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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(3)In difficult and remote areas like desert area, hilly area, and areas with scattered population, the State Government or local authority shall establish a School with classes I to V, in a habitation whose minimum population is 150 persons and having minimum 20 children in the age group of 6 to 11 years, and a School with classes VI to VIII in a habitation with minimum 30 children in class V from at least two feeder primary schools.