Section 4 in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
4. Area or limits of neighbourhood.
(1)The area or limits of neighbourhood within which a school shall be established by the State Government is,-(a)a distance of one kilometre in respect of children in classes I to V;(b)a distance of three kilometres in respect of children in classes VI to VIII:Provided that where it is not possible to establish a school within such area or limits, the State Government or the local authority shall make adequate arrangements, such as free transportation and residential facilities, for providing elementary education to the children in that area:Provided further that in places with high population density, the State Government shall establish more than one school having regard to the number of children in the age group of 6-14 years in such places based on the child census conducted by Sarva Shiksha Abhiyan or the local authority.Wherever required, the State Government or the local authority shall upgrade existing schools with classes I to V to include classes from VI to VIII.In places with difficult terrain, risk of landslides, floods, or lack of proper roads and approach from their homes to the school, the State Government or the local authority shall locate its school in such manner as to avoid such dangers, by reducing the area or limits specified under sub-rule (1).(2)For children from small hamlets, as identified by the State Government or the local authority, where no school exists within the area or limits of neighbourhood specified under sub-rule (1), the State Government or the local authority shall make adequate arrangement such as free transportation and residential facilities for providing elementary education in a school, in relaxation of the area or limits specified in sub-rule (1).The local authority, in consultation with the Assistant Elementary Education Officer or the District Education Officer concerned, shall identify the neighbourhood school where children can be admitted and make such information public through the notice board of the local authority and office of the Education Officer concerned. The basis of the identification of the neighbourhood school shall be the school mapping carried out by the State Government or the local authority under sub-rule (2) of rule 5.In respect of children with disability, which prevents them from accessing the school, the State Government or the local authority shall make appropriate and safe transportation arrangements to enable them to attend school and complete elementary education.(3)The State Government or the local authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
