Section 13(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(3)If any school specified in sub-clause (iv) of clause (n) of section 2 is already under obligation to provide free education to a specified number children on account of it having received any land, building, equipment or other facilities, either free of cost or at a concessional rate, such school shall not be entitled for reimbursement to the extent of such obligation.
