Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(d) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(d)In case the DDPI issues an order of withdrawal of recognition, the order shall be operative from the succeeding academic year and the BEO concerned shall ensure arrangements for admitting the children of such school to any of the schools in the neighbourhood.