Section 2(1) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Right of Children to Free and Compulsory Education Act, 2009 (Central Act 35 of 2009);(b)Academic Authority" means the Department of State Educational Research and Training (DSERT) for schools affiliated to the State Board;(c)"BEO" means the Block Education Officer of the education block;(d)"CEO" means the Chief Executive Officer of the Zilla Panchayat of the district, appointed under the Karnataka Panchayat Raj Act, 1993;(e)"Child belonging to disadvantaged group" means a child belonging to the Scheduled Caste. the Scheduled Tribe. the Backward Class as specified by the Government of Karnataka., by notification under clause (d) of Section 2 of the Act; It also includes orphan, migrant and street child, child with special needs and HIV affected /infected child;(f)"Child belonging to weaker section" means a child belonging to such parent or guardian whose annual income is lower than the minimum limit as notified by the State under clause (e) of Section 2 of the Act.(g)"Commissioner" means the Commissioner for Public Instruction. which includes Additional Commissioners for Public Instruction. Dharwad and Gulbarga;(h)DDPI means the Deputy Director of Public Instruction (Administration) of the educational district;(i)DIET means the District Institute of Education and Training. which is set up in the district as an institution for providing academic support for education and training of teachers;(j)"Government" means the State Government;(k)"Governing Council" means any person or body of persons permitted or deemed to be permitted under this Act to establish or maintain a private educational institution, and includes the governing body, by whatever name called, to which the management of affairs of the said educational institution are entrusted;(l)"NCTE" means the National Council for Teacher Education;(m)"School Development and Monitoring Committee" (SDMC) means School Management Committee (SMC) constituted under section 21 of the Act;(n)"School mapping" means planning school location to overcome social barriers and geographical distance.
