Section 10 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
10. Extended period for admission of child for the purpose of Section 15.
(1)Extended period of admission shall be three months from the date of commencement of the academic year of a school.Provided that no child shall be denied admission if such admission is sought subsequent to the extended period:(2)Where a child is admitted in a school after the extended period, he shall be eligible to complete studies with the help of special training, as assessed and determined by the head of the school.
