Section 6(1) in Right of Children to Free and Compulsory Education Rules, 2012
(1)The following categories of Children studying in schools as mentioned below shall be entitled for free education, free text books in pursuance of clause (a),(b) or (c) of sub section (1) of section 12 as the case may be, namely:-(i)All students in a school established, owned or controlled by the State Government or local authority.(ii)Such proportion of children admitted therein as it's annual recurring aid or grant so received bears to it's annual recurring expenses, subject to minimum 25%, in an aided school receiving aid or grants to meet whole or part of its expenses from the State Government or the local authority.(iii)All students admitted by a totally unaided school in compliance of clause (c) of sub-section (1) of section 12, by a school specified in sub-clause (iii) and (iv) of clause (n) of section 2 of the Act.Explanation. - In respect of the child admitted in pursuance of clause (b) or (c) of sub-section (1) of section 12, the responsibility of providing the free entitlement shall be of the schools as mentioned-in 6(1) (i) (ii) or (iii) of this sub-rule, respectively.
