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KARNATAKA COMPULSORY PRIMARY EDUCATION ACT, 1961
KARNATAKA COMPULSORY PRIMARY EDUCATION ACT, 1961
9 of 1961
An Act to consolidate and amend the law relating to free and compulsory primary education for children in the State of Karnataka. Whereas it is expedient to consolidate and amend the law relating to compulsory primary education in the State of Karnataka; Be it enacted by the Karnataka State Legislature in the Twelfth Year of the Republic of India as follows :-
CHAPTER 1 Preliminary
Section1 Short title, extent and commencement
(1) This Act may be called the Karnataka Compulsory Primary Education Act, 1961.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date and in such area as the State Government may by notification specify and different dates may be specified for different areas.
Section2 Definitions
In this Act, unless the context otherwise requires,
(1) "Academic Year" means the year beginning on such date as the State Government may by notification specify with respect to any specified area or with respect to approved schools generally or any approved school or class of approved schools in particular;
(2) "Appointed Day" means, with respect to any area, the date notified under sub-section (3) of Section 1 for such area;
(3) "Approved School" means any school in any specified area imparting primary education, which
11. Sub-clause (i) substituted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [(i) is under the management of the State Government or a local authority; or]
(ii) being under any other management, is recognised by the State Government or by an officer authorised by the State Government in this behalf 22. The words "or by a School Board" omitted by Act No. 18 of 969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x] as an approved school for the purposes of this Act;
(4) "Attendance Authority" means any person having the prescribed qualifications appointed to be an attendance authority under Section 5;
33. Clause (5) omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [(5) "Authorised Municipality" x x x x x;]
(6) "To attend an approved School" means to be present for instruction at an approved school on so many days in a year and at such time or times on each one of those days as may be fixed by the prescribed authority;
(7) "Child" means a boy or girl within such age group, not being less than six or more than fourteen years at the beginning of the academic year, as the State Government may in each case specify for the purpose of this Act, either generally or with respect to any specified area;
(8) "Director" means the 44. Substituted for the words "Director of Public Instruction in Mysore" by ALO 1973. [Director of Public Instruction in Kamataka] and includes the Joint or Additional Joint Director exercising the powers of the Director under this Act;
(9) "District Educational Officer" means an officer appointed as such to be in charge of the administration of Primary Education in a dis- trict or part of a district;
(10) "Local Authority" means
(a) for the City of Bangalore, the Municipal Corporation of the City of Bangalore;
55. Sub-clause (aa) inserted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [(aa) for the City of Hubli-Dharwar, the Municipal Corporation of the City of Hubli-Dharwar;]
(b) for any other urban area, the Municipal Council, committee or other body by whatever name called constituted for the area under any law for the time being in force in such area;
(c) for a village, the village or town panchayat constituted for such village under the Karnataka Village Panchayats and Local Boards Act, 1959;
(11) '"Notification" means a notification published in the official Gazette;
(12) "Parent" in relation to any child, includes a guardian and every person who has the actual custody of the child;
(13) "Prescribed" means prescribed by rules made under this Act;
(14) "Primary Education" means education in and up to such classes and standards as may be prescribed;
(15) "Primary School" means a school or part of such a school in which primary education up to any standard is imparted;
11.Clause (16) omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [(16) "Primary School Panchayat Court" x x x x x;]
22. Clause (17) omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [(17) "School Board" x x x x x;]
(18) "Special School" means any institution which imparts such education as, in the opinion of the State Government, is suitable for children suffering from any physical or mental defect;
(19) "Specified Area" means any area in which primary education is notified by the State Government to be compulsory under Section 3.
CHAPTER 2 Introduction and Enforcement of Compulsory Primary Education
Section3 State Government to direct by notification Primary Education to be compulsory in specified areas.
33.The words "other than the Bombay Area and the Municipalities in the Madras Area and Bellay District" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. (1) The State Government may, by order, direct that with effect from the commencement of such academic year, and for children within such age group as may be specified in the order, primary education shall be compulsory in any area which may be so specified, 44.The words "other than the Bombay Area and the local areas constituted as Municipalities in the Madras Area and Bellary District" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x]
(2) Every order under sub-section (1) shall
(a) be published in the official Gazette, and in such other manner as the State Government may decide;
(b) be so made as to ensure that there is an interval of not less than thirty days between the date of the publication of the order and the first day of the specified academic year.
(3) No order shall be made under sub-section (1) in respect of any area unless the State Government is satisfied that necessary facilities have been provided in that area for imparting primary education to all children to whom the order is intended to apply.
Section4 Compulsory Primary Education in the Bombay Area and the Municipalities in the Madras Area and Bellary District
11.Section 4 omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x]
Section5 Attendance Authorities and their powers and duties
(1) The Director 22. The words "in areas other than the Bombay Area and the Municipalities in the Madras Area and Bellary District of the State and a District School Board or an authorised Municipality in the Bombay Area, or a Municipal Council in the Madras Area and Bellary District as the case may be omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x], may appoint as many persons as he 33. The words "or it" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x] thinks fit to be Attendance Authorities for the purpose of this Act, and may also appoint as many persons as he 44. The words "or it" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x] considers necessary, to assist the Attendance Authorities in the discharge of their duties.
(2) It shall be the duty of the Attendance Authority to cause to be prepared as early as possible in such manner as may be prescribed a list of children within the age group specified in the order under Section 3, 55. The words "or in the scheme under Section 4" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x] in any specified area. Such lists shall also be prepared in every year in every specified area at such time and in such manner as may be prescribed.
(3) The Attendance Authority or any person appointed to assist the Attendance Authority may put such questions to any parent or require any parent to furnish such information, about his child, as it or he considers necessary, and every such parent shall be bound to answer such questions or to furnish such information, as the case may be, to the best of his knowledge or belief.
