Section 2(a) in The Right of Children to Free and Compulsory Education Act, 2009
(a)"appropriate Government" means-(i)in relation to a school established, owned or controlled by the Central Government, or the administrator of the Union territory, having no Legislature, the Central Government;(A)a State, the State Government;(B)a Union territory having Legislature, the Government of that Union territory;(ii)in relation to a school, other than the school referred to in sub-clause (i), established within the territory of-
