Section 5 in Right of children to Free and compulsory Education Rules, 2011
5. Duties of State Government and local authority.
(1)For the purpose of determining and for establishing neighborhood school, the State Government/local authority shall undertake school mapping, and identify all children, including children in remote areas, children with disabilities, 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 date of publication of the rules and every year thereafter.(2)The State Government/local authority shall ensure that no child is subject to caste, class, religious or gender abuse in the school.(3)For the purpose of clause (c) of section 8 and clause (c) of section 9, 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 play ground, in the use of common drinking water and toilet facilities and in the cleaning of toilets or class rooms(4)The State Government shall ensure that free uniform is provided to all girls and the children belonging to the Scheduled Castes, Scheduled Tribes and below poverty line families studying in school established, owned or controlled by the State Government or the local authority.
