Section 12 in The Right of Children to Free and Compulsory Education Rules, 2010
12. Reimbursement of per-child-expenditure by the appropriate Government.
(1)The total annual recutting expenditure incurred by the appropriate Government, from its own funds, and in respect provided by the Central Government and by any other authority, on elementary education in respect of all schools referred to in sub-clause (i) of clause (n) of section 2, divided by the total number of children enrolled in all such schools, shall be the per-child-expenditure incurred by the appropriate Government.Explanation. - For the purpose of determining the per-child-expenditure, the expenditure incurred by the appropriate Government or local authority on schools referred to in sub-clause (ii) of clause (n) of section 2 and the children enrolled in such schools shall not be included.(2)Every school referred to in clause (iii) and (iv) of clause (n) of section 2 shall maintain a separate bank account in respect of the amount received by it as reimbursement under sub-section (2) or section 12.
