Section 4(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)The area or limits of neighborhood within which a school has to be established by the State Government or the local authority shall be,(a)In respect of children in classes from I to V a Primary School shall be established within a walking distance of one K.M. of the served area having a minimum population of 200. For the rural areas there should be a minimum of 25 children and for the urban areas there should be a minimum of 40 children in the age group of 6-11 years available and willing for enrollment in that school;(b)In respect of children in classes from VI to VIII, an Upper Primary school shall be established within a walking distance of three K.M. of the served area having a minimum population of 400. For the rural areas there should be a minimum of 25 children and for the urban areas there should be a minimum of 40 children in class V of the feeding Primary School, taken together, available and willing for enrollment in that school.(c)In every three years the State shall review the situational status of every Primary and Upper Primary schools and may consider to relocate the schools not fulfilling the norms mentioned in sub rule 1(a)&(b) of rule 4.
