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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(5)(p) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(p)It may hire the services of local persons as teachers or instructors, as the case may be.' where there is a need, on a voluntary basis or on payment of fixed honorarium, meeting the cost from its funds. Provided that no regular post is filled on a permanent basis in this manner.