Section 8 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
8. Responsibilities of the State Government and local authority
. (1) A child attending a school of the State Government or local authority referred to in sub-clause (i) of clause (n) of section 2, a child attending a school referred to in sub-clause (ii) of clause (n) of section 2 in accordance with clause (b) of sub section (1) of section 12, and a child attending a school referred to in sub-clauses (iii) and (iv) of clause (n) of section 2 in accordance with clause (c) of sub section (1) of section 12 shall be entitled to free education as provided for in sub-section (2) of section 3 of the Act, and in particular to free text books and support materials :Provided that the child with disability shall be entitled for free special learning and support material also.Explanation For the purposes of sub-rule (1), the child admitted in accordance with clause (b) of sub-section (1) of section 12 and a child admitted in accordance with clause (c) of subsection (1) of section 12, the responsibility of providing the free entitlement shall be of the school referred to in sub-clause (ii) of clause (n) of section 2 and of sub-clauses (iii) and (iv) of clause (n) of section 2, respectively.(2)For the purpose of determining and for establishing neighbourhood Schools, the State Government or local authority shall undertake School mapping, and identify all children, including children in remote areas, children with disability, children belonging to disadvantaged group, children belonging to weaker section and children referred to in section 4, every year.(3)The State Government or local authority shall ensure that no child is subjected to caste, class, religious or gender abuse, or any form of physical and mental harassment in the school.(4)For the purposes of clause (c) of section 8 and clause (c) of section 9, the State Government and the local authority shall ensure that a child belonging to a weaker section and a child belonging to disadvantaged group is not segregated or discriminated in the classroom, during mid-day meals, in the play grounds, in the use of common drinking water and toilet facilities.
