Section 4(2) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
(2)For children from small hamlets, as identified by the State Government or the local authority, where no school exists within the area or limits of neighbourhood specified under sub-rule (1), the State Government or the local authority shall make adequate arrangement such as free transportation and residential facilities for providing elementary education in a school, in relaxation of the area or limits specified in sub-rule (1).The local authority, in consultation with the Assistant Elementary Education Officer or the District Education Officer concerned, shall identify the neighbourhood school where children can be admitted and make such information public through the notice board of the local authority and office of the Education Officer concerned. The basis of the identification of the neighbourhood school shall be the school mapping carried out by the State Government or the local authority under sub-rule (2) of rule 5.In respect of children with disability, which prevents them from accessing the school, the State Government or the local authority shall make appropriate and safe transportation arrangements to enable them to attend school and complete elementary education.
