Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act] State of Karnataka - Subsection Section 22(3)(d) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012 (d)The Council shall be reconstituted every three years and no member shall be appointed for more than two terms.