Section 2 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Right of Children to Free and Compulsory Education Act, 2009 (Central Act 35 of 2009);(b)Academic Authority" means the Department of State Educational Research and Training (DSERT) for schools affiliated to the State Board;(c)"BEO" means the Block Education Officer of the education block;(d)"CEO" means the Chief Executive Officer of the Zilla Panchayat of the district, appointed under the Karnataka Panchayat Raj Act, 1993;(e)"Child belonging to disadvantaged group" means a child belonging to the Scheduled Caste. the Scheduled Tribe. the Backward Class as specified by the Government of Karnataka., by notification under clause (d) of Section 2 of the Act; It also includes orphan, migrant and street child, child with special needs and HIV affected /infected child;(f)"Child belonging to weaker section" means a child belonging to such parent or guardian whose annual income is lower than the minimum limit as notified by the State under clause (e) of Section 2 of the Act.(g)"Commissioner" means the Commissioner for Public Instruction. which includes Additional Commissioners for Public Instruction. Dharwad and Gulbarga;(h)DDPI means the Deputy Director of Public Instruction (Administration) of the educational district;(i)DIET means the District Institute of Education and Training. which is set up in the district as an institution for providing academic support for education and training of teachers;(j)"Government" means the State Government;(k)"Governing Council" means any person or body of persons permitted or deemed to be permitted under this Act to establish or maintain a private educational institution, and includes the governing body, by whatever name called, to which the management of affairs of the said educational institution are entrusted;(l)"NCTE" means the National Council for Teacher Education;(m)"School Development and Monitoring Committee" (SDMC) means School Management Committee (SMC) constituted under section 21 of the Act;(n)"School mapping" means planning school location to overcome social barriers and geographical distance.(2)All other words and expressions used herein and not defined shall have the same meaning assigned to them in the Act.Part - II Right of Children to Free and Compulsory EducationSpecial Training for the purpose of first provision to Section 4
