Section 4(8) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(8)Under the provisions of clause (c) of section 8 and clause (c) of Section 9, of the Act the State Government and the local 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 use of common drinking water and toilet facilities or any grounds.
