Section 6 in Right of Children to Free and Compulsory Education Rules, 2012
6. Schools to Provide Free and Compulsory Education.
(1)The following categories of Children studying in schools as mentioned below shall be entitled for free education, free text books in pursuance of clause (a),(b) or (c) of sub section (1) of section 12 as the case may be, namely:-(i)All students in a school established, owned or controlled by the State Government or local authority.(ii)Such proportion of children admitted therein as it's annual recurring aid or grant so received bears to it's annual recurring expenses, subject to minimum 25%, in an aided school receiving aid or grants to meet whole or part of its expenses from the State Government or the local authority.(iii)All students admitted by a totally unaided school in compliance of clause (c) of sub-section (1) of section 12, by a school specified in sub-clause (iii) and (iv) of clause (n) of section 2 of the Act.Explanation. - In respect of the child admitted in pursuance of clause (b) or (c) of sub-section (1) of section 12, the responsibility of providing the free entitlement shall be of the schools as mentioned-in 6(1) (i) (ii) or (iii) of this sub-rule, respectively.(2)For the purpose of determining and for establishing neighbourhood schools, the State government or, as the case may be, the local authority shall undertake school mapping, and identify all children, including children in remote areas, children with disabilities, children belonging to disadvantaged groups, children belonging to weaker sections and children referred to in section 4, within a period of one year from the appointed date, and every year thereafter.(3)The State government or, as the case may be, the local authority shall ensure that no child is subjected to caste, class, religious or gender abuse in the school.(4)For the purposes of clause (c) of section 8 the State Government and for the purposes of clause (c) of section 9, the Local Authority shall ensure that a child belonging to a weaker section and a child belonging to disadvantaged group is not segregated or discriminated against in the classroom, during mid day meals, in the play grounds, in the use of common drinking water and toilet facilities, and in the cleaning of toilets or classrooms.
