Section 2(1) in Right of children to Free and compulsory Education Rules, 2011
(1)In these rules , unless the context otherwise requires, -(a)"Act" means the Right of Children to Free and Compulsory Education Act, 2009 (No. 35 of 2009);(b)"Anganwadi" means an anganwadi center established under the Integrated Child Development Scheme of Ministry of Woman and Child Development of the Government of India;(c)"Block Elementary Education Office" means office responsible for implementing the programmes for elementary education at the block level;(d)"Chapter" "Section" and "Schedule" means respectively Chapter, Section of, and Schedule to, the Act;(e)"Councillor" means elected member of a ward of a urban local body;(f)"district" means revenue district of the State;(g)"District Education Office" means responsible for management of elementary education at district level;(h)"Extended limit of neighbourhood" means the neighborhood area of the limit of neighborhood defined under clause (K);(i)"Gram Sabha" shall have same meaning as assigned to it in clause (viii) of section 2 of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(j)"Jan Shikshak " means resource teacher that coordinates academic activities in a cluster of schools;(k)"Limit of neighborhood" means, in case of classes I to V, in rural area, the village and adjoining villages and adjoining wards of urban area, if any, and in urban area, the ward and adjoining wards and adjoining villages, if any in case of classes VI to VIII, area of 3 K.M from this limit;(l)"Middle school" means school that imparts education from classes VI to VIII;(m)"Panch" means elected member of a ward of Gram Panchayat;(n)"Primary school" means school that imparts education from classes I to V;(o)"Rajya Shiksha Kendra" means the office of the head of the department responsible for management of elementary education;(p)"School mapping" means planning school location to overcome social barriers and geographical distance;
