(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.(2)Words and expressions used in these rules not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.]
