Section 2 in Right of Children to Free and Compulsory Education Rules, 2012
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009).(b)"Appendix" means appendix appended to these rules;(c)"Anganwadi" means an Anganwadi Centre established under the Integrated Child Development Scheme, and shall also include Balwadi, Balmandir and similar establishments imparting pre primary education.(d)"appointed date" means the date on which the Act comes into force, as notified in the Official Gazette -(e)"Chapter", means the Chapter of the Act;(f)"Competent Authority" shall mean-(i)the District Primary Education Officer in case of schools situated within the area of concerned District Panchayat and the area comprised of the Municipal Corporation & Municipality where die District Panchayat is entrusted die duty to provide the Primary Education under the Gujarat Panchayats Act, 1993 (Guj. 18 to 1993); and(ii). for the remaining/other areas, the concerned District Education Officer of the District;(g)"Director" means Director of Primary Education;(h)"GCERT" means Gujarat Council of Educational Research and Training;(i)"Government" means the Government of Gujarat.(j)"Pre-school" means any establishment that carries out activities preparatory to elementary education and includes groups such as Nursery, Kindergarten or known by any other name,(k)"Pupil Cumulative Record" means record of the progress of the child based on comprehensive and continuous evaluation.(l)"Schedule" means the Schedule appended to the Act;(m)"School mapping" means planning school location to overcome social barriers and geographical distance;(n)"Section" means section of the Act.(2)All references to "Forms" in these Rules shall be construed as references to forms set out in Appendix II appended hereto.(3)All other words and expressions used herein and not defined but defined the Act shall have the same meanings respectively assigned to them in the Act.Chapter - II Right to Free and Compulsory Education
