Section 4 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
4. Area or limits of neighbourhood.
(1)The area or limits of neighborhood within which a school has to be established by the State Government or the local authority shall be,(a)In respect of children in classes from I to V a Primary School shall be established within a walking distance of one K.M. of the served area having a minimum population of 200. For the rural areas there should be a minimum of 25 children and for the urban areas there should be a minimum of 40 children in the age group of 6-11 years available and willing for enrollment in that school;(b)In respect of children in classes from VI to VIII, an Upper Primary school shall be established within a walking distance of three K.M. of the served area having a minimum population of 400. For the rural areas there should be a minimum of 25 children and for the urban areas there should be a minimum of 40 children in class V of the feeding Primary School, taken together, available and willing for enrollment in that school.(c)In every three years the State shall review the situational status of every Primary and Upper Primary schools and may consider to relocate the schools not fulfilling the norms mentioned in sub rule 1(a)&(b) of rule 4.(2)In places 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 or the local authority may consider to locate the school in such a manner as to avoid such dangers, by reducing the areas or limits specified under sub rule (1).(3)As far as possible the State Government or the Local Authority shall consider to co-locate the New Upper Primary School with the existing Primary School.(4)In places with high population density, the Government/Local Authority may consider to establish more than one neighbourhood school having regard to the number of children in the age group of 6-14 years in such places.(5)For children from small hamlets, as identified by the Block Education Officer, where no school exists within the area or limits of neighbourhood specified under sub rule (1) the government or the local authority may make adequate arrangements, such as free transportation or residential facilities.(6)The Block Education Officer, in accordance with the instructions issued by the State Government from time to time shall identify the neighbourhood schools where children can be admitted and shall make such information accessible for people of such habitation.(7)The state Government or the local authority shall ensure that access of children to the school is not hindered on account of physical, social and cultural factors.(8)Under the provisions of clause (c) of section 8 and clause (c) of Section 9, of the Act 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 against in the classroom, during mid day meals, in the use of common drinking water and toilet facilities or any grounds.(9)The State Government/Local Authority shall ensure that no child is subjected to caste, class, religious or gender abuse or abuse of any other form in the school.(10)For the purpose of clause (g) of section 9 of the Act the State Government/Block Education Officer with the cooperation of School Management Committee shall make a strategy to identify the never enrolled and drop out children, classify them and shall ensure the completion of elementary education in accordance to the school mapping in the following manner namely-(a)To organise the special training in accordance to the decision/approvals of School Management Committee;(b)Regular Monitoring to ensure the regular attendance and Retention of children mainstreamed through Special Training;(c)To obtain the extant objectives the State Government/Local Authority shall make publicity of the strategies made for the completion of elementary education of never enrolled/dropout children;(d)The State Government/Local Authority with the help of School Management Committee shall maintain the academic records of children during Special Training, so that after mainstreaming of these children necessary action may be taken to ensure the achievement of desirable learning levels amongst these children;(e)The State Government/Local Authority shall ensure the training and regular support of teachers selected for the special training.(11)The State Government shall ensure the availability of free entitlements to the children studying in Government Schools such as Text Books, Mid Day Meal, Uniform for all Girls and uniform for boys belonging to Schedule Caste, Schedule Tribe and BPL families. Additional free entitlements may be notified by the State Government from time to time. The school defined under sub-clauses (iii) and (iv) of clause (n) of section 2 should ensure these free entitlement for children admitted under clause (c) of sub-section (1) of section 12.For all children in remote habitations with sparse population where opening of school is unviable within the area or limits of Neighbourhood specified under sub rule (1) and Urban Deprived Children/children without adult protection in Urban areas where schools are not opened because of non availability of land, transport/escort facility will be provided as free entitlement.(12)The District Education Officer shall notify a 'Calendar of Admission' for 25% quota to be followed by the schools defined in sub-clauses (iii) and (iv) of clause (n) of section 2 of the Act, for admission of children under these rules. Any school violating these provisions and conducting the admission process in contrary to the Calendar of Admission is liable to be penalized under the provisions of the Act.(13)It shall be the responsibility of government functionaries at all level and the School Management Committee to educate the public about the various provisions of the Act and Rules.(14)Every year, before 30th May the District Education Officer shall notify the Pupil Teacher Ratio of every school in his jurisdiction and place such a list in the public domain, Accordingly the District Education Officer may ensure the redeployment of teachers by the second week of July month of every year.(15)Where in a school, there is no provision for completion of elementary education, under clause (1) of section 5 of the Act, the District Education Officer shall make proper arrangements for completion of elementary education of the children by assisting the child in taking a transfer to the nearest approved school where such facilities are available.(16)The State Project Office, Sarva Shiksha Abhiyan, Uttarakhand shall bring out a performance report on the status of the implementation of the Act in its Annual Report.(B)To Ensure Quality Education:
