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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

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

(m)"Neighbourhood School" for the purpose of Government schools under these rules means a school which is within a walking distance of 01 KM in case of primary classes (I to V) and 03 Km in the case of Upper Primary classes (VI to VIII). The neighbourhood for the schools defined under sub-clauses (ii) (iii) and (iv) of clause (n) of section 2 for the purposes of clause (c) of sub-section (1) of section 12 of the RTE Act shall be determined from time to time by the State Government or the local authority notified by the State Government for this purpose;