(4) It shall be the duty of the Attendance Authority to notify the parent of every child to whom the order under Section 3 66. The words "or the declaration under Section 4" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x] applies, but against whom no attendance order has been passed under Section 9, that he is under an obligation to cause the child to attend an approved school with effect from the commencement of the specified academic year.
Section6 Responsibility of parent to cause his child to attend school
It shall be the duty of the parent of every child to cause the child to attend an approved school, unless there is a reasonable excuse for his non-attendance within the meaning of Section 7.
Section7 Reasonable excuse for non-attendance
For the purpose of this Act, any of the following circumstances shall be deemed to be a reasonable excuse for the non-attendance of the child at an approved school, namely.
(a) that there is no approved school within the prescribed distance from his residence;
(b) that the only approved school within the prescribed distance from the residence of the child to which the child can secure admission is one in which religious instruction of a nature not approved by his parent is compulsory;
(c) that the child is receiving instruction in some other manner which is declared to be satisfactory by the State Government or by an officer authorised by the State Government in this behalf;
(d) that the child has already completed primary education up to the standard specified in the order under Section 3 11. The words "or the declaration under Section 4" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. [x x x x x]
(e) that the child suffers from a physical or mental defect which prevents him from attendance;
(f) that the child has been granted temporary leave of absence not exceeding the prescribed period by the prescribed authority or by any other person authorised by the prescribed authority in this behalf;
(g) that there is any other compelling circumstance which prevents the child from attending school, provided the same is certified as such by the Attendance Authority;
(h) such other circumstance as may be prescribed.
Section8 Special Schools for physically or mentally deficient children
If there is in existence a special school within the prescribed distance from the residence of a child who is suffering from a physical or mental defect, the Attendance Authority may, if it is satisfied that the child is not receiving any instruction in some other manner considered by it to be satisfactory, by order require the child to attend the special school; and it shall be the duty of the parent of such child to cause the child to attend the special school unless there be a reasonable excuse for the non-attendance of the child within the meaning of clause (f) of Section 7.
Section9 Attendance orders
(1) Whenever the Attendance Authority has reason to believe that the parent of the child has failed to cause the child to attend an approved school and that there is no reasonable excuse for the non-attendance of the child within the meaning of Section 7, it shall hold an inquiry in the prescribed manner.
(2) If, as a result of the inquiry, the Attendance Authority is satisfied that the child is liable to attend an approved school under this Act, and that there is no reasonable excuse for his non-attendance within the meaning of Section
(3) An attendance order passed against a parent in respect of his child under this section shall, subject to the provisions of sub-section (6), remain in force for so long as this Act continues to apply to the child.
(4) If any parent against whom an attendance order has been passed in respect of his child under sub-section (2) transfers the custody of the child to any other person during the period in which the attendance order is in force, such parent shall be bound immediately to inform the Attendance Authority in writing of such transfer.
(5) Where the attendance order has been passed against a parent in relation to his child under this section, such order shall have effect in relation to every other person to whom the custody of the child may be transferred during he period in which the attendance order is in force, as it has effect in relation to the person against whom it was originally passed.
(6) A parent may, at any time, apply to the Attendance Authority for cancellation of the attendance order on the ground
(i) that he is no longer the guardian or the person in actual custody of the child; or
(ii) that circumstances have arisen which provide a reasonable excuse for non-attendance; and thereupon, the Attendance Authority may, after holding an inquiry in the prescribed manner, cancel or modify the attendance order.
Section10 Children not to be employed so as to prevent them from attending School
No person shall employ a child in a manner which shall prevent the child from attending an approved school.
Section11 Primary Education to be free
(1) No fee shall be levied in respect of any child for attending an approved school, which is under the management f the State Government, 11. Substituted for the words "a local authority or a School Board" by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [or a Local Authority] as the case may be.
(2) Where in respect of any child an attendance order has been passed under Section 9 and the only school which he can attend is an approved school under private management falling within sub-clause (ii) of clause (3) of Section 2, 22. The words "the School Board or" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [x x x x x] the Director may take such steps, as 33. The words "it or" omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [x x x x x] he may think fit, for the purpose of ensuring that the primary education which the child is to receive is free.
Section12 Age of child how to be computed
The age of a child for the purposes of this Act shall be computed in terms of years completed by the child on or before the first day of the academic year:
Provided that where the birthday of a child falls on a day not later than sixty days from the first day of the academic year, the birthday shall be deemed to fall on the first day of the academic year for the purpose of computing the age of the child.
Section13 Penalty for contravention of Section 9
(1) If any person fails to furnish any information as required by sub-section (4) of Section 9, he shall, on conviction, be punished with fine which may extend to twenty-five rupees.
(2) If any parent fails to comply with an attendance order passed under Section 9, he shall, on conviction, be punished with fine not exceeding two rupees, and, in the case of a continuing contravention, with an additional fine not exceeding fifty naya paise for every day during which such contravention continues after conviction for the first of such contraventions: Provided that the amount of fine in any one year shall not exceed one hundred rupees.
Section14 Penalty for contravention of Section 10
If any person contravenes the provisions of Section 10, he shall, on conviction, be punished with fine which may extend to twenty-five rupees, and in the case of a continuing contravention, with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contraventions.
Section15 Courts competent to try offences
11. Section 15 omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [x x x x x]
CHAPTER 3 Education Cess
22. Chapter III and Sections 16 and 17 substituted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 21-5-1969. Section16 Levy of Education Cess
For the purpose of providing for the cost of promoting primary education in the State, there shall be levied an education cess at the rate of 33. Substituted for the words "five paise" by Act No. 33 of 1976 and shall be deemed to have come into force w.e.f. 1-4-1976. [ten paise] in the rupee on
(i) land revenue;
(ii) State revenue mentioned in Schedule A; and
(iii) items of tax mentioned in Schedule B levied under any law for the time being in force by a local authority.
