Section 2(n) in The Right of Children to Free and Compulsory Education Act, 2009
(n)"school" means any recognised school imparting elementary education and includes-(i)a school established, owned or controlled by the appropriate Government or a local authority;(ii)an aided school receiving aid or grants to meet whole or part of its expenses from the appropriate Government or the local authority;(iii)a school belonging to specified category; and(iv)an unaided school not receiving any kind of aid or grants to meet its expenses from the appropriate Government or the local authority;
