Section 2 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
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)"Rules" means the Jharkhand Right of Children to Free and Compulsory Education Rules, 2011;(c)"Anganwadi" means an Anganwadi Centre established under the Integrated Child Development Scheme of the Ministry of Women and Child Development by the Government of India and the State Government;(d)"Appointed date" means the date on which the Act comes into force;(e)"State Government" means the Jharkhand Government;(f)"District Education Superintendent" means the officer notified by the State Government as in charge of elementary education in any district of Jharkhand State;(g)"Children" means all children in the age group of 6 to 14 years;(h)"Pupil-Teacher Record" means record of the progress of the child based on comprehensive and continuous evaluation;(i)"School Planning" means planning school location to overcome social barriers and geographical distance for the purpose of section 6 of the Act;(j)"Department" means Human Resource Development Department of Jharkhand Government;(2)All references to "Forms" in these rules shall be construed as form(s) set out in Appendix of these rules.(3)All other words not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.Part-2 School Management Committee
