LexThe Telangana Education Act, 1982.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA EDUCATION ACT, 1982.
(ACT NO. 1 OF 1982)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER I
Preliminary
1. Short title, extent, application and
commencement.
2. Definitions.
CHAPTER II
Administrative Machinery, Board of Secondary
Education and State Board of Technical Education
and Training.
3. Director and other officers.
4. District Educational Officers and other subordinate
officers and staff at the district level.
5. Constitution of Boards.
6. State Board of Technical Education and Training.
CHAPTER III
School Education
7. School Education.
8. Establishment, maintenance, etc., of schools by
local authorities.
CHAPTER IV
Primary Education and its implementation.
9. Schemes for primary education.
10. Attendance authorities and their powers and
functions.
2 [Act No. 1 of 1982]
11. Responsibility of guardian to cause his child to
attend school.
12. Reasonable cause for non-attendance.
13. Attendance orders.
14. Children not to be employed so as to prevent them
from attending to school.
15. Primary education to be free.
16. Age of child how to be computed.
CHAPTER V
Examinations.
17. Examinations.
CHAPTER VI.
Establishment of educational institutions, their
administration and control.
18. Government to provide facilities for imparting
education.
19. Classification of educational institutions.
20. Permission for establishment of educational
institutions.
20-A. Prohibition of individuals to establish institutions.
21. Grant or withdrawal of recognition of institutions
imparting education.
21-A. Prohibition of affiliation with Universities outside the
State.
22. Special provision in respect of existing institutions.
23. Duties of manager of local authority institution.
24. Appointment and removal of manager of private
institution.
[Act No. 1 of 1982] 3
25. Duties of managers of private institutions.
26. Private institution not to be closed down, etc.,
without sufficient notice.
27. Manager to hand over properties, records etc., to
competent authority on closure, etc., of private
institutions.
28. Restriction on alienation of property of private
institution.
29. Liability of manager to repay debts incurred in
certain cases.
30. Parent - teacher association.
31. Inspection of educational institutions.
32. Registration of tutorial institutions.
33. Abhyudaya Pradhamika Vidya Samstha and
Residential Educational Institutions Society.
CHAPTER - VI-A
Registered Schools.
33-A. Definition.
33-B. Permission for establishment of registered schools.
33-C. Special provision in respect of existing schools.
33-D. Cancellation of registration of the Registered
Schools.
33-E. Conditions of service of staff.
33-F. Maintenance of registers and following of syllabus,
etc.
33-G. Advisory Body.
33-H. Functions of the advisory body.
33-I. Grants.
4 [Act No. 1 of 1982]
33-J. Properties of registered schools.
33-K. Transfer certificate to be counter-signed.
33-L. Examination for the students of registered schools.
33-M. Registered schools to make arrangements for
conducting of examination.
33-N. Duties of the management of the registered school.
33-O. Inspection.
CHAPTER VII
Education funds of local authorities.
34. Definitions.
35. Education fund of local authority.
36. Education fund where to be deposited and how to
be drawn upon.
37. Levy of taxes.
38. Rate of levy of taxes under section 37.
39. Assessment and realization of taxes.
40. Budget of education fund.
41. Audit of accounts of education fund.
CHAPTER VIII.
Grant-In-Aid
42. Government to set apart sum for giving grant-in-aid
to certain recognised institutions.
43. Authorities which may sanction grant.
44. Omitted.
45. Application for sanction of grant and the conditions
to be fulfilled on such sanction.
[Act No. 1 of 1982] 5
46. Power of Government to withhold, reduce or
withdraw grant.
47. Utilisation of funds and movable property of private
institutions.
CHAPTER IX
Accounts, Audit, Inspection and Returns.
48. Accounts.
49. Annual audit of accounts.
50. Inspection or inquiry.
51. Furnishing of returns, etc.
CHAPTER X
Prohibition of transfer of properties by aided
educational institutions.
52. Definitions.
53. Prohibition of transfer of lands and buildings by
educational institutions without the permission from
Government in certain cases.
54. Consequence of breach of provisions of section 53.
55. Effect of orders under sections 53 (2) and 54.
56. Land or building to vest in Government absolutely
on possession being taken.
57. Recovery of sums due under this Chapter.
58. Court not to attach, sell etc., in the absence of
permission of the Government.
CHAPTER XI
Taking over of management, requisitioning and
acquisition of educational institutions.
