Section 4 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
4. Areas or limits for the purposes of section .
(1)The areas or limits of neighbourhood throughout the state except the city corporations within which a school has to be established by the State Government and the local Authority shall be as under, namely:(a)In respect of children in classes I - V, a school shall be established normally within a walking distance of one km of the neighbourhood;(b)In respect of children in classes VI - VII, a school shall be established normally within a walking distance of 3 km of the neighbourhood: and(c)In respect of children in class VIII, a school shall be established within a distance of 5 km of the neighbourhood.Provided that, in case of urban areas where local authorities are City Corporations, the area of neighbourhood shall be the area of ward notified for the purpose of governance of local authority.(2)The State Government shall endeavour within the limits of its economic capacity and development to add VIII to schools with classes up to VII in a phased manner.(3)Wherever required, the State Government shall upgrade existing schools with classes I - V to include classes VI - VIII. In respect of schools which start from class VI onwards, the State Government shall endeavour to add classes I - V, wherever required.(4)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, B.E.O or Local Authority shall locate the school in such a manner as to avoid such dangers, by reducing the limits specified under sub-rule (1). -(5)For children from small hamlets, as identified by the DDPI or Local Authority, where no school exists within the area or limits of neighbourhood specified under sub-rule (1) above, suitable arrangements such as free transportation, residential facilities and/ or other facilities shall be arranged. The cost for these alternative arrangements shall be fixed by C.P.l or the Local Authority as per local conditions. Expenditures on alternative arrangements shall be met by State Government / Local Authority.(6)In areas with high population density, the C.P.I or 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 areas.(7)The Local Authority shall identify the neighbourhood school where children can be admitted and make such information public for each habitation within its jurisdiction.(8)In respect of children with disability which prevent them from accessing the school, the C.P.I or Local Authority shall endeavour to make appropriate and safe transportation arrangements for them to attend school and complete elementary education.(9)The C.P.I or Local Authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
