Section 4 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
4. [ Areas or limits of neighbourhood (Section 6). [Substituted by Notification No. 2281/LXXIX-5-2017, dated 9.11.2017 (w.e.f 27.7.2011).]
(1)The areas or limits of neighbourhood within which a school has to be established by the Committee authorised by the State Government, shall be as under -(a)in respect of children in Clauses I-V, a school shall be established in habitation which has no school within a distance of 1.0 km. and has population of at least 300;(b)in respect of children in Classes 1-VIII, a school shall be established in habitation which has no school within a distance of 3.0 km. and has population of at least 800;(c)a Gram Panchayat or a ward of a Nagar Nigam/Nagar Palika/Nagar Panchayat shall be neighbourhood school where children can be admitted in within its jurisdiction.]