59. Definitions.
6 [Act No. 1 of 1982]
60. Taking over of management of educational
institutions in public interest.
61. Power to terminate contracts of employment.
62. Contracts etc., made in bad faith may be cancelled
or varied.
63. Avoidance of voluntary transfers.
64. Requisitioning of an educational institution.
65. Summary power for taking possession of property.
66. Release from requisitioning and discharge of
liability of the Government.
67. Acquisition of property.
68. Principles and methods of determining amount for
property requisitioned or acquired.
69. Payment of amount for property requisitioned or
acquired.
70. Appeal from the award of the arbitrator under
section 68 in respect of amount.
71. Arbitrator to have certain powers of civil court.
72. Powers of entry and inspection and calling for
information.
73. Provisions for existing staff of educational
institutions.
74. Posts of employees of educational institutions
vested under this Chapter to be treated as a unit for
certain purposes.
CHAPTER XII
Transfer of control and management of certain
schools.
75. Powers of Government to take over control and
management of schools, belonging to local
authority.
[Act No. 1 of 1982] 7
76. Transfer of control and management of schools to
zilla parishads.
77. Transfer of control and management of schools to
Abhyudaya Pradhamika Vidya Samstha.
CHAPTER XIII
Constitution of Educational Service.
78. Constitution of Educational Service.
78A. Age of superannuation of the staff in aided private
educational Institutions.
78B. Pension to the employees of aided private junior
and Degree Colleges.
78C. Special representation in appointment to the posts.
78D. Abatement of claims of appointments in Private
Educational Institutions.
CHAPTER XIV
Payment of salaries and allowances to and
disciplinary action against employees of private
institutions.
79. Dismissal, removal or reduction in rank or
suspension, etc., of employees of private
institutions.
80. Appeal against orders of punishment imposed on
employees of private institutions.
81. Appeal to Government.
82. Special provision regarding appeal in certain past
disciplinary cases.
83. Retrenchment of employees.
84. Pay and allowances of employees of private
institutions to be paid in the prescribed manner.
84-A. Penalties for contravention of this Chapter.
8 [Act No. 1 of 1982]
CHAPTER XV
Welfare and code of conduct and rules of conduct
of the employees of educational institutions.
85. Welfare of employees and their code of conduct.
86. Conduct rules.
CHAPTER XVI
Penalties and Procedure.
87. Penalties for contravention.
88. Offence by companies.
CHAPTER XVII
Miscellaneous.
89. Appeals.
90. Power of revision by the Government.
91. Review.
92. Powers of Government to give directions.
93. Delegation of powers of Government.
94. Emergency powers of Director.
95. Power to enter and inspect.
96. Penalty for obstructing officer or other person
exercising powers under this Act.
97. Protection of acts done in good faith.
98. Managers, employees, etc., to be public servants.
99. Powers of Government to make rules.
100. Exemption.
101. Repeals.
102. Power to remove difficulties.
THE TELANGANA EDUCATION ACT, 1982.1
ACT No. 1 OF 1982.
CHAPTER I
Preliminary.
1. (1) This Act may be calIed the 2Telangana Education
Act, 1982.
(2) It extends to the whole of the State of 2Telangana.
(3) It applies to all educational institutions and tutorial
institutions in the State, except,-
(i) institutions for scientific or technical education
financed by the Central Government and declared by
Parliament by law to be institutions of National importance;
(ii) 3[XXX]
(iii) colleges and institutions in so far as the matters
pertaining to them are dealt with in the enactments, relating
to the e stablishment of Universities in force in the State
including the University of Hyderabad Act, 1974.
(iv) educational institutions imparting intermediate
education in so far as the matter s pertaining to them are
1. The Andhra Pradesh Education Act, 1982 received the assent of the
President on the 27th January, 1982. The said Act in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reor ganisation
Act, 2014 (Central Act 6 of 2014) vide. the Notification issued in
G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.
2. Substituted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
3. Clause (ii) of sub-section (3) of section 1 omitted by Act No.7 of 2013.
Short title, extent,
application and
commencement.
Central Act 29 of 1974.
2 [Act No.1 of 1982]
dealt with in the 4[Telangana Intermediate Education Act,
1971].
(4) It shal l come into force on such date as the
Government may, by notification, appoint.
