Section 5(2) in Right of Children to Free and Compulsory Education Rules, 2012
(2)The areas or limits of neighbourhood within which a school has to be established by the State Government shall be as under -(a)In respect of children in classes I - V, a school shall be established within a walking distance of one km of the neighbourhood.(b)In respect of children in classes VI - VIII, a school shall be established within a walking distance of 3 km of the neighbourhood.
