Section 7(2) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(2)The school referred to in clauses (iii) and (iv) of clause (n) of section 2 shall ensure that children admitted in pursuance of clause (c) of section 12 (1) shall not be discriminated from the rest of the children in any manner in respect of entitlements and facilities such as text books, uniforms, library and ICT facilities, co-curricular programme and sports.