2. In this Act, unless the context otherwise requires,-
(1) “abhyudaya pradhamika pathasala” means a
primary school under t he management of the abhyudaya
pradhamika vidya samstha;
(2) “Abhyudaya Pradhamika Vid ya Samstha ” means
the registered society referred to in sub -section ( 1) of
section 33;
(3) “academic year ” means a period of twelve months
commencing on the first day of June of the year or such
other per iod of twelve months beginning on such date as
the Government may, by notification specify with respect to
any educational institution or class of educational
institutions;
(4) “adult education (including non -formal)” means the
education or further education of a person of more than nine
years of age who has not attended any educational
institution at any time before, or as the case may be, who is
a drop-out from an educational institution at any level of his
studies therein;
(5) 4”Telangana Residential Educational Institutions
Society” means the registered society referred to in sub-
section (2) of section 33;
4. Substituted by G.O.Ms.No.15, Higher Education (T.E) Department,
dated 23.04.2015.
Act 2 of 1971.
Definitions.
[Act No.1 of 1982] 3
(6) “approved school ” means any school in any
specified area within the jurisdiction of a local authority
imparting 5[pre-primary or primary education] which –
(i) is under the management of the Government or a
local authority;
(ii) being under any other management, is
recognised as such under this Act;
(7) “attendance” means the presence for instructi on at
an approved school on such days in the academic yea r and
at such time and for such period or periods on each day of
attendance as may be prescribed;
(8) “attendance authority ” means any person
appointed to be an attendance authority under sub -section
(1) of section 10;
(9) “child” means a boy or a girl within such age group,
not being less than six or more than fourteen years, as the
Government may, in each case, specify for the purposes of
this Act, either generally or with respect to any specified
area;
(10) “Collector” means an officer in charge of a
revenue district and includes a Joint Collector, Deputy
Collector, Sub-Collector and Assistant Collector;
(11) “college” means 6[a college including a medical
college established or maintained ] and administered by, or
affiliated to or associated with or recognised by, any
University in the State and includes a junior college
5. Substituted for “primary education” by Act No.27 of 1987.
6. Substituted by Act No.27 of 1987.
4 [Act No.1 of 1982]
recognised by or affiliat ed to the 7Telangana Board of
Intermediate Education;
(12) “competent authority ” means an y person, officer
or authority authorised by the Government by notification to
perform the functions of the competent authority under this
Act for such area or for such purposes as may be specified
in the notification;
(13) “Director” means –
(i) in relation to general education or any part the reof,
the Director in charge of primary education (including pre-
primary), secondary education, adult education (including
non-formal), special education, intermediate education or
higher education, as the case may be;
(ii) in relation to technical education, the Director of
Technical Education;
(14) “district” means a revenue district;
(15) “District Educational Officer ” means the officer
appointed under sub-section (1) of section 4 and includes a
Joint Director, a Deputy Director or any other officer
authorised by the Government to exercise the powers and
perform the functions of a District Educational Officer;
(16) “education” means 8[general education, medical
education], technical education, physical education, teacher
education, s pecial education, oriental education, adult
education (including non-formal) and any other branch of
education which the Government may, by notification,
specify;
7. Substituted by G.O.M s.No.15, Higher Education (TE) Department,
dated 23.04.2015.
8. Substituted for “general education” by Act No.27 of 1987.
[Act No.1 of 1982] 5
(17) “educational agency” means in relation to –
(a) any minority educational institution, 9[any body of
persons which], has established and is administering or
proposes to establish and administer such minority
educational institution, and
(b) any other private educati onal institution, 9[any
body of persons ] entrusted wi th the establ ishment,
management and mainte nance of such private educationa l
institution;
(18) “educational institution ” means a recognised
school, 9[colleges including a medical college] special
institution or other institution (including an o rphanage or
boarding home or hostel attached to it) by whatever name
called, the management of which carries on (either
exclusively or among other activities) the activity of
imparting education therein, and includes every premises
attached thereto; but does not include a tutorial institution;
9[(19) “general education ” means every branch of
education, including special education, but does not include
medical education or technical education;]
(20) “Government” means the State Government of
10Telangana;
(21) “gram panchayat” means the body constituted for
the local administration of a village under the 11Andhra
Pradesh Gram Panchayats Act, 1964;
9. Substituted by Act No.27 of 1987.
10. Substituted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
11. Repealed by Act No.13 of 1994 and subsequently this Act was
repealed by Act No.5 of 2018.
Act 2 of 1964.
