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State of Karnataka - Section

Section 27 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

27. and the appropriate authority shall comply with such directions.

Educational institutions to impart training in first-aid and emergency care tostudents.- (1) It shall be the duty of every educational institution to impart training in first-aid andemergency care to every student above the age of twelve years for such duration, as may beprescribed.
(2)The training under sub-section (1) shall be imparted once in every academic year.
(3)For the purpose of imparting training under sub-section (1), the educational institutionsshall take the assistance of such professional or institutions, as the Government may, by