Section 3 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
3. Right of children to free and compulsory education.
(1)The School Development and Monitoring Committee under local authority shall identify children requiring special training and organise such training in the following manner, namely:(a)The special training shall be based on specially designed, age appropriate learning material, approved by DSERT, the academic authority;(b)It shall be provided in classes held on the premises of the school. or through classes organised in safe residential facilities;(c)It shall be provided by teachers working in the school, or by teachers specially appointed for the purpose;(d)The duration shall be for a minimum period of three months which may be extended. based on periodical assessment of learning progress. for a maximum period not exceeding two years.(2)The child shall, upon induction into the age appropriate class, after special training, continue to receive special attention by the teacher to enable him to successfully integrate with the rest of the class, academically and emotionally.Part - III Duties of State Government, Local Authority
