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

State of Uttarakhand - Subsection

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

(g)"Child belonging to disadvantaged group" means a child belonging to the Schedule Caste, the Schedule Tribe, Other Backward Classes as notified by the State Government(except creamy layer), an Orphan child, Child suffering from disability as defined in Persons with Disabilities (Equal Opportunities, Protection and Full Participation Act, 1995) (Act 1 of 1996), a child depending on widow or divorce mother, whose annual income is less than Rs 80000/-, HIV+ child or child of HIV+ parents and a child belonging to parents with disabilities (including leprosy effected persons) defined in Persons with Disabilities (Equal Opportunities, Protection and Full Participation Act, 1995) (Act. 1 of 1996) whose annual income is less than R 4.5 Lakh and includes such disadvantaged children as defined by the State Government from time to time;