Section 2 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
2. Definitions
. (1) In these rules, unless the context otherwise requires, (i)"Act" means the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009);(ii)"Anganwadi" means an Anganwadi Centre established under the Integrated Child Development Services Scheme of the Ministry of Women and Child Development of the Government of India;(iii)"Block Elementary Education Officer" means the officer in charge for elementary education in a Block;(iv)"Child with disability" means a child covered under the definition of 'person with disability' under clause (t) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995;(v)"Commissioner/Director Sarva Shiksha Abhiyan" means the Head of the Rajasthan Council of Elementary Education;(vi)"Director, Elementary Education" means the Head of the Department of Elementary Education;(vii)"District Elementary Education Officer" means the officer in charge for elementary education in a district;(viii)"District" means a revenue district of the State;(ix)"Executive Committee" means a committee of the School Management constituted for day-to-day management of a school;(x)"Primary School" means a school that imparts education from class I to class V;(xi)"Pupil cumulative record" means record of the progress of the child based on comprehensive and continuous evaluation;(xii)"Rajasthan Non-Government Educational Institutions Tribunal" means a Tribunal established by the State Government under the provisions of the Rajasthan Non-Government Educational Institutions Act, 1989;(xiii)"School Management Committee" means the committee constituted under section 21 of the Act;(xiv)"School mapping" means planning school location for the purpose of section 6 of the Act to overcome social barriers and geographical distance;(xv)"Section" means section of the Act;(xvi)"State" means the State of Rajasthan;(xvii)"State Government" means the Government of Rajasthan; and(xviii)"Upper Primary School" means a school imparting education between class I to VIII.(2)All other word and expression used herein and not defined in these rules but defined in the Act shall have the same meaning respectively assigned to them in the Act.Part - IISchool Management Committee
