Section 17 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
17. Grievance Redressal Authority for Teacher.
- The School Development and Monitoring Committee constituted under section 21 shall be the Grievance Redressal Authority for teachers of government and local authority schools and aided schools. In all Grievance Redressal Authority proceedings by SDMC, BEO shall be present. For private un-aided schools, Section 96 of Chapter 14 of Karnataka Education Act 1983 shall apply for Grievance Redressal.