Section17 Recovery of Education Cess
The education cess payable under Section 16 shall be recovered along with land revenue, State revenue or tax on which such cess is levied, and the provisions of the law and the rules, orders and notifications made or issued thereunder for the time being in force, shall apply to the recovery of education cess as they apply in respect of the recovery of the said land revenue, State revenue or items of tax.
CHAPTER 4 Miscellaneous
Section18 Cognizance of offences
No Court shall take cognizance of an offence under this Act, except on the complaint of an Attendance Authority or any other person authorised in this behalf by the State Government by general or special order.
Section19 Certain persons to be public servants
The Attendance Authority, every person appointed to assist the Attendance Authority under sub-section (1) of Section 5 and every person authorised to make complaints under Section 18, x x x x x] shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
Section20 Protection of action taken in good faith
No suit, prosecution or other legal proceeding shall lie against the State Government or any authority or person in respect of anything which is in good faith done or intended to be done under this Act.
Section21 Power to exempt
If the State Government is satisfied that it is necessary or expedient so to do in public interest or that circumstances exist which render it necessary so to do, it may, by notification, exempt any class of persons in any specified area from the operation of all or any of the provisions of this Act.
Section22 Grant-in-aid
11.Clauses (b) and (c) of the second proviso omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [x x x x x]
Section23 Delegation of powers
(1)The State Government may, by notification and subject to such conditions, as may be specified in the notification, authorise any officer or authority subordinate to it to exercise all or any of the powers conferred on the State Government by this Act, except the power under sub-section (3) of Section 1, Section 24 and Section 26.
(2) The Director may, by general or special order, and with the previous approval of the State Government, and subject to such conditions as may be specified in the order, authorise any officer or authority subordinate to him to exercise all or any of the powers conferred on the Director by or under this Act.
(3) Nothing in this section shall derogate from the right of the State Government or the Director to exercise any or all of the powers delegated by it or by him, as the case may be, to any subordinate officer or authority.
Section24 Power to make rules
(1) The State Government may, by notification and after previous publication, make rules to carry out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely.
(a) the classes or standards, education in or up to which shall be considered as primary education;
(b) the manner in which lists of children may be prepared by the Attendance Authority in any specified area;
(c) the distance beyond which a child cannot be compelled to attend an approved school;
(d) the form in which an attendance order under this Act shall be passed;
(e) the manner in which an inquiry under this Act may be held;
(f) the registers, statements, reports, returns and other information to be maintained or furnished by an approved school for the purpose of this Act;
(g) any other matter which has to be or may be prescribed under this Act.
(3) Every rule made under this section shall be laid as soon as may be, after it is made, before each House of the State Legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the sessions immediately following, both Houses agree in making any modifications in the rule, or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form rbe of no effect as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
Section25 Repeal and Savings
On the date on which primary education becomes compulsory in any specified area, the Hyderabad Compulsory Primary Education Act, 1952 (Hyderabad Act XL of 1952), Chapter V of the Madras Elementary Education Act, 1920 (Madras Act VIII of 1920), Chapters VI and VII of the Karnataka Elementary Education Act, 1941 (Karnataka Act VI of 1941), and Chapter VI and Section 52 of the Bombay Primary Education Act, 1947 (Bombay Act LXI of 1947) shall stand repealed in such area: Provided that such repeal shall not affect
(a) the previous operation of the said enactments or anything duly done or suffered thereunder;
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments; or
(c) any liability, or punishment incurred in respect of any offence committed against the said enactments; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:
Provided further that, subject to the preceding proviso
(a) anything done or any action taken (including any appointment or delegation made, notification, order, instrument or direction issued, rule, regulation, form, bye-law or scheme framed, certificate obtained) under the said enactments shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act;
(b)11.Clauses (b) and (c) of the second proviso omitted by Act No. 18 of 1969 and shall be deemed to have come into force w.e.f. 1-4-1969. [x x x x x]
(c)[x x x x x]
Section26 Power to remove difficulties
(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notification, make such provisions not inconsistent with the purposes of this Act as appear to it to be necessary or expedient for removing the difficulty.
(2) The provisions made by a notification under sub-section (1) shall have effect as if enacted in this Act, and any such notification may be made so as to be retrospective to any date not earlier than the appointed day:
Provided that no person shall be deemed to be guilty of an offence by reason of so much of any notification as makes any provision thereof retrospective to any date before the making thereof.
SCHEDULE A SCHEDULE
SCHEDULE A
..Duties of excise leviable under the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966) on the following goods manufactured or produced in the State and countervailing duties levied on similar goods manufactured or produced elsewhere:
.(a) Alcoholic liquors for human consumption;
.(b) Opium, Indian hemp and other narcotic drugs and narcotics.
SCHEDULE B The following taxes leviable by local authorities under any law for the time being in force, namely
SCHEDULE B
.The following taxes leviable by local authorities under any law for the time being in force, namely:
. (1) Taxes on buildings and lands.
. (2) Taxes on vehicles and animals. 2[(3) x x x x x.]]
RULE
KARNATAKA COMPULSORY PRIMARY EDUCATION RULES, 1961
In exercise of the powers conferred by Section 24 of the Karnataka Compulsory Primary Education Act, 1961 (Karnataka Act 9 of 1961), the Government of Karnataka hereby makes the following rules, the same having been previously published as required by sub-section (1) of the said section.
Rule1 Short title and commencement
(1) These rules may be called the Karnataka Compulsory Primary Education Rules, 1961.
