Section 23(4) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(4)The CEO of Zilla Panchayat shall be vested with the powers to take action for any violation of sections 14, 15, 16, 17, 25, 28, 30, of the Act and also any violation under these rules. Detailed guidelines for taking action for such violation shall be issued by the Government.Form - I[see rule 11(1)]Self Declaration Cum Application for Grant of Recognition of School(including CBSE. ICSE. GICSE/JBE. Any other Board)(See Sub-rule (1) of Rule 12 of the Karnataka Right of Children to Free and Compulsory Education Rules, 2011)To,
