Section 2(1) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
(1)In these rules, unless the context otherwise requires;(a)"Act" means the Right of Children to Free and Compulsory Education Act, 2009;(b)"Anganwadi" means an Anganwadi Centre established under the Integrated Child Development Services Scheme of the Ministry of Women and Child Development of the Government of India;(c)"Appointed date" means the date of commencement of the Act i.e. April 1, 2010;(d)"Chapter", "section" and "Schedule" means respectively Chapter, section of, and Schedule to, the Act;(e)"Form" means a form given in the Appendix to these rules;(f)"Neighbourhood" means a population area specified in Rule 4;(g)"Pupil cumulative record" means record of the progress of the child based on comprehensive and continuous evaluation;(h)"School Mapping" means planning school location to overcome social barriers and geographical distance;(i)"Specify Norms" means the norms and standards specified schedule to the Act;(j)"Zila Shiksha Adhikari" means a District Level Officer in Department of Basic Education or Department of Secondary Education, as the case may be.
