Section 7 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
7. Areas or limits of neighbourhood
. (1) The areas or limits of neighbourhood within which a School has to be established by the State Government shall be,(a)in respect of children in classes from I to V, a School shall be established within a walking distance of one km. of the neighbuorhood.(b)in respect of children in classes from VI to VIII, a School shall be established within a walking distance of 2 km. of the neighbourhood.(2)Wherever required, the State Government or the local authority shall upgrade existing Schools with classes I to V to include classes VI to VIII and in respect of Schools which start from class 'VI onwards, the State Government or local authority shall endeavour to add classes from I to V, wherever required.(3)In difficult and remote areas like desert area, hilly area, and areas with scattered population, the State Government or local authority shall establish a School with classes I to V, in a habitation whose minimum population is 150 persons and having minimum 20 children in the age group of 6 to 11 years, and a School with classes VI to VIII in a habitation with minimum 30 children in class V from at least two feeder primary schools.(4)For children from small hamlets (Dhanis), as identified by the State Government or local authority, where no School exists within the area or limits of neighbourhood specified under sub-rules (1) and (3) above, the State Government or local authority shall make adequate arrangements, such as free transportation and residential facilities for providing elementary education, in relaxation of the area or limits specified under sub-rules (1) and (3).(5)In places with high population density, the State Government or local authority may establish more than one neighbourhood School, having regard to the number of children in the age group of 6 to 14 years.(6)The local authority shall identify the neighbourhood school(s) where children can be admitted and make such information public for each habitation within its jurisdiction.(7)In respect of children with disabilities, which prevent them from accessing the school the State Government or local authority shall endeavour to make appropriate and safe transportation arrangements for them to attend school and complete their elementary education.(8)The State Government or local authority shall ensure that access of children to the school is not hindered on account of social and economical factors.
