Section 11 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
11. Reimbursement of per-child expenditure by the State Government
. (1) The total annual recurring expenditure incurred by the State Government, from its own funds, and funds 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 State Government.Explanation For the purpose of determining the per-child expenditure, the expenditure incurred by the State 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 sub clauses (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) of section 12.(3)The per child expenditure incurred by the State shall be calculated every year by a state level committee to be constituted by the State Government. The Additional Chief Secretary/Principal Secretary, Finance Department or his representative not below the rank of Secretary shall be a member of this committee. One representative of the private unaided educational institutions shall be nominated as a member of this committee by the State Government. The Committee shall meet within three months after the coming into force of these rules and, thereafter, every year in the month of May to assess the per child expenditure for the purposes of reimbursement of expenditure during the next academic year.(4)Director, Elementary Education shall communicate the decision of the committee to all the District Elementary Education Officers for reimbursement of fee in respect of children admitted in accordance with clause (c) of sub-section (1) of section 12 in the Schools referred to in sub-clauses (iii) and (iv) of clause (n) of section 2.(5)The reimbursement will be made directly to the school twice a year. The first reimbursement for the period from April to August will be made in the month of October and the final reimbursement for the period from September to the end of the academic session will be made by the end of June.(6)Each school specified in sub-clause (iii) and (iv) of clause (n) of section 2 claiming reimbursement of per child expenditure in respect of the children belonging to weaker section and disadvantaged group shall submit its claim to the concerned Block Elementary Education Officer in form specified by the State Government along with a list of the children belonging to weaker section and disadvantaged group admitted in the school. The claim shall be submitted in the months of August and April every year.(7)The Block Elementary Education Officer may verify or cause to verify the enrolment of the children before making the final reimbursement.
