Section 137(2) in The Karnataka Education Act, 1983
(2)All offences punishable under sections 115 to 122 (both inclusive) shall,-(a)be investigated by an officer of and above the rank of Inspector of Police; and(b)be cognizable and non-bailable:Provided that where the accused is a woman, she shall be released on bail on her offering a personal bond for her appearance during the stage of investigation or trial.
