Section 3(1) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(1)The School Development and Monitoring Committee under local authority shall identify children requiring special training and organise such training in the following manner, namely:(a)The special training shall be based on specially designed, age appropriate learning material, approved by DSERT, the academic authority;(b)It shall be provided in classes held on the premises of the school. or through classes organised in safe residential facilities;(c)It shall be provided by teachers working in the school, or by teachers specially appointed for the purpose;(d)The duration shall be for a minimum period of three months which may be extended. based on periodical assessment of learning progress. for a maximum period not exceeding two years.
