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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(3)It shall be the responsibility of the school in the neighbourhood and teachers therein to identify out of school children and mainstream such children by providing special training to them to attain expected levels of learning by converging the hostel facilities of government departments such as Social Welfare, Backward Classes and Women and Child Welfare.