6 [Act No.1 of 1982]
(22) “grant” or “grant-in-aid” means any sum o f money
paid as aid out of State funds to any educational institution;
(23) “guardian” means any person to whom the care,
nurture or custody of any child falls by law or by natural right
or recognised usage or who has accepted or assumed the
care, nurture or custody of any child or to whom the care,
nurture or custody of any child has been entrusted by lawful
authority;
(24) “inspection” means the scrutiny of records,
registers and checking of physical specifications as
determined by the competent authority in regard to
buildings, libraries, laboratories, play grounds and other
allied matters and the overall appraisal of the educational
institution and its functionaries in the development of the
institution;
(25) “listed backward classes ” means the backward
classes declared as listed by the Government;
(26) “local authority” means in relation to the local area
comprised within the jurisdiction of a municipal corporation,
the concerned mun icipal corpo ration and in relation to any
other local area in the State the concerned m unicipal
council, 12[Zilla Praja Pari shad, Mandala praja parishad],
gram panchayat or township having jurisdiction over such
local area;
(27) “management” means the managing committee or
the governing body, by whatever name called, of a private
institution to which the affairs of the said institution are
entrusted, but does not include a manager;
12. Substituted by Act No.27 of 1987.
[Act No.1 of 1982] 7
(28) “manager” means-
(i) in relation to a Government educational or special
institution, the officer or authority to whom the power of
immediate control over the administration of the institution
has been entrusted;
(ii) in relation to a local authority educational or
special ins titution, the authority or officer of the local
authority educational or special institution concerned
incharge of education;
(iii) in relation to a private educational or special
institution, the person , nominated to manage the affairs of
the institution under sub-section (2) of section 24;
(29) “minority educational institution ” means a private
educational institution of its choice established and
administered by a minority, whether based on religion or
language, having the right to do so under clause (1 ) of
article 30 of the Constitution of India;
(30) „municipal corporation ‟ or „municipal council ‟
means a municipal corporation constituted or as deemed to
have been constituted under any law relating to municipal
corporation for the time being in force, or as the case may
be, a m unicipal council constituted under the 13Telangana
Municipalities Act, 1965;
(31) “notification” means a notification published in the
14Telangana Gazette and the word “notified” shall be
construed accordingly;
13. Adapted by G.O.Ms.No.142, MA & UD (F2) Department, dated
29.10.2015.
14. Substituted by G.O.Ms.No.15, Higher Education (TE) D epartment)
dated 23.04.2015.
Act 6 of 1965.
8 [Act No.1 of 1982]
(32) “panchayat samithi ” means a panchayat samithi
constituted or reconstituted under the 15Telangana
Panchayat Raj Act, 1994.
16[(32-a) “Pre-primary education” means any education
imparted prior to primary education and includes education
imparted in nursery, Kindergarten, montessory, a nganwadi,
balwadi and the like;]
(33) “prescribed” means prescribed by rules made by
the Government under this Act;
(34) “primary education” means education from class -I
to class-VII;
(35) “private institution ” means an institution imparting
education or training, established and administered or
maintained by any 17[XXX] body of persons, and recognised
as educational institut ion by the Gov ernment, and includes
a college, a special institution and a minority educational
institution, but does not include an educational institution-
(a) established and administered or maintained by
the Central Government or the State Government or any
local authority;
(b) established and administered by any University
established by law; or
(c) giving, providing or imparting only religious
instruction, but not any other instruction;
15. Adapted by G.O.Ms.No.9, PR & RD (Mandal) Department, dated
12.09.2014 (now the Mandal Praja Parishad under the Act No.5 of 2018).
16. Clause (32-a) inserted by Act No.27 of 1987.
17. Omitted (person or) by Act No.27 of 1987.
Act 13 of 1994.
[Act No.1 of 1982] 9
(36) “residential institution” means an educational
institution where pupils are resident on the premises of the
institution and is affiliated to the 18Telangana Residential
Educational Institutions Society;
19[(37) “secondary ed ucation” means education from
class VIII to Class –X;]
(38) “special education ” means education imparted in
a special institution;
(39) “special institution ” means reformatory schools,
school for physically handicapped or mentally retarded or
other defective pupils and includes any other type of special
institution which may be notified as such by the
Government;
(40) “specified area ” means any area within the
jurisdiction of a local authority in which primary education is
declared by it to be compulsory under sub -section (6) of
section 9;
(41) “student” means a person who is admitted to a
recognised educational institution and whose name is
lawfully borne on the attendance register thereof;
(42) “supervision” means the professional assessment
of a teacher, the guidance given to him, and the level of
pupil‟s achievement as determined by an education al officer
appointed for the purpose, and includes overall academic
appraisal of an educational institution;
