Section 4(4) in Right of children to Free and compulsory Education Rules, 2011
(4)For children from small hamlets or any other place as identified by the State Government/local authority, where no school exists within the area or limit of neighborhood specified under sub-rule (1) above, the State Government /local authority shall make adequate arrangement, such as free transportation, h residential facilities and other facilities, for providing elementary education in a school, in relaxation of the limits specified under sub-rule (1).
