Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(11) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(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.