Section 1 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
1. Title extent, commencement and application.
(1)These rules may be called the Karnataka Right of Children to Free and Compulsory Education Rules. 2012.(2)They shall extend to the whole of the State of Karnataka.(3)They shall come into force from the date of their publication in the Official Gazette.(4)The provisions of these rules shall apply to all schools and shall have overriding effect over the Provisions of rules made under the Karnataka Education Act, 1983 (Karnataka Act 1of 1995) to the extent of their repugnancy. Where no provisions are made in these rules, the provisions of other rules made under any other law shall continue to apply.