18. Substituted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
19. Substituted by Act No.27 of 1987.
10 [Act No.1 of 1982]
(43) “teacher” means any member of the teaching staff
in an educational institution appointed to give instruction in
that institution;
(44) “technical education ” means any course of study
in engineering, technology, architecture, ceramics, industrial
training, mining, fine arts or in any other subject which may
be notified by the Government in this behalf;
(45) “to attend an approved school ” means to be
present for instruction at an approved school in a year for
such period or periods and at such time on each day as
may be fixed by the prescribed authority;
(46) “township” means any area declared as township
under the 20Telangana Panchayat Raj Act, 1994;
(47) “tutorial institution ” means any institution started
by a person or body of persons f or giving coaching or
instruction to fifty or more candidates or employing five or
more teachers, to prepare them to appear for, an
examination in any branch of education conducted by any
body or authority or the Universities in the State under this
Act or any other law and includes an institution where
instruction in type writing or other commercial subjects is
given:
Provided th at in the case of any institution where
instruction in typewriting or other commercial subjects is
given, the minimum number specified above in regard to
candidates or teachers shall not apply;
20. Adapted by G.O.Ms.No.9, PR & RD (Mandal) Department, dated
12.09.2014 (now the Zilla Praja Parishad under the Act No.5 of 2018).
Act 13 of 1994.
[Act No.1 of 1982] 11
(48) “zilla parishad” means a zilla parishad constituted
or reconstituted under the 21Telangana Panchayat Raj Act,
1994.
CHAPTER II
Administrative Machinery, Board of Secondary Education
and State Board of Technical Education and Training.
3. (1) The Government may app oint for the State one or
more Directors for ge neral educatio n and a Director of
Technical Educati on, for the purp ose o f exercising the
powers conferred on and performing the functions entrusted
to each of them by or under this Act.
(2) The Government may also appoint such number of
Additional Directors, Jo int Directors, Deputy Directors,
Assistant Directors and such other officers as they think fit to
assist each such Di rector in the exercise of the po wers
conferred on and the performance of the functions entrusted
to him by or under this Act.
(3) Subject to the pr ovisions of this Act, and the
general or special orders o f the Government made in this
behalf,-
(a) the Director shall be the chief controlling authority
in all matters connected with the administrati on of such part
of general educati on in the State as may be allotted to him
by the Government by an order made in this behalf;
(b) the Director of Technical Education shall be the
chief controlling authority in all matters connected with the
administration of technical education in the State.
21. Adapted by G.O.Ms.No.9, PR & RD (Mandal) Department, dated
12.09.2014 (now the Zilla Praja Parishad under the Act No.5 of 2018).
Act 13 of 1994.
Director and other
officers.
12 [Act No.1 of 1982]
4. (1) The Government may appoint for each district one
or more District Educational Officers, and every such District
Educational Officer shall exercise such powers and perform
such functions as may be entrusted to him by under this
Act.
(2) The Government may sanction the appointment of
such number of officers and staff as may be necessary to
assist the District Educational Officer.
(3) The appointment to the po sts sancti oned under
sub-section (2) shall be made by such authority and in such
manner as may be prescribed.
(4) The powers and functions of the officers and sta ff
appointed under this section shall be such as may be
prescribed.
5. (1) The Government may, by notification, establish a
board of secondary education to be called “the Board of
Secondary Education , 22Telangana”, the composition and
powers of which shall be such as may be prescribed. The
functions of the Board shall be to advise the Government on
the co-ordinated development of secondary education in the
State, including the conduct of examinations, conformi ng to
the minimum standards as may be prescribed and the
award of certificates.
(2) The Government may, by notification, establish a
board of teachers ‟ education to be called “the Board of
Teachers” Education, 22Telangana the composition and
powers of which sha ll be such as may be prescribed. The
functions of the Board shall be to advise the Government on
22. Substituted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
District
Educational
Officers and other
subordinate
officers and staff
at the district
level.
Constitution of
Boards.
[Act No.1 of 1982] 13
the course s of study, pre -service and in -service training of
teachers and other matters relating to teachers‟ education.
6. (1) The Government may, by notification, establish a
board of technical education to be called “the State Board of
Technical Education and Training ”, 23Telangana; the
composition and powers of which shall be such as may be
prescribed.
