Section 12(4) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(4)The School (including a school referred in sub clauses (iii) and (iv) of clause (n) of section 2 of the Act) shall ensure that a child (including a child admitted in pursuance of clause (c) of sub-section (1) of section 12 of the Act) belonging to a Weaker section or a child belonging to a disadvantaged group is not segregated or discriminated against in the Classroom, during distribution of Mid Day Meal, in the playground or in the use of other common facilities like drinking Water, Toilets, Library, ICT, Scholarship.
