LexSection 15 — No denial of admission.
The Right of Children to Free and Compulsory Education Act, 2009
A child shall be admitted in a school at the commencement of the academic year or within such extended period as may be prescribed: Provided that no child shall be denied admission if such admission is sought subsequent to the extended period: Provided further that any child admitted after the extended period shall complete his studies in such manner as may be prescribed by the appropriate Government.Open in Lexace · Ask the AI about this section