Section 10 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
10. Admission of children belonging to weaker section and disadvantaged group
. (1) The school referred to in sub-clauses (iii) and (iv) of clause (n) of section 2 shall ensure that children admitted in accordance with clause (c) of sub-section (1) of section 12 shall not be segregated from the other children in the classrooms nor shall their classes be held at places and timings different from the classes held for the other children.(2)The school referred to in sub-clauses (iii) and (iv) of clause (n) of section 2 shall ensure that children admitted in accordance with clause (c) of sub-section (1) of section 12 shall not be discriminated from the rest of the children in any manner pertaining to entitlements and facilities such as text books, uniforms, library and Information, Communication and Technology (ICT) facilities, co-curricular activities and sports.(3)The area or limits of neighbourhood for the purposes of admissions to be made in accordance with clause (c) of sub-section (1) of section 12 shall be the geographical limits of the concerned Gram Panchayat/Nagar Palika/Nagar Parishad/Nagar Nigam, as the case may be, within which the School is situated :Provided that if the number of applicants for admission in a particular School is more than the number of seats for children belonging to weaker section and disadvantaged group, preference shall be given to the children from the village/municipal ward in which the School is situated.(4)The admission of children in accordance with clause (c) of subsection (1) of section 12 shall be done by draw of lots or in accordance with the directions issued by the State Government, from time to time.(5)No School or person shall, while admitting the child, collect any capitation fee and subject the child or his/her parent/guardian to any screening procedure.(6)In case of schools which have been set up exclusively for boys or girls, the admissions in accordance with clause (b) and (c) of sub-section (1) of section 12 shall be granted to only boys or girls, as the case may be.(7)Class-wise names of the students admitted in the aided and unaided private schools and the specified schools under section 12 shall be displayed at a prominent place/notice board in the school. If the school has a website, the names shall also be displayed on the website of the school.
