Section 6 in The Right of Children to Free and Compulsory Education Rules, 2010
6. Area or limits of neighbourhood.
(1)The area or limits of neighbourhood within which a school has to be established by the appropriate Government or the local authority 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 neighbourhood;(b)in respect of children in classes from VI to VIII, a school shall be established within a walking distance of three km of the neighbourhood;(2)Wherever required the appropriate Government of the local authority shall upgrade existing schools with classes from I to V to include classes from VI to VIII and in respect of schools which start from class VI onwards, the appropriate Government or the local authority shall endeavour to add classes from I to V, wherever required.(3)In places 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 appropriate Government or the local authority shall locate the school in such a manner as to avoid such dangers, by reducing the area or limits specified under sub-rule (1).(4)For children from small hamlets, as identified by the appropriate Government or the local authority, where no school exists within the area or limits of neighbourhood specified under sub-rule (1), the appropriate Government or the local authority shall make adequate arrangements, such as free transportation and residential facilities, for providing elementary education in a school, in relaxation of the area or limits specified in the said rule.(5)In places with high population density, the appropriate Government or the local authority may consider establishment of more than one neighbourhood school having regard to the number of children in the age group of 6-14 years in such places.(6)The local authority shall identify the neighbourhood school(s) where children can be admitted and make such information public for each habitation.(7)In respect of children with disability, which prevent them from accessing the school, the appropriate Government or the local authority shall endeavour to make appropriate and safe transportation arrangements to enable them to attend school and complete elementary education.(8)The appropriate Government or the local authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
