Section 12(e) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(e)Appeal against the order issued by the DDPI under this rule may be filed before the Director of Public instruction within 30 days from the date of the order. The Director of Public Instruction shall, at first, decide admissibility of the appeal and once the appeal has been admitted for hearing. the order under appeal shall remain suspended till the final decision of the appeal. The Director of Public Instruction, after giving opportunity of hearing to both the parties. shall pass order within two months from the date of filing of appeal. Such order shall be final.
