Section 3 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
3. Definitions .
- (I) In these rules, unless the context otherwise requires,(1)'Act' means The Right of Children to Free and Compulsory Education Act 2009.(2)'Anganwadi' means an Anganwadi Centre established under the Integrated Child Development Scheme of the Ministry of Women and Child Development of the Government of India(3)'Child' means any child male or female in the age group of 6 to 14 years and includes a child who has completed five years of age as on 1st September of the year of admission.(4)Child belonging to socially disadvantaged group means and includes a child belonging to the schedule caste, schedule tribe, orphans, Migrant and Street children, Children With Special Needs and HIV affected/infected children.(5)A child belonging to Weaker Sections means a child belonging to BC, Minorities and includes OCs whose parents' income does not exceed Rs. 60,000/- Per annum.(6)'Collector' means the head of civil and revenue administration in the district(7)'Corporator' means elected member of a ward of a Municipal Corporation within the limits of Andhra Pradesh or of the Greater Hyderabad Municipal Corporation.(8)'Councilor' means elected member of a ward of an urban local body(9)'District' means a revenue district of the State.(10)'District Educational Officer (DEO)' means the officer responsible for implementing the programmes for elementary education at district level.(11)'ECE' means Early Childhood Care Centers established by Sarva Siksha Abiyan in the premises of primary schools or elsewhere to provide pre-school education to the children in the age group of 3-5 years.(12)[ 'Elementary School' means a school that imparts education between first and eighth class either exclusively or in addition to education in other classes, and includes a High School or any other school by whatever name, in so far as the elementary education imparted by it.] [Substituted by Notification No. G.O.Ms. 41, dated 19.6.2013 (w.e.f. 3.3.2011).](13)[ 'Free Education' means and includes providing elementary education to all children with no direct or indirect costs like fees/capitation fees, etc.] [Substituted by Notification No. G.O.Ms. 41, dated 19.6.2013 (w.e.f. 3.3.2011).](14)'Gram Panchayat' means Gram Panchayat constituted under the Andhra Pradesh Panchayati Raj Act 1994.(15)[ 'Local authority' means as defined in the Act, and includes Mandal Praja Parishads and Gram Panchayats, as the case may be in their respective jurisdictions] [Substituted by Notification No. G.O.Ms. 41, dated 19.6.2013 (w.e.f. 3.3.2011).](16)'Mandal Educational Officer (MEO)' means the officer responsible for implementing the programmes for elementary education at the mandal level.(17)'Mandal Resource Person (MRP)' means a resource teacher who coordinates academic activities in a cluster of schools(18)'Neighborhood area of a school' means the habitations in a safe walking distance of 1 km for a Primary School, 3 kms for an Upper Primary / High School having classes VI to VIII.(19)'Out of School Child' means a child in the age group of 6-14 who has not completed elementary education (who is either never enrolled in the school or dropped out without completing elementary education). A pupil of an elementary school absent for more than one month shall also be considered to be an out of school child.(20)[ 'Primary school' means a school or part of a school that imparts education between class I and V and 'Upper primary school' means a school or part of a school that imparts education between class VI and VIII.] [Substituted by Notification No. G.O.Ms. 41, dated 19.6.2013 (w.e.f. 3.3.2011).](21)'Sarpanch' means elected head of the Gram Panchayat.(22)'School mapping' means planning school location to overcome social barriers and geographical distance and includes assessing availability of schooling facilities for elementary education based on certain fixed norms and standards in terms of location, infrastructure, teachers, by using the method of distance matrix between one habitation and other habitations. It includes The Geographical Information System (GIS) mapping of all the schools in Andhra Pradesh prepared by the Rajiv Vidya Mission (SSA), Andhra Pradesh.(23)'State' means the state of Andhra Pradesh(24)'State Government' means the Government of Andhra Pradesh.(25)'Specified Category' in relation to a school means the residential schools including Kasturba Gandhi Baalika Vidyalayas (KGBVs) and Minority residential schools run by Andhra Pradesh Residential Educational Institutions Society (APREIS), Andhra Pradesh Social Welfare Residential Educational Institutions Society (APSWREIS), Andhra Pradesh Tribal Welfare Residential Educational Institutions Society (APTWREIS), Ashram Schools run by Integrated Tribal Development Agencies (ITDAs), Sports schools run by Sports Authority of Andhra Pradesh (SAAP) in addition to Kendriya Vidyalayas, Navodaya Vidyalayas, Sainik Schools for the purposes of sub-clause (III) of clause (n) of section (2) of the Act.(26)'The Academic Authority under the Act' means The State Council for Educational Research and Training, Hyderabad, Andhra Pradesh.(27)'The Implementing Authority of the Act' means the State Project Director,Sarva Shiksha Abhiyan, and it includes the Commissioner and Director of School Education, Andhra Pradesh.(28)'Walking Distance' means the distance covered by a child from habitation to the school.(29)'Ward Member' means elected member of a ward of Gram Panchayat.All other words and expressions used herein and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act.
