The Delhi Assembly on 1stDecember 2015 passed three major bills bringing in overall reform in education sector, namely the Delhi School Education (Amendment) Bill, the Delhi School (Verification of Accounts and Refund of Excess Fee) Bill and the Right of Children to Free and Compulsory Education (Delhi Amendment) Bill.

The Right of Children to Free and Compulsory Education (Delhi Amendment) Bill will amend the Right to Education Act and will scrap the no-detention policy till Class eighth. The amendment is aimed to improve the quality of the education from the primary levels itself. The State Government has come to this decision after referring to the argument that no-detention policy was affecting the quality of education.

Delhi School Education (Amendment) Bill will do away with the screening process at the pre-schooling levels. After this amendment the parents and the students will not have to attend the interviews taken by the private schools.

The Delhi School (Verification of Accounts and Refund of Excess Fee) Bill will regulate fees in private institutions and will make the private schools accountable for the fees they are charging and the money they are spending. These bills also have provisions to punish the violators of the proposed laws with hefty financial penalties and imprisonment. The Bills will now be sent to the Centre for its approval.

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