Section 13 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
13. Reimbursement of per-child-expenditure by the State Government for the purpose of sub-section (2) of section 12 of the Act.
(1)In respect of admission of children to schools under sub-clause (iv) of clause (n) of section 2 providing free and compulsory elementary education as specified in clause (c) of sub-section (1) of section 12, shall be reimbursed by the State Government as determined by the State level Committee headed by the Principal Secretary/Secretary, Finance, Government of Uttarakhand, constituted for the purpose by the State Government. The child shall not be levied any other additional fee/charges or expenses by the private school. The time frame for reimbursement shall also be decided by the said committee.(2)The total annual recurring expenditure incurred by Government whether from its own funds, or funds provided by the Central Government or by any other Authority, on elementary education in respect of all schools established, owned or controlled by it or by the Local Authority, divided by the total number of children enrolled in all such schools, shall be the per child expenditure incurred by Government.(3)If any school specified in sub-clause (iv) of clause (n) of section 2 is already under obligation to provide free education to a specified number children on account of it having received any land, building, equipment or other facilities, either free of cost or at a concessional rate, such school shall not be entitled for reimbursement to the extent of such obligation.(4)Every school which receives reimbursement of fee shall maintain a separate bank account which shall be subject to audit by the State Government.(5)In respect of a child admitted to a private unaided school, other than a designated neighborhood school, the child can not claim reimbursement of such expenditure incurred on its education in such a school.(6)The Block Education Officer shall ensure that there are no fake/double admissions by schools, who wish to take advantage of the reimbursement of fee under the Act.(7)The State shall ensure that all the children admitted in unaided schools under the 25 percent quota are given all the free entitlements which the children receive in a government school such as free uniforms, Mid Day Meal etc.
