Section 4(1) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(1)The areas or limits of neighbourhood throughout the state except the city corporations within which a school has to be established by the State Government and the local Authority shall be as under, namely:(a)In respect of children in classes I - V, a school shall be established normally within a walking distance of one km of the neighbourhood;(b)In respect of children in classes VI - VII, a school shall be established normally within a walking distance of 3 km of the neighbourhood: and(c)In respect of children in class VIII, a school shall be established within a distance of 5 km of the neighbourhood.Provided that, in case of urban areas where local authorities are City Corporations, the area of neighbourhood shall be the area of ward notified for the purpose of governance of local authority.