(2) They shall extend to the whole of the State of Karnataka.
(3) They shall come into force with effect from the Fifteenth day of June, 1961.
Rule2 Definitions
In these rules, unless the context otherwise requires.
(1) "Act" means the Karnataka Compulsory Primary Education Act, 1961;
22. Clauses (1-A) to (1-C) inserted by GSR 599, dated 29-6-1965.
[(1-A) "Administrative Officer" means in the Bombay Area, the Officer in administrative charge of District School Boards and Municipal School Boards and in the Madras Area, the Officer in administrative charge of Authorised Municipalities in Udipi and Mangalore;
(1-B) "Assistant Educational Officer" means in the Karnataka Area and the Hyderabad Area, the Assistant Educational Officer in charge of a revenue sub-division;
(1-C) "Form" means a form appended to the rules.]
(2) "Section" means a section of the Act.
Rule3 Prescribed Authority [for purposes of]Section 2(6)
11. Substituted for the word "under" by GSR 599, dated 29-6-1965. The Administrative Officers of the School Boards in the Bombay Area and the District Educational Officers in other areas shall be the authorities to fix the number of days of attendance in a year and the time of such attendance on each one of those days.
Rule4 Primary Education under Section 2(14)
Primary Education for the purpose of this Act means education from Standard I to Standard IV inclusive.
Rule5 Preparation of a Scheme by the Director
In the case of an area other than the Bombay Area and the local areas constituted as Municipalities in the Madras Area and Bellary District, the Director shall prepare or get prepared by an officer having jurisdiction over such area, a scheme of Compulsory Primary Education containing the particulars enumerated in sub-section (2) of Section 4 in the Form I noted in the Appendix to these rules.
Rule6 Preparation of a Scheme under Section 4
When a District School Board or an authorised Municipality in the Bombay Area or a Municipal Council in the Madras Area and Bellary District, is called upon by an order under Section 4 by Government to submit a scheme for the introduction of compulsory primary education up to the specified standard in the whole or any part of its area, the Administrative Officer of the School Board or the District Educational Officer concerned shall prepare, in consultation with the School Board, authorised Municipality or the Municipal Council, as the case may be, a scheme containing particulars specified in sub-section (2) of Section 4, and submit it for approval of Government with an estimate of such scheme in the prescribed form as given in the Appendix (Form I) so as to reach the Director 22. Substituted for the words "within the time not exceeding ten days specified in such order" by Notification No. ED 327 PMS 61, dated 4-6-1962. [within a period of thirty days from the date of such order, provided the Director may, under special circumstances, extend the period for receipt of the scheme by fifteen days.]
Rule7 Qualifications of Attendance Authority
A person to be appointed as an Attendance Authority shall be.
(a) an Inspector of Schools; or
(b) a Deputy Inspector of Schools; or
(c) a Junior Deputy Inspector of Schools; or
(d) an Assistant Deputy Educational Inspector with five years of experience in the Department; or
(e) a trained S.S.L.C. Teacher with five years service in a Primary School; or
(f) a Teacher holding Primary Teachers' Certificate with ten years service in a Primary School.
Rule8 Manner of preparing a list of children under Section 5(2)
Before the end. of December every year, the School Board or the authorised Municipality in the Bombay Area, or the Municipal Council in the Madras Area and Bellary District, and the Director in other areas, shall cause an enumeration to be made of all children within the specified age group in the area in which compulsion is proposed to be or has been introduced. For this purpose, the Administrative Officer of the School Board or the Commissioner of the authorised Municipalities in the Bombay Area, or the Chief Executive Officer of the Municipal Councils in the Madras Area and Bellary District, and District Educational Officer in other Areas shall, in accordance with such directions as may be given by the Director.
(a) publish the dates, as fixed by the Director, on which the enumeration is proposed to be made;
(b) appoint the required number of enumerators and supervisors, and assign specific areas to each of them and explain to them what they are expected to do;
(c) get as accurately as possible, the particulars of each child filled in the enumeration form; and
(d) get the enumeration work supervised and checked.
Rule9 Entry of name and date of birth of a child
(a) The name and date of birth of a child given in the enumeration form as in Appendix (Form n) over the signature or thumb impression of the parent or guardian of the child shall be taken as correct and entered in the enumeration register (Vide Appendix Form II). This date of birth shall be entered in the Admission or General Register of the school, when the child is actually admitted to the school. If at the time of admission to the school or afterwards, but within one year of such admission, under a notice issued in this behalf by the parent, the correctness of the date of birth is disputed and a different date of birth is furnished with proof of its correctness, the Head Teacher of the school shall refer the matter through the Assistant Deputy Educational Inspector in Bombay Area, and the Inspector of Schools in other areas, to the Administrative Officer of the School Board in the Bombay Area, and the District Educational Officer in other Areas, who shall decide which of the dates given shall be entered as the correct date.
(b) Any of the following may be accepted as proof of date of birth.
(1) an extract from the Birth Register; or
(2) a statement of age of child from the parent or guardian having legal custody of the child, made before the Chairman and two members of the Village Panchayat in the Panchayat Area, or 1[before a member of the Taluk Board in a Taluk Board Area, or a Councillor of the Corporation in a Municipal Corporation area or a Municipal Councillor in a Municipal Area.]
(c) The name and date of birth entered in accordance with the decision under sub-rule (a) shall not be altered, except with the sanction of the Administrative Officer of the School Board in the Bombay Area or the District Educational Officer in the other Areas.
