On 4-2-2026, the Delhi Government notified the Delhi Right of Children to Free and Compulsory Education (Amendment) Rules, 2025.
The Rules came into effect on 6-2-2026.
This Amendment modifies Rule 3 of Delhi Right of Children to Free and Compulsory Education Rules, 2011, providing that:
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In School Management Committee, 75% of the total strength will be of parents and guardians.
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In schools where ‘children with specific disabilities’ are enrolled, at least one parent or guardian of such a child will be required to be the member of the Committee.
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The term ‘children with specific disabilities’ will be as per the provisions of Rights of Persons with Disabilities Act, 2016.