Section 16 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
16. Duties of teacher.
(1)In performance of the Functions specified in sub-section (1) of section 24 and in order to fulfil the requirements of clause (h) of sub-section (2) of section 29, the teacher shall maintain a record containing the pupil cumulative record for every child which shall be the basis for monitoring children's progress, awarding the completion certificate specified in sub-section (2) of section 30.(2)The teacher shall assess the performance of every child periodically as per the prescribed curriculum and take up special training for the children who do not reach expected learning levels in each subject. Apart from periodic evaluation of the child, the evaluation study reports shall also form the basis for devising and implementing special teaching programme by the teacher.(3)It shall be the responsibility of the school in the neighbourhood and teachers therein to identify out of school children and mainstream such children by providing special training to them to attain expected levels of learning by converging the hostel facilities of government departments such as Social Welfare, Backward Classes and Women and Child Welfare.(4)The teacher shall also participate in the regular training programmes, preparation of curriculum, textbooks, training modules and teaching Learning Materials (TLM) development organized by the Cluster Resource Centre, Block Resource Centre and District Institute of Education and Training and other academic agencies.