Rule10 Preparation and publication of an Enumeration Register
Immediately after the completion of the enumeration under Rule 8, the Administrative Officer in the Bombay Area and the Attendance Authorities in other areas shall, in accordance with such directions as may be given by the Director, arrange to prepare for each Village or Ward of a Town or City, an Enumeration Register (Vide Appendix Form III) of all children of the ages to whom the scheme applies. The Registers shall be kept open for inspection during the working hours of the Office of the School Board in the Bombay Area or of the Inspector of Schools in the other Areas and an announcement shall be made by publication in the School, or by beat of drum that Registers are kept open for inspection at such places during such hours.
Rule11 Enumeration of children to be taken every year in an area of compulsion
In an area in which compulsory primary education up to any'standard has been introduced, an enumeration of all children shall be held every year in accordance with Rule 8. At such enumeration.
(a) the particulars of each child already filled in the enumeration form at the preceding enumeration shall be verified, and if any modification other than any regarding the name or the date of birth of the child, is found to be necessary, such modification may be made in the old enumeration form and register and duly initialled by the person making the change ora new enumeration form got filled and signed by the 22. Substituted for the words "parent of such a child" by GSR 599, dated 29-6-1965. [parent or guardian of such a child]; and
(b) particulars of all children who are likely to be within the ages to which the scheme will apply at the commencement of the next academic year and who were not enumerated at any previous enumeration shall be filled in the prescribed form. (Form IV).
Rule12 Revision of the Enumeration Register from time to time
It shall be the duty of the Attendance Authority to keep in his charge as a permanent record, the Enumeration Register for every village or ward of a Town or City coming under his jurisdiction, corrected up-to-date by.-
(a) noting from time to time against the names of children, who have been enrolled in approved schools, the names of the schools and the date of the admission;
(b) adding the names of other children of the ages to which the scheme applies, who were for any reason not enumerated at the time of the enumeration or who came to reside in the area after the enumeration and have been enrolled in 11. Substituted for the words "approved schools now" by GSR 599, dated 29-6-1965. [approved schools thereafter]; and
(c) removing from it, from time to time, the names of all children who have been reported by the Head Teacher to have left approved schools, or who have 22. Substituted for the words "ceased under the scheme" by GSR 599, dated 29-6-1965. [ceased to be covered by the scheme] of compulsion on account of death, completing the compulsory course, completing the school-year after completing the maximum age to which the scheme applies, or being exempted under Section 7 of the Act, or any other valid reason. The Enumeration Register shall be revised on the basis of the enumeration taken every year in the area of compulsion.
Rule13 Issue and service of Attendance Notices
33. Rule 13 substituted by GSR 599, dated 29-6-1965. (1) An Administrative Officer or an Inspector of Schools or an Attendance Authority shall cause to be served on the parent of every child to whom the scheme applies who is not attending any approved school a notice in Form V.
(2) A notice under sub-rule (1) shall be served not less than fifteen days before the day from which the child must first attend the school.
(3) The service of a notice under this rule may be made.
(i) by delivery to the parent in person; or
(ii) where such parent cannot be found, by delivery to some adult member of his family; or
(iii) where service as aforesaid cannot be made, after obtaining the previous permission of the officer, issuing the notice, by affixing a copy on the last known place of residence of such parent.]
Rule14 Particulars of Attendance Notices to be communicated
The Head Teacher of each approved school in the area of compulsion shall be furnished by the Attendance Authority with the names and other particulars of all children whose parents have been served with notice under Rule 13 and the date from which the attendance of such children is compulsory.
Rule15 Application for exemption from attendance
When an attendance notice under Rule 13 is served on the parent or guardian and he desires that his child be excused from attending a school for any of the reasons mentioned in Section 7 of the Act, he shall apply within 15 days from the date of such notice for such exemption, to the Attendance Authority concerned, through the Head Teacher of the School, which the child is required to attend.
Rule16 Grant of exemption from attendance
(1) If the exemption applied for is of a permanent nature, the Attendance Authority or any Officer authorised by him on this behalf, shall conduct an enquiry and make a recommendation to the School Board in the Bombay Area and the District Educational Officer in other Areas, as to whether the exemption be granted or not.
(2) If the exemption applied for is of a temporary nature, the Head Teacher of the School may grant such exemption 11. Substituted for the words "for a period not exceeding seven days or grant leave of absence for a period not exceeding seven days at a time and not more than twice in a year" by GSR 599, dated 29-6-1965. [for a period not exceeding seven days at a time, or grant leave of absence for a period not exceeding fourteen days in a year], for any of the following reasons.
(a) When the child is ill;
(b) When any member of his family is ill and the presence of the child is required at home;
(c) When his assistance is specially required by the parent or guardian to help his vocation; 22. The word "or" and clause (d) inserted by GSR 599, dated 29-6-1965. [or
(d) any other valid reason.] 11. Substituted for the words "granted by the Head Teacher" by GSR 599, dated 29-6-1965. [granted by him], 22. The second sentence viz., "If such leave of absence is applied for a third time, the matter shall be reported to the Attendance Authority for sanction" omitted by GSR 599, dated 29-6-1965. [x x x x x.]
(3) If the period of exemption from attendance or 33. Substituted for the words "leave of absence exceeds seven days" by GSR 599, dated 29-6-1965. [leave of absence exceeds seven days at a time], the Head Teacher of the School shall forward the application to the concerned Attendance Authority who may grant such leave of absence or exemption for a period not exceeding one month at a time, for any of the reasons specified above.
(4) Exemption from attendance or leave of absence 44. Substituted for the words "for a period exceeding one month" by GSR 599, dated 29-6-1965. [for a period exceeding one month but not exceeding forty-five days] shall be granted by the Administrative Officer of School Board in the Bombay Area, or the Assistant Educational Officer in the other Areas.
Rule17 Fixing of maximum distance from School
The distance for purposes of Section 7 shall not exceed one mile 55. The word "measured" omitted by GSR 599, dated 29-6-1965. [x x x x x] from the approved school to the residence of the child.
