Section 4 in Right of children to Free and compulsory Education Rules, 2011
4. Areas or limits for the purposes of section 6.
(1)The areas or limits of neighborhood within which a school has to be established by the State Government shall be the area or limit as defined in clause (K) of sub-rule (1) of rule 1.(2)Wherever required, the State Government shall upgrade existing schools from classes I to V to include classes VI to VIII. In respect of school which start from class VI onwards, the State Government shall endeavour to add classes I to V, wherever required.(3)In areas with difficult terrain, risk of landslides, floods, lack of roads and in general danger for young children in the approach from their homes to the school, the State Government/local authority shall locate the school in such a manner as to avoid such dangers, by relaxing the limits specified under sub-rule(1).(4)For children from small hamlets or any other place as identified by the State Government/local authority, where no school exists within the area or limit of neighborhood specified under sub-rule (1) above, the State Government /local authority shall make adequate arrangement, such as free transportation, h residential facilities and other facilities, for providing elementary education in a school, in relaxation of the limits specified under sub-rule (1).(5)In areas high population density, the State Government /local authority may consider establishment of more than one neighborhood school, having regard to the number of children in the age group of 6-14 years in such areas.(6)The local authority shall identify the neighborhood 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/local authority will endeavour to make appropriate and safe transportation arrangements for them to attend school and complete elementary education.(8)The State Government/local authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
