislature agrees in making any modification 
in the rule or in the annulment of the rule, the rule shall, from 
the date on which the modification or annulment is notified, 
have effect only in such modified form or shall stand 
annulled as the case may be, so however, that any such 
modification or annulment shall be without prejudice to the 
validity of anything previously done under that rule. 
  
Power to make 
rules. 
[Act No.10 of 2018]  7 
SCHEDULE 
I. Primary Level (Classes 1 to 5/ Standards I to V) 
Medium Management  Details of 
the subjects  
Details of 
implementation 
a) Telugu Government, 
Aided & Private 
Schools of 
Telangana 
State With 
State Syllabus. 
Part-1- 
Languages  
a)Telugu 
b)English 
Part-II- 
Subjects 
other than 
languages  
Part-III- Co-
curricular 
Subjects 
For Classes 1 
to 5 from the 
Academic 
Year, 2018-19 
 
 
 
 
 
 
 
b) English 
Government, 
Aided & Private 
Schools of 
Telangana 
State With 
State Syllabus. 
Part-1- 
Languages  
a)Telugu 
b)English 
Part-II- 
Subjects 
other than 
languages  
Part-III- Co-
curricular 
Subjects 
For Classes 1 
to 5 from the 
Academic 
Year, 2018-19 
Private 
Schools/Centr
al Schools with 
CBSE, ICSE, 
IB and 
Part-1- 
Languages  
a)Telugu 
From the 
Academic Year 
2018-19, 
Telugu shall be 
introduced as 
8  [Act No.10 of 2018] 
Cambridge 
syllabus 
b)English 
c) any other 
language(as 
per the 
Board 
concerned) 
Part-II- 
Subjects 
other than 
languages 
Part-III- Co-
curricular 
Subjects 
compulsory 
subject for 
Standard I and 
every year it 
will be 
extended to 
further 
Standards 
progressively. 
c) Other 
Medium 
Schools 
Government, 
Aided & Private 
Schools of 
Telangana 
State With 
State Syllabus. 
Part-1- 
Languages 
a)Telugu 
b)English 
c) Mother 
tongue of 
students 
Part-II- 
Subjects 
other than 
languages 
Part-III- Co-
curricular 
Subjects 
From the 
Academic Year 
2018-19, 
Telugu shall be 
introduced as 
compulsory 
subject for 
Class I and 
every year it 
will be 
extended to 
further Classes  
progressively 
  
[Act No.10 of 2018]  9 
II. High School level (Classes 6 to 10 / Standards VI to X) 
Meduim Management Details of the 
Subjects  
Details of 
implementation 
a) Telugu Government, 
Aided &  
Private 
Schools of 
Telangana 
State With 
State 
Syllabus. 
Part-1- 
Languages  
a)Telugu 
b) Hindi/Urdu 
/Sanskrit 
c)English 
Part-II- 
Subjects 
other than 
languages  
Part-III- Co-
curricular 
Subjects 
For Classes 6 
to 10 from the 
Academic 
Year, 2018-19 
 
 
 
 
 
 
 
b) English 
Government, 
Aided & 
Private 
Schools of 
Telangana 
State With 
State Syllabus 
Part-1- 
Languages  
a)Telugu 
b) Hindi/Urdu 
/Sanskrit 
c)English 
Part-II- 
Subjects 
other than 
languages  
Part-III- Co-
curricular 
Subjects 
For Classes 6 
to 10 from the 
Academic 
Year, 2018-19 
Private 
Schools/Centr
al Schools 
with CBSE, 
ICSE, IB and 
Cambridge 
syllabus 
Part-1- 
Languages  
a)Telugu 
b)English 
c) any other 
language(as 
per the Board 
From the 
Academic Year 
2018-19, 
Telugu shall be 
introduced as 
compulsory 
subject for 
10  [Act No.10 of 2018] 
concerned) 
Part-II- 
Subjects 
other than 
languages  
Part-III- Co-
curricular 
Subjects 
Standard VI 
and every year 
it will  be 
extended to 
further 
Standards 
progressively 
c) Other 
Medium 
Government, 
Aided &  
Private 
Schools of 
Telangana 
State With 
State Syllabus 
Part-1- 
Languages  
a)Telugu 
b) Mother 
tongue of the 
students/Urdu 
Hindi/Sanskrit 
c)English 
Part-II- 
Subjects 
other than 
languages  
Part-III- Co-
curricular 
Subjects 
From the 
Academic Year 
2018-19, 
Telugu shall be 
introduced as 
compulsory 
subject for 
Class 6 and 
every year it 
will be 
extended to 
further Classes  
progressively 
 
 As per the G.O.Ms.No, 17, School Education (PE -Prog 
II) Dept., dt:14,05.2014, Continuous Compre hensive 
Evaluation (CCE) is bei ng implemented in the Schools with 
State Syllabus from Classes 1 to 10 in Telangana State. 
Accordingly, as a part of evaluation, Assessments should be 
conducted for the subjects of Par t I & II, for all these 
schools. In the case of Class 10 Examination, it  is 
mandatory to get minimum qualifying marks in these 
subjects. In the case of evaluation of Part - III subjects, the 
progress of the students should be recorded in terms of 
grades instead of marks in these schools for Class 10 
Examination. 
 
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