Section 10(3) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(3)The area or limits of neighbourhood for the purposes of admissions to be made in accordance with clause (c) of sub-section (1) of section 12 shall be the geographical limits of the concerned Gram Panchayat/Nagar Palika/Nagar Parishad/Nagar Nigam, as the case may be, within which the School is situated :Provided that if the number of applicants for admission in a particular School is more than the number of seats for children belonging to weaker section and disadvantaged group, preference shall be given to the children from the village/municipal ward in which the School is situated.
