Section 12(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(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.