(2) The functions of the Board shall be,-
(a) to advise the Government on the coordinated
development of technical education in the State at all levels
below under-graduate level;
(b) to work in liaison with the Southern Regional
Committee of the All India C ouncil for Technical Education
in the formulation of schemes in the State;
(c) to affiliate or recognise institutions conducting
courses below under -graduate level and prescribe courses
of study for them;
(d) to inspect institutions periodically and ensure that
the standards of the courses and the instructional facilities
provided are satisfactory;
(e) to conduct examinations and award diplomas and
certificates conforming to the minimum standards
prescribed by the All India Council for Technical Education;
(f) to establish and develop co-operative relationship
with industry and commerce.
23. Substituted by G.O.Ms.No.15, Higher Educ ation (TE) Department,
dated 23.04.2015.
State Board of
Technical
Education and
Training.
14 [Act No.1 of 1982]
CHAPTER III.
School Education
7. (1) (a) The Government shall endeavour to provide free
and compulsory education for all children until they
complete the age of fourteen years and to promote school
education in the State by securing and maintaining the
universal enrolment therefor of such children . The
Government may also progressively provide for the medical
inspection and care of children in the pre -primary and
primary schools.
(b) The Government may, for reviewing the progress
made in that direction and for suggesting measure s for the
effective implementation thereof, appoint a committee
immediately after the expiry of five years from the
commencement of this Act and thereafter at the expiry of
every fifth year.
(2) (a) At the stage of pre -primary education children
completing the age of 24[three years] but not completing the
age of six years may be imparted e ducation by the main
method of informal learning effectively linking it with the
health and nutrition programmes.
(b) The Gove rnment may, as part of pre -primary
education, provide for the attachment of pre -school centres
to the existing primary schools in the State.
(3) At the stage of primary education, the children
completing the age of six years but not completing the age
of fourteen years shall be imparted education and the
curriculum and instruction of e ducation shall be such as
maybe specified by the competent authority so as to
24. Substituted for “two years” by Act No.27 of 1987.
School Education.
[Act No.1 of 1982] 15
achieve, among others, the following specified objective,
namely:-
(a) irrelapsable literacy in the mother tongue
including skills of articulation;
(b) basic numeracy skills and necessary knowledge
of child‟s physical and social environment;
(c) proficiency in socially useful productive work:
Provided that a child who has completed the age of
five years shall not be denied admission in the schools.
(4) (a) The main objective of secondary education shall
be to impart such general education as may be prescribed
to each pupil so as to make him fit either for higher
academic studies or for job -oriented vocational courses, by
the time he completes his secondary education.
(b) The general education so imparted shall, among
others, include,-
(i) the development of linguistic skills and literary
appreciation in the mother tongue or regional language, as
the case may be;
(ii) the attainment of prescribed standards of
proficiency, in Hindi and English;
(iii) the acquisition of requisite knowledge in
mathematics and physical and biological sciences to pursue
further courses of study;
(iv) the study of social sciences with sp ecial
reference to history, geography and civics so as to achieve
16 [Act No.1 of 1982]
the minimum necessary knowledge by the pupil in regard to
his State, country and the world;
(v) the introducti on of 25[socially useful productive
work] as an integral part of the curriculum;
(vi) the training in sports, games and other physical
exercise and other arts;
(vii) the imparting of knowledge in basic agricultural
science and irrigation methods.
26[(viii) the introduction of Intermediate Courses;
(ix) the teaching of morals.]
(c) The Government may,-
(i) accept and implement progressively at the
secondary stage, the principle of subject specialization by
the teacher;
(ii) take all steps necessary to secure the qualitative
strengthening of secondary education and for that purpose
make every effort to br ing the physical standards of existing
schools to optimum levels.
27[8. (1) E very Municipal Corporation or Municipal Council
shall m ake p rovision for education upto t he end of the
secondary education stage in the area within its jurisdiction
for all ch ildren in the prescribe d age group ordinari ly
resident therein and shall undertake the management of
pre-primary, primary and secondary education schools
taken over by the Government and entrusted to it.
25. Substituted for “work experience” by Act No.27 of 1987.
26. Sub-clauses (viii) and (ix) Inserted by Act No.27 of 1987.
27. Substituted by Act No.27 of 1987.
Establishment,
maintenance, etc.,
of schools by
local authorities.
[Act No.1 of 1982] 17
(2) Every Zilla Praja Paris had shall establish , maintain
or expand secondary, vocat ional and indus trial schools in
the area within its jurisdi ction and sha ll undertake the
management of such school s taken over by the
Government and entrusted to it and shall also be
responsible to implement the objectives of secondary
education.
