Section 12(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)The area or limits of neighborhood specified in sub Rule (1) of rule (4) shall apply to clause (c) of sub-section (1) of section 12 of the Act;Provided that a neighborhood School for the purpose of filling up the requisite percentage of seats for children referred to in clause (c) of sub-section (1) of section 12, shall be permitted by the District Education Officer to extend the prescribed limits only when he/she is completely satisfied that such children to that extent are not available within the original prescribed limits of the neighborhood.