Rule18 The authority to grant exemption when child is receiving instruction out of Approved Schools
For purposes of Section 7(c) the Administrative Officer in the Bombay Area or the Assistant Education Officer in other Areas is authorised to exercise the power of making a declaration that the instruction which a child is otherwise receiving is satisfactory, so as to constitute a reasonable excuse for non-attendance, and such power shall be exercised after a due enquiry.
Rule19 Other circumstances which may be reasonable excuse for non-attendance
(a) disturbed conditions in the locality within the distance of a mile from the school;
(b) prevalence of an infectious disease in the locality;
(c) floods or other natural calamities in the locality within a distance of a mile from the School.
Rule20 Form of Attendance Order
An Attendance Order under Section 9 shall be made by the Attendance Authority in 66. Substituted for the word and figures "Form VI" by GSR 599, dated 29-6-1965. [Form VII] 77. The words "given in the Appendix to these rules" omitted by GSR 599, dated 29-6-1965. [x x x x x].
Rule21 Report of non-attendance to be made every month
The Head Teacher shall, not later than the fifth day of every month, report to the Attendance Authority of the area.
(1) the names of all children who have not 11. Substituted for the words "attended his/her school" by GSR 599, dated 29-6-1965. [attended the school] without any leave of absence granted to them and stating against their names, the causes for their absence from school as ascertained by 22. Substituted for the words "him/her" by GSR 599, dated 29-6-1965. [him], after contacting the parents of such children;
(2) the names of children of the ages to which compulsion applies, who have joined and 33. Substituted for the words "left his/her school" by GSR 599, dated 29-6-1965. [left the school] during the preceding month;
(3) The names of enumerated children who have not 44. Substituted for the words "joined school" by GSR 599, dated 29-6-1965. [joined the school.]
Rule22 Issue of show-cause notice and making an Attendance Order
On receipt of such a report, if the Attendance Authority wants to issue an attendance order, it shall issue a notice in the Form VI appended, to the parent of the child, against whom the said 55. Substituted for the words "order is proposed" by GSR 599, dated 29-6-1965. [order is proposed to be made] and give an opportunity to such parent to show cause why 66. Substituted for the words "such an order cannot be made" by GSR 599, dated 29-6-1965. [such an order should not be made]. After hearing the parent or any other person on his behalf, if he appears, the Attendance Authority, if he is satisfied that the parent has failed to cause the child to attend an approved school, and that there is no reasonable excuse for such non-attendance, shall make an Attendance Order in Form VII.
Rule23 Report about the removal of a child by his parent to another place
If the parent of a child under compulsion who is attending an approved school removes the child from the Town or Village or Ward of a City in which the child is residing, the Head Teacher of the School which the child attends, shall inform the Attendance Authority. If the removal is to another area of compulsion, the Attendance Authority shall take steps through the Administrative Officer of Bombay Area and District Educational Officer of other Areas to ensure that the prescribed notice is served on the parent requiring to cause the child to attend an approved school within that area.
Rule24 Procedure when a child has to attend a private Approved School which charges fees
If a private school is the only approved school to which a child may have to be compelled to attend and if that school should charge fees for attendance, the School Board in the Bombay Area and the Director in other areas, shall offer to compensate such school, the loss of the fee income, on account of such child to the extent of the average cost of primary education of a child for the standard calculated by the Director, for the whole State according to the information available. If the management does not accept the compensation offered, Government or the School Board shall open a school, [if there is a sufficient number] of children, or such children shall be granted exemption from attendance.
Rule25 Filing of complaints against defaulting parents
If the parent against whom an attendance order has been made, fails to cause his child to attend an approved school on or after the date specified in the Attendance Order, the Attendance Authority shall, on receipt of a report about the absence of such a child from the Head Teacher of the school, file a complaint to that effect in the Form VIII 22. The words "specified in the Appendix" omitted by GSR 599, dated 29-6-1965. [x x x x x], before the Court competent to try the offence under the Act.
Rule26 Action against a person employing child liable for compulsion
If a Head Teacher or an Attendance Authority or any Officer authorised by him in this behalf has information that a child liable to attend school compulsorily, has been employed by a person so as to interfere with the education or instruction of such a child, a full report giving particulars of such person and the child employed shall be forthwith made to the Administrative Officer in the Bombay Area, or the District Educational Officer in other Areas, who shall then, after such inquiry as he may deem fit, cause a warning to be issued to such person against the employment of the child (Form IX). If the warning has no effect, the Attendance Authority of the area on receipt of authorisation from the 33. Substituted for the words "Appropriate Authority" by GSR 599, dated 29-6-1965. [Administrative Officer or the District Educational Officer, as the case may be], shall complain or cause a complaint to be made against the person concerned, in a Court competent to try the offence (vide Form X).
Rule27 Registers to be maintained by an Approved School
The following 44. Substituted for the words "Registers and Statements" by GSR 599, dated 29-6-1965. [Registers and Lists] shall be maintained by an approved school.
(1) Enumeration Register [One copy at school and one copy with Attendance Authority];
(2) Admission Register;
11. Substituted for the words "if there are sufficient number" by GSR 599, dated 29-6-1965.
[(3) Children's Attendance Register;]
(4) 22. The words "specified in the Appendix" omitted by GSR 599, dated 29-6-1965. [Teachers'] Attendance Register;
(5) 33. Substituted for the words "Appropriate Authority" by GSR 599, dated 29-6-1965. [Lists] of children who come under compulsion as given by the Attendance Authority;
(6) From and To Registers;
(7) Register of grant of exemption and leave of absence;
(8) Register showing the number of prosecutions launched and their results.
