Section 2 in The Right of Children to Free and Compulsory Education Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires. -(a)"Act" means the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009);(b)"anganwadi" means an Anganwadi Centre established under the Integrated Child Development Services Scheme of the Ministry of Women and Child Development of the Government of India;(c)"appointed date" means the date on which the Act comes into force, as notified in the Official Gazette:(d)"appropriate Government", unless otherwise specified, means Government of a Union territory (without State Legislature);(e)"District Education Officer" means an Officer of the appropriate Government in charge for elementary education in a district;(f)"pupil cumulative record" means record of the progress of the child based on comprehensive and continuous evaluation;(g)"school mapping" means planning school location for the purpose of section 6 of the Act to overcome social barriers and geographical distance.(2)All references to "forms" in these rules shall be construed as references to forms set out in Appendix I hereto.(3)All other words and expressions used herein and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.
