Section 11(2) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(2)Every Governing council of a school other than a school established, owned or controlled by the Government or local authority established before the commencement of the Act, shall make a Self Declaration in FORM I six months from the date of commencement of these rules to the concerned Block Education Officer regarding its compliance or otherwise with the norms and standards prescribed in the Schedule along with the following conditions, name1y:-(a)The school is run by a society registered under the Societies Registration Act, 1860 (21 of 1860) or the Karnataka Societies Registration Act, 1960 or a public trust constituted under any law for the time being in force;(b)The school is not run for profit to any individual, group or association of persons;(c)The school conforms to the values enshrined in the Constitution;(d)The school premises shall not be used for any other purposes other than school related activities.(e)The school is open to Inspection by any officer authorised by the state government or any local authority;(f)The school furnishes such reports and information as required by the State government or any authorised officer of the state government from time to time and complies with such instructions of the state government or local authority as may be issued to secure the continued fulfilment of the conditions of recognition or the removal of deficiencies in the working of the school:
