Telangana act 010 of 2018 : 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.

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THE TELANGANA (COMPULSORY TEACHING AND

LEARNING OF TELUGU IN SCHOOLS) ACT, 2018.

ACT No. 10 OF 2018.^

[30^thMarch, 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 Short title, extent Teaching and Learning of Telugu in Schools) Act, 2018.^and commencement.

(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,- Definitions.

(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 29^thMarch, 2018.

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(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,-

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(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 Telugu as a Classes 1 to 10 / Standard I to Standard X in all schools, Compulsory commencing from the Academic Year, 2018-19 in a phased Subject. 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 Implementation of Cambridge Boards in the State of Telangana shall teaching and implement the Telugu language as provided in the Act. learning Telugu language in

phased manner.

(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.

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4 [Act No.10 of 2018] State Government 5. Every school shall compulsorily follow the text books Text Books. prescribed by the Government.

Exemptions. 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.

Competent 7. (1) The Government may, by notification, appoint any Authority. officer of the Education 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. Competent 8. A competent authority appointed under section 7 shall Authority to be be deemed to be public servant within the meaning of public servant. section 21 of the Indian Penal Code, 1860. Central Act 45 of 1860.

Power of the 9. (1) (a) The Government may, in the public interest, by Government to order, direct the Competent Authority to make an enquiry or give directions. 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

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[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 Bar of provisions of this Act shall be called in question in any Jurisdiction. 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 Power to remove this Act, the Government may make such order not difficulties. inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for the purpose of

removing such difficulty.

12. The provisions of this Act shall have effect Over-riding 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 Protection of acts instituted against the Government or its officers, Competent done in good Authority or any authority or any person empowered to faith. 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 Power to amend expedient or necessary so to do, by notification add to or the Schedule. 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.

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6 [Act No.10 of 2018] Power to make 15. (1) The Government may, by notification make rules for rules. 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 immediately 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.

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SCHEDULE

I. Primary Level (Classes 1 to 5/ Standards I to V)

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II. High School level (Classes 6 to 10 / Standards VI to X)

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As per the G.O.Ms.No, 17, School Education (PE-Prog

II) Dept., dt:14,05.2014, Continuous Comprehensive Evaluation (CCE) is being 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 Part 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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