Section 17 in Gujarat Elementary Education Rules, 2010
17. Opening of new Elementary Schools or take over a private school.
(1)A district or municipal education committee with the previous sanction of the Director or an officer authorized by him in this behalf, shall, wherever necessary, open a new elementary school or take over a private school or incur additional expenditure on Elementary School maintained by it.(2)Areas or limits.(i)The areas or limits of neighbourhood within which a school has to be established by the State Government shall be as under -(a)In respect of children in classes I - VIII, a school shall be established within a walking distance of one km of the neighbourhood.(ii)In areas with difficult terrain, risk of landslides, floods, lack of roads and in general, danger for young children in the approach from their homes to the school, the State Government/Local Authority shall locate the school in such a manner as to avoid such dangers, by reducing the limits specified under sub-rule (1).(iii)For children from small hamlets, as identified by the State Government/Local Authority, where no school exists within the area or limits of neighbourhood specified under sub- Rule (1) above, the State Government/Local Authority shall make adequate arrangements, such as free transportation, residential facilities and other facilities, for providing elementary education in a school, in relaxation of the limits specified under sub-Rule (1).(iv)In areas with high population density, the State Government/local authority may consider establishment of more than one neighbourhood school, having regard to the number of children in the age group of 6-14 years in such areas.(v)The Local Authority shall identify the neighbourhood school(s) where children can be admitted and make such information public for each habitation within its jurisdiction.(vi)In respect of children with disabilities which prevent them from accessing the school the State Government/Local Authority will endeavour to make appropriate and safe transportation arrangements for them to attend school and complete elementary education.(vii)The State Government/Local Authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
