Section 18 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
18. Maintaining Pupil-teacher Ratio in each school as per section 2.
(1)For school established, owned, controlled or substantially financed by funds provided directly or indirectly State Govt. or Local authority the BEO of every educational block shall assess the Pupil-Teacher Ratio (PTR), school wise as specified in the schedule of the Act.(2)The BEO shall every year do or cause to do rational deployment of teachers in the block to maintain the Pupil Teacher Ratio as per schedule of the Act and subsequently report to the DDPI, the resultant excess or shortage school wise. Every year on receipt of this information from the BEO. the DDPI shall do or cause to do rational deployment of the teachers among the teachers of the district and shall take the sanctions from the Govt. to fill the vacancy of teacher so that the vacancy does not exceed 10 percent of the total sanctioned strength.(3)In respect of private schools. the managements shall maintain the Pupil Teachers Ratio (PTR) as specified in the schedule of the Act and take steps to fill up the vacancies of teachers. Management of such schools shall report to the BEO informing them on steps taken to fill up the vacancies. BEO shall review the status of such managements from time to time and report through proper channel to the Government regarding status of PTR in private schools.Part - VII Curriculum and Completion of Elementary Education.
