Section 2(1) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(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;
