Section 13(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)In respect of admission of children to schools under sub-clause (iv) of clause (n) of section 2 providing free and compulsory elementary education as specified in clause (c) of sub-section (1) of section 12, shall be reimbursed by the State Government as determined by the State level Committee headed by the Principal Secretary/Secretary, Finance, Government of Uttarakhand, constituted for the purpose by the State Government. The child shall not be levied any other additional fee/charges or expenses by the private school. The time frame for reimbursement shall also be decided by the said committee.
