Section 11(10) in Right of Children to Free and Compulsory Education Rules, 2012
(10)In the eventuality that children enumerated in the categories listed at Serial number (1) to (9) above are not available for admission and the situation arises where the reserved seats may remain vacant admission may be given to the children evaluated in the following categories-(i)SC/ST Children with family income of up to Rs. 2/- lakhs per annum.(ii)OBC/SEBC Children with family income of up to Rs. 1-lakhs annum.]
