Section 7 in Right of children to Free and compulsory Education Rules, 2011
7. Admission of Children belonging to weaker section and disadvantaged group.
(1)The school referred to in sub-clauses (iii) and (iv) of clause (n) of section 2 shall ensure that children admitted in pursuance of clause (c) of sub-section (1) of section 12 shall not be segregated from the other children in the classroom nor shall their classes be held at places and timing different from the classes held for the other children.(2)The school referred to in sub-clauses (iii) and (iv) of clause (n) of section 2 shall ensure that children admitted in pursuance of clause (c) of sub-section (1) of section 12 shall not be discriminated from the rest of the children in any manner pertaining to entitlement and facilities such as text books , uniform , library and information Communication Technology facilities, extra-curricular and sports.(3)The areas or limit of neighborhood specified in rule 4 (1) shall apply to admission made in pursuance of clause (c) of sub-section (1) of section 12:Provided that the school may, for the purposes of filling up the requisite percentage of seats for children referred to in clause (c) of sub-section (1) of section 12 admit the children from the extended limit of neighborhood as defined under clause (h) of sub-rule (1) of rule 2.(4)The Jan Shikshak shall maintain a list of children belonging to the disadvantaged group and the weaker section in the limits of neighborhood of every unaided school, aided and specified category schools within his/her jurisdiction.
