Section 7 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
7. Responsibility of the State Government and the Local Authority.
(1)A child attending a school referred to in the sections of the Act shall be entitled to free education according to the provision of sub-section (2) of section 3 of the Act; Provided that a child with disabilities shall also be entitled to free special education and support material.(2)For the purpose of determining requirement and for establishing neighbourhood schools, the State Government or the Local authority shall undertake school mapping and identify all children, including children in remote areas, children with disabilities, children belonging to disadvantaged group, children belonging to economically weaker sections and children referred to in section 4, within a period of one year from the specified date, and every year thereafter.(3)The State Government or Local authority shall ensure that no child is subjected to caste, class, religious or gender abuse in the school.
