Section 7(3) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
(3)[ The areas or limits of neighbourhood specified in Rule 4(1)(c) shall apply to admissions made in pursuance of clause (c) of sub-section 12(1):Provided that the school may, for the purposes of filling up the requisite percentage of seats for children referred to in clause (c) of Section 12(1), extend these limits with the prior approval of the State Government.] [Substituted by Notification No. 2281/LXXIX-5-2017, dated 9.11.2017 (w.e.f 27.7.2011).]