(3) Every Mandala Praja Parishad shall be responsible
to establish and maintain pre-primary and primary schools
in the area within its jur isdiction and shall under take the
management of such Government and taken over aided
pre-primary and primary schools as deemed necessary.
(4) Every M unicipal Corporation, M unicipal C ouncil,
Zilla Praja Parishad or Mandala Praja Parishad shall
undertake to make provision for and improvement of
accommodation for schools with peoples participation.]
CHAPTER IV
Primary Education and its implementation.
9. (1) Any local authority, if called upon by the
Government so to do, shall within such time as may be
specified by the Government submit to them a scheme for
compulsory primary education in such area within its
jurisdiction for children ordinarily re sident therein, of such
ages and upto such standard as the Government may
specify.
(2) In the case of the Municipal Corporations and the
Municipalities, the Government may call on them to submit a
scheme for compulsory primary education in those areas for
children or dinarily resident therein of such ages and upto
such standard as the Government may specify.
Schemes for
primary
education.
18 [Act No.1 of 1982]
(3) The scheme submitted under sub -section (1) or
sub-section (2) shall be in such form as the Government
may specify and shall contain the following particulars ,
namely:-
(a) the area in which primary education will be
compulsory;
(b) the approximate number o f children to whom the
scheme will apply classified according to age and mother-
tongue;
(c) a list of existing approved schools and the
schools, if any, proposed to be opened for the purpose,
classified by languages in which instruction is given or is
proposed to be given;
(d) the number of teachers already employed and the
additional staff proposed to be recruited;
(e) the recurring and non -recurring cost of the
scheme; and
(f) such other particulars as may be prescribed.
(4) The Government may, after such inquiry as they
may consider necessary, sanction with o r without
modifications the scheme submitted by the local authority
under sub-sections (1) and (2). The implementation of the
scheme so sanctioned, shall be subject to the general
control of and the directions issued from time to time, by the
Government.
(5) No sanction shall be accorded under sub -section
(4) in respect of any scheme unless the Government are
satisfied that such steps, as may be prescribed, have been
taken to provide the necessary facilities for imparting
[Act No.1 of 1982] 19
compulsory primary education to all children to whom the
scheme will apply.
(6) On recei pt of sanction under sub -section (4), the
local authority shall give effect to the scheme so sanctioned,
by means of a declaration that, with effect from the first day
of the next academic year, p rimary education for children of
both sexes upto such class or standard and within such
age-group as may be specified therein shall be compulsory
in any area which may be so specified.
(7) Every declaration under sub -section (6) shall be
published before the first day of April of each year
immediately preceding the academic year, in the
28Telangana Gazette and in such other manner as the local
authority or the Director, as the case may be, may decide:
Provided that the Government may, for any good and
sufficient cause, condone any delay in the publicat ion of
such declaration in any year.
(8) Where any local authority fails to submit a scheme
when called upon to do so under sub -section (1) or to give
effect to any sanctioned scheme under sub -section (6) to
the satisfaction of the Government, the Govern ment may
cause the scheme to be submitted or the sanctioned
scheme to be implemented, as the case may be, by such
person or authority as they think fit. The Government may at
any time entrust the administration of the sanctioned
scheme to the local authority concerned.
10. (1) The local a uthority in the cases mentioned in sub-
section (1) of sect ion 9, may appoint as many persons as it
thinks fit to be attendance authorities for the purpose of this
28. S ubstituted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 29.04.2015.
Attendance
authorities and
their powers and
functions.
20 [Act No.1 of 1982]
Act and may also appoint as many persons as it considers
necessary to assist the attendance authorities in the
discharge of their duties.
(2) It shall be the duty of the local authority to cause to
be prepared as early as possible after the publication of a
declaration under sub -section (6) of section 9 and in such
manner as m ay be prescribed, a list of children in any
specified area. Such lists shall also be prepared annually in
every specified area at such time and in such manner as
may be prescribed.
(3) The attendance authority or any p erson appointed
to assist the attendance authority may put such questions to
any guardian or require any guardian to furnish such
information about his child, as it or he considers necessary
and every such guardian sh all be bound to answer such
questions or to furnish such information, as the case may
be, to the best of his knowledge or belief.
11. It shall be the duty of the guardian of every child to
cause the child to attend an approved school unless there is
a reasonable cause for his non -attendance within the
meaning of section 12.
