Section 5(1) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
(1)A child attending a school of the State Government or local authority referred to in sub-clause (i) of clause (n) of section 2, a child attending a school referred to in sub-clause (ii) of clause (n) of section 2 in pursuance of clause (b) of sub section (1) of section 12, and a child attending a school referred to in sub-clause (iv) of clause (n) of section 2 in pursuance of clause (c) of sub-section (1) of section 12 shall be entitled to free textbooks, writing materials and uniforms:Provided that a child with disability shall also be provided free special learning and support material.For the purpose of determining and for establishing neighbourhood schools, the State Government or the local authority shall undertake school mapping, and also identify all children, including children in remote areas, children with disabilities, children belonging to disadvantaged group, children belonging to weaker section and children referred to in section 4.The State Government or the local authority shall ensure that no child is subjected to caste, class, religious or gender abuse in the school.For the purpose of clause (c) of section 8 and clause (c) of section 9, the State Government and the local authority shall ensure that a child belonging to weaker section or a child belonging to disadvantaged group is not segregated or discriminated against, in the classroom, during midday meals, in the play grounds and in the use of common drinking water and toilet facilities.
