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State of Karnataka - Section

Section 29 in Karnataka Education Act, 1983

29. Classification of educational institutions.

- The educational institutions shall be classified as follows:-
(a)state institutions, that is to say, educational institutions established or maintained and administered by State Government;
(b)local authority institutions, that is to say, educational institutions established or maintained and administered by a local authority, and
(c)private educational institutions, that is to say,. educational institutions established or maintained and administered by any person or body of persons registered in the manner prescribed.