29[Explanation:-For purpo ses of this section and
section 14, the term “approved school ” includes a non -
formal education centre.]
12. (1) For the purposes o f this Act, any of the following
circumstances shall be deemed to be a reasonable cause
for the non-attendance of a child at an approved school:-
(a) that there is no approved school within the
prescribed distance from his residence;
29. Added by Act No.27 of 1987.
Responsibility of
guardian to cause
his child to attend
school.
Reasonable cause
for non-
attendance.
[Act No.1 of 1982] 21
(b) that the only approved school within the
prescribed distance from the residence of the child to which
the child can secure admission is one in which religious
instruction of a nature not approved by his guardian is
compulsory;
(c) that the child is receiving instruction in some other
manner which is declared to be satisfactory by the
Government or by an officer authorised by them in this
behalf;
(d) that th e child has already completed primary
education upto the class or standard specified in the
declaration under sub-section (6) of section 9;
(e) that the child suffers from a physical or mental
defect which prevents him from attendance;
(f) that the child has been granted temporary leave of
absence by the prescribed authority, local authority or by
any other person authorised by any such authority in this
behalf, for sickness or other prescribed reason;
(g) that there is any other compelling circumstance s
which prevents the child from attending school, provided
the same is certified as such by the attendance authority.
(2) Notwithstanding anything in clause (e) of sub -
section (1), the attendance authority may, if it is satisfied that
in relation to a child suffering from a physical or mental
defect in any spec ified area, there is a special school within
the prescribed distance from the residence of the child to
which it could be sent, and that nothing in clause (b) or
clause (c) applies in relation to such child, it may, by order,
require the child to attend the special school, and sub-
section (1) shall have effect in relation to such child as if
clauses (f) and (g) were the only provisions applicable.
22 [Act No.1 of 1982]
13. (1) Whenever the attendance authority has reason to
believe that the guardian of a child has failed to cause the
child to attend an approved school and that there is no
reasonable cause for the non -attendance of the child within
the meaning of sec tion 12, it shall hold an inquiry in the
prescribed manner.
(2) If as a result of the inquiry the attendance authority
is satisfied that the child is liable to attend an approved
school under this Act and that there is no reasonable cause
for his non-attendance within the meaning of section 12 it
shall pass an attendance order in the prescribed form
directing the guar dian to cause the child to attend the
approved school with effect from the date specified in the
order.
(3) An attendance order pas sed against a guardian in
respect of his child under this section shall, subject to the
provisions of sub -section (6), remain in force for so long as
this Act continues to apply to the child.
(4) If any guardian against whom an attendance order
has been passed in respect of his child under sub -section
(2) transfers the custody of the child to another person
during the period in which the attendance order is in force,
such guardian shall be bound to immediately inform the
attendance authority in writing of such transfer.
(5) Where an attendance order has been passed
against a guardian in respect of his child under this section,
such order shall have effect in relation to every other person
to whom the custody of the child may be transferred during
the period in which the attendance order is in force as it has
effect in relation to the person against whom it was originally
passed.
Attendance
orders.
[Act No.1 of 1982] 23
(6) A guardian may, at any time, apply to the
attendance authority for cancellation of an attendance order
on the ground,-
(i) that he is no longer the guardian in respect of the
child, or
(ii) that circumstances have arisen which provide a
reasonable cause for non -attendance; and thereupon the
attendance authority may, after holding an inquiry in the
prescribed manner, cancel or modify the attendance order.
14. No person shall employ a child in a manner which
shall prevent the child from attending an approved school.
15. (1) When a declaration under sub-section (6) of section
9 has been made in respect of any area, no fee shall be
levied in respect of any child for attending an approved
school which is under the management of the Government
or a local authority in that area.
(2) Fees may be levied from any such child at any
other school situated within that area:
Provided that where within one kilometer of such
school or such other distance therefrom as may be
prescribed, there is no other approved school, such number
of free places as may be fixed by the local authority shall be
reserved in such school or in any educational institution
receiving aid out of State funds.
16. (1) The age of a child, for the purpose of this Act shall
be computed in terms of years completed by the child on or
before the first day of the academic year.
Children not to be
employed so as to
prevent them from
attending to
school.
Primary education
to be free.
Age of child how
to be computed.
24 [Act No.1 of 1982]
(2) Where the birthday of a child fallExcerpt shown. Open the full act in Lexace.