APPENDIX 1 Scheme of Compulsory Primary Education
l style='mso-pagination:none;mso-layout-grid-align:none; text-autospace:none'>
11. Cost
1. Recurring.
(a)
Salary of teachers for teachers
at Rs. per month
Rs. P.M. P.A.
for the year 1961-62 Rs.
(b)
Contingency at Rs. for teachers Rs.
5 per month per teacher
P.M. Rs. P.A.
for the year 1961-62 Rs.
Recurring Total
-----------
2. Non-recurring.
3.
Cost of equipment at Rs. 250 per teacher
Rs. 250 X No. of
teachers
Rs.
Grand total of 1 and 2
Rs.
12. Other particulars, if any
Place....... District Educational Officer......
Dated the....... Administrative Officer..........
Commissioner.......of.....
District...................
District School Board...........
Municipal School Board.......
Municipal Council............
"A" (FORM I)
District..........Taluk.....Range....Village or Locality. . . .
Statement of Additional Teachers required in existing schools
Schoolwise
SL. No.
Name of the school
No. of children of age group 6-7, according to enumeration for each school area.
No. of children of ages 6-7 out of the previous number who are already at school
No. of children who would normally seek admission without compulsion
(1)
(2)
(3)
(4)
(5)
Estimated No. of children who have to be brought in by compulsion.
No. of children who can be taken in without extra teachers
No. of children for whom additional teachers are required.
Teachers classified according to languages
Remarks
(6)
(7)
(8)
(9)
(10)
Total number of teachers required for the Range.......
Countersigned. Inspector of Schools. /
. District Educational Officer.
"B" (FORM I)
Statement of New Schools Required
District......Taluk.....Range........Hobli. . . ..
I. Independent Schools.
SL.
No.
Name of the village
Population
Is rent-free accommodation available?
No. of children of ages 6-7 who are expected to join
No. of children of age group 6-7 according to enumeration
(1)
(2)
(3)
(4)
(5)
(6)
Total Number of Schools proposed................
II. Group Schools.
SL.
No.
Name of the Main Village
Names of subsidiary villages
Distance of subsidiary villages to central village
Population of all villages
No. of children of age group 6-7 as per enumeration
No. of children expected to join
Is rent-free accommodation available?
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
Total number of Schools proposed.................
Grand total of Schools under I and n..................
Countersigned. Inspector of Schools/
.. District Educational Officer.
APPENDIX 2 Enumeration of Children
FORM [See Rule 9]
FORM II
[See
Rule 9]
Enumeration of Children
District.... Taluk.. Hobli...
1.
Name of the village
2.
House Number
3.
Name of child
4.
Name of father
5.
Date of birth in figures and in words
6.
Caste
7.
Mother-tongue
8.
Name and address of parent, guardian or other person who has actual custody of the child
9.
Name of the school attended or to which the child is to be sent
10. If the child is physically defective and is unable to attend school, the reasons therefor.
Date.. Signature of Enumerator.
The birth date entered above is to my knowledge and belief correct.
Date......
..Signature or thumb impression of parent or guardian or other person who has the actual custody of the child
APPENDIX 3 Enumeration Register
FORM III
[See
Rule 10]
Enumeration Register
District Taluk.. Hobli...
Village or
Locality.....
SL.No.
Name of Child
Name of Father
Sex of Child
House Number
Date of birth in figures and in words
Name of person actually in charge of the Child
(1)
(2)
(3)
(4)
(5)
(6)
(7)
Mother-Tongue
Caste
If the Child is attending School,
name of the School If the Child is not attending School, the name of the School which the Child is to attend
If the Child cannot attend the School, the nature of the disability
The academic year in which the child comes under compulsion Remarks
(8) (9) (10) (11) (12) (13) (14)
APPENDIX 4 List of all children of the ages to whom a scheme applies but who are not attending any approved schools
FORM [See Rule 11(b)]
FORM IV
[See
Rule 11(b)]
List of all children of the ages to whom a scheme applies but who are
Not attending any approved schools
Name of school to which the pupils in the list are to be admitted.........
District..Taluk..Hobli
..Village..
SI. No.
Name of boy/ girl with father's name
Name and address of parent or guardian or person who has the custody of the child
Language spoken by the child
Date of birth
School-year in which the child becomes liable for Compulsory Primary Education
Name of school to which admitted and date of admission
Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
Place....... Signature of Attendance
Authority.
Date.......
APPENDIX 5 Attendance Notice
FORM V
[See
Rule 13]
Attendance
Notice
From No..
Attendance Authority,
To
Boy/GirlDate of birth..Name of school to which the child is to be sent..
Received the Attendance Notice bearing No..Signature of the Parent
..To be
perforated.
From.. No.
Attendance
Authority,
.
(Area)
.
To
..
.
Sir/Madam,
As your son/daughter/wardwill attain/attained the age of 6 years onyou are required under the provision of Section 6 of the Karnataka Compulsory Primary Education Act, 1961, to see that he/she attends........school regularly from.If you wish him/her
to attend a school other than the above, you should apply to me stating the school which you wish him/her to attend. If you consider that you .have a reasonable excuse under Section 7 of the Act for not sending your son/daughter/ward to school, you should apply to me within fifteen days from the date of this notice, showing the cause why he/she should be exempted from attending school.
Place.....
Date..... Attendance
Authority.
APPENDIX 6 Show-Cause Notice
FORM [See Rule 22]
FORM VI
[See
Rule 22]
Show-Cause
Notice
From
No..
.
(Attendance
Authority)
To
Boy/Girl.Date of BirthName of School which the child is required to attend.
Received the show-cause notice.
Signature of the parent or guardian.
To be
perforated..
FORM
VI
[See
Rule 22]
Show-Cause
Notice
From To
..
