Section 8(4) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(4)For the purposes of clause (c) of section 8 and clause (c) of section 9, the State Government and the local authority shall ensure that a child belonging to a weaker section and a child belonging to disadvantaged group is not segregated or discriminated in the classroom, during mid-day meals, in the play grounds, in the use of common drinking water and toilet facilities.
