Section 12 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
12. Admission of children belonging to weaker section and disadvantaged group.
(1)The area or limits of neighborhood specified in sub Rule (1) of rule (4) shall apply to clause (c) of sub-section (1) of section 12 of the Act;Provided that a neighborhood School for the purpose of filling up the requisite percentage of seats for children referred to in clause (c) of sub-section (1) of section 12, shall be permitted by the District Education Officer to extend the prescribed limits only when he/she is completely satisfied that such children to that extent are not available within the original prescribed limits of the neighborhood.(2)Block Education Officer with the help of the School Management Committees shall identify the children of disadvantaged group and weaker section as defined in sub rule (g) and (h) of rule 2 respectively.(3)The admission process, for the children of disadvantaged group and weaker section in schools under sub-clause (iii) and (iv) of clause (n) of section 2, shall be followed as mentioned below:-(I)Identification of Children and Schools:-(a)The Block Education Officer shall prepare the list of children of disadvantaged group and weaker section for his Block in accordance to the application received for the purpose. The list shall be prepared ward wise. The listing of the children living in slums, rag pickers, children having no permanent settlement and street children shall be done as per the names of their parents in Panchayat Voter list, House Hold Survey, Ration Card or such other documents.(b)The Block Education Officer shall also identify the Orphan children with the help of the Social Welfare Department. The help of various Orphanages may be also taken for the identification of children living in the Orphanages.(c)The Block Education Officer shall also prepare the ward wise list of the existing schools as defined under sub-clauses (iii) and (iv) of clause (n) of section 2.(II)Admission Process:-Admission process of the children belonging to disadvantaged group and weaker section for 25 percent seats in class-I (and below) of the schools specified in sub-clauses (iii) and (iv) of clause (n) of section 2 i.e. specified category and Unaided schools under Clause(c) of sub-section (1) of section 12 shall be notified by the State Government from time to time under relevant provisions of the Act.(4)The School (including a school referred in sub clauses (iii) and (iv) of clause (n) of section 2 of the Act) shall ensure that a child (including a child admitted in pursuance of clause (c) of sub-section (1) of section 12 of the Act) belonging to a Weaker section or a child belonging to a disadvantaged group is not segregated or discriminated against in the Classroom, during distribution of Mid Day Meal, in the playground or in the use of other common facilities like drinking Water, Toilets, Library, ICT, Scholarship.(5)Apart from ensuring 100 percent enrolment, every school shall strive towards ensuring 100 percent attendance of children every day. Each school shall devise a system of interacting with the parents of irregular children every week and also secure cooperation of all School Management Committee members to ensure 100 percent attendance of children.(6)Children not attending continuously or cumulatively for more than 60 working days in continuous 90 days duration shall be placed under the category of temporary drop-out and the free entitlements like MDM facilities shall be cut down, provided that if such child is readmitted in the school then the facilities will be restarted. The school shall make efforts to bring them back through special training measures.(7)The Block Education Officer shall keep the record of all drop-out children and will also make efforts to bring them back.(8)Seasonal migratory children shall be treated as drop-outs, if they do not take Certificates from the school to study in a school where they are migrating. When these children return, the school shall assess their learning levels and take up special training measures in order to help them to reach the expected learning levels.(9)The school shall ensure that quality Education is imparted and each child achieves the essential learning outcomes prescribed for the course of study.(10)At the commencement of the academic year every school defined in the Act shall publicly declare its class wise fee structure.(11)No school shall deny or delay issuing of the transfer certificate when requested by the parent or guardian of the child. The school shall not demand payment of any kind of fee for issuing a transfer certificate, when the child leaves a school during the course of the academic year. In accordance to the sub-section (3) of section 5 of the Act, the Head Master/Principal of the school shall be authorised to issue the transfer certificate. The transfer certificate shall be counter signed by the District Education Officer if desired by the parent/guardian.(12)It is mandatory for every school to submit DISE format every year by 30th of September to the District Education Officer through Block Education Officer.
