Section 8(4) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(4)The reimbursement shall be made directly. by way of Electronic Fund Transfer in the separate bank account maintained by the school in two instalments during the academic year. First instalment of 50% shall be reimbursed in the month of September and second instalment shall be reimbursed in the month of January after receiving compliance report in FORM III from the school.
