Section 6 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
6. Areas or limits of neighbourhood.
(1)The limits of neighbourhood within which a school has to be established for providing free and compulsory elementary education shall be as under -(a)Within a walking distance of one kilometer for children in classes 1 to 5;(b)Within a walking distance of two kilometers for children in classes 6 to 8.(2)In places with difficult terrain, risk of floods, difficulty of travelling or in case of road to school being unsafe, the school shall be established by relaxing the limit of distance.(3)Wherever required, the District Elementary Education committee shall upgrade existing Schools with classes 1 to 5 to include classes 6 to 8 and schools with classes 1 to 7 to include class 8 and in respect of Schools which start from class VI onwards, the District Elementary Education committee may add classes from 1 to 5.(4)Wherever required, more than one school may be established for feeder area having high population density.(5)The Local Authority shall identify the neighbourhood school (s) where children can be admitted and make such information public for each habitation.(6)In respect of children with disabilities, the Government or the Local Authority as the case may be shall make appropriate arrangements to enable them to attend school and complete elementary education.(7)The State Government or the Local Authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
