Section 9 in The Right of Children to Free and Compulsory Education Rules, 2010
9. Responsibilities of the appropriate Government and local authority.
(1)A child attending a school of the appropriate 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 child attending a school referred to in sub-clause (iii) and (iv) of clause (n) of section 2 in accordance with clause (c) of sub section (1) of section 12 shall be entitle to free education as provided for in sub-section (2) of section 3 of the Act, and in particular to free text books, writing materials and uniforms:Provided that a child with disability shall be entitled also for free special learning and support material.Explanation: For the purposes of sub-rule (1), it may be stated that in respect of 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 sub-section (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 appropriate government or the 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, within a period of one year from the appointed date, and every year thereafter.(3)The appropriate Government or the local authority shall ensure that no child is subjected to caste, class, religious or gender abuse in the school.(4)For the purposes of clause (c) of section 8 and clause (c) of Section 9, the appropriate Government and the authority shall ensure that a child belonging to a weaker section and a child belonging to disadvantaged group is not segregated or discriminated against in the classroom, during mid day meals, in the play grounds, in the use of common drinking water and toilet facilities, and in the cleaning of toilets or classrooms.
