Section 19 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
19. Academic Authority.
(1)The Department of State Educational Research & Training (DSERT) is the Academic Authority in the state for all schools adopting the state curriculum for the purposes of section 29 of the Act. However, the Government may also recognize additional academic authorities under these rules.(2)The Department of State Educational Research & Training shall be responsible for,(a)Formulating the curriculum including a flexible curriculum for children with special needs as per the guidelines contained in the National and State Curriculum Framework;(b)For preparing class-wise and age appropriate syllabus which shall include vocational exposure as an alternative programme for all children including children with special needs. It shall also define the expected learning outcomes at the end of each grade and for every subject.(c)For periodical revision of pre-service elementary teacher training curriculum, designing appropriate in-service teacher training programmes, integrating components of inclusive education and for preparation of suitable guidelines for implementation of Continuous and Comprehensive Evaluation for all classes from classes I to VII.
