Section 4(5) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(5)For children from small hamlets, as identified by the DDPI or Local Authority, where no school exists within the area or limits of neighbourhood specified under sub-rule (1) above, suitable arrangements such as free transportation, residential facilities and/ or other facilities shall be arranged. The cost for these alternative arrangements shall be fixed by C.P.l or the Local Authority as per local conditions. Expenditures on alternative arrangements shall be met by State Government / Local Authority.
