Section 1(4) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(4)The provisions of these rules shall apply to all schools and shall have overriding effect over the Provisions of rules made under the Karnataka Education Act, 1983 (Karnataka Act 1of 1995) to the extent of their repugnancy. Where no provisions are made in these rules, the provisions of other rules made under any other law shall continue to apply.