(Attendance
Authority)
Sir/Madam,
Whereas, under the attendance notice Nodated.you
were required under the provision of Section 6 of the Karnataka Compulsory Primary Education Act, 1961 to see that your
son/daughter/ward..attends school regularly on and from..And, whereas, you have failed to cause your said son/daughter/ward
to attend the school mentioned in the said notice or any other approved school.
And, whereas, you have also not given any reasonable excuse within the meaning of Section 7 of the said Act for failure to cause your
son/daughter/ward to attend an approved school;
You are now required to show cause within 7 days from the date of
receipt of this notice, that if you still do not send your son/daughter/ward to attend school, why an Attendance Order should not be made against you.
Place..........
Date...........
Attendance
Authority
APPENDIX 7 Show-Cause Notice
FORM [See Rule 22]
FORM VII
[See
Rule 20]
Attendance
Order
No.
From...........
Attendance Authority
To
..
Sir/Madam,
Whereas, under the Attendance notice No..dated.
.you were required under the provision of Section 7 of the
Karnataka Compulsory Primary Education Act, 1961, to see that your son/daughter/ Wardattends school regularly on and from
And, whereas, you have failed to cause your said son/daughter/ward to attend the school mentioned in the said notice or any other approved school;
And, whereas, you have not also given any reasonable excuse within the meaning of Section 7 of the said Act for failure to cause your
son/daughter/ward to attend an approved school;
And, whereas, you have failed to respond to the show-cause notice
No..dated..and failed to send your son/daughter/ward to school.
Now, therefore, in exercise of the powers conferred by sub-section (2)
of Section 9 of the said Act, I hereby direct you to cause your son/daughter/ward to attend an approved school regularly on and from......
Take notice that in the event of failure to comply with the provision
of this Order, legal steps as prescribed under Section 13(2) will be taken against you.
Place..
Date Attendance
Authority
Received a copy of the above Order.
FORM VII
[See
Rule 20]
Attendance
Order
No.
From..
Attendance Authority
To
.
..
Sir/Madam,
Whereas, under the Attendance notice No.dated.
...you were required under the provision of Section 7 of the Karnataka Compulsory Primary Education Act, 1961, to see that your son/daughter/ward...attends school regularly on and from...
And, whereas, you have failed to cause your said son/daughter/ward to attend the school mentioned in the said notice or any other approved school;
And, whereas, you have not also given any reasonable excuse within the meaning of Section 7 of the said Act for failure to cause your son/daughter/ward to attend an approved school;
And, whereas, you have failed to respond to the show-cause notice Nodatedand failed to send your son/daughter/ward to school.
Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 9 of the said Act, I hereby direct you to cause your son/daughter/ward to attend an approved school regularly on and from......
Take notice that in the event of failure to comply with the provision of this Order, legal steps as prescribed under Section 13(2) will be taken against you.
Place.
Date.. Attendance
Authority
APPENDIX 8 FORM
FORM [See Rule 25]
FORM VIII
[See
Rule 25]
Complaint
under Section 13(l)/(2) of the Karnataka Compulsory Education Act, 1961
In the Court of Magistrate
The Primary School Panchayat Court of.
Sri/Smt.
Adult, Attendance
Authority, Complainant
..
Vs.
Sri/Smt.
Adult, Resident of Accused Complaint under Section 13, sub-section (1)/(2) of the Karnataka Compulsory Primary Education Act, 1961
The Complainant submits as follows.
1. That the Accused is a resident ofin the area of
2. Compulsory Primary Education has been introduced in this area..with the sanction of Government for children of the age group..from.. (vide Notification No. dated..)
3. The age of the accused's son/daughter/ward..is A certificate regarding his/her date of birth is attached. The scheme
of compulsion therefore applies to the Accused's son/daughter/ward.
4. The accused was accordingly served with an Attendance Notice requiring him/her to see that his/her on/daughter/wardattendedschool regularly from.
5. The accused did not comply with the provisions of that notice nor did he put forth any reasonable excuse for failure to cause him/her son/daughter/ ward to attend an approved school. Thereupon the accused was served with an Attendance Order under Section 9, sub-section (2), of the Karnataka Compulsory Primary Education Act, 1961 to ause his/her son/daughter/ward "attendschool regularly on and fromThe accused has also failed to comply with the provisions of the Attendance Order.
6. The accused has transferred the custody of the child and he was
bound under Section 9, sub-section (4), of the Act immediately to inform the Attendance Authority in writing of such transfer which he/she has failed.
7. The accused has therefore committed an offence in preventing the
education of the child under Section 13, sub-section (l)/(2) of the Act.
8. It is prayed that the accused be dealt with according to law and the [x x x x x]
penalty as prescribed for in Section 13, sub-section (l)/(2) of the Karnataka Compulsory Primary Education Act, 1961 may be imposed
on the accused.
Place........... .
Date........... Attendance
Authority.
Documents filed.
1. Certified copy of the enumeration form signed by the parent or
guardian or the statement given by the parent or guardian referred to in item (2) of sub-rule (b) of Rule 9.]
2. Certified copy of the attendance order issued to the accused.
3. Certified copy of the Notice issued to the accused to notify the person to whom the custody of the child is transferred.
APPENDIX 9 Warning Notice to be issued to Employer of a child
FORM [See Rule 26]
FORM IX
[See
Rule 26]
Warning
Notice to be issued to Employer of a child
No.
From
Attendance Authority
To
.
Name of child employed..Age of child..Name of School which the child
should have attended.
Received the notice.
Signature of person employing the child.
..To be perforated
Karnataka Compulsory Primary Education Rules, 1961
Rule
26
No
From
Attendance Authority
To
Sir/Madam,
It is reliably learnt that you have employed.
during the working hours of the school son/daughter/ward of
Sri/Smt..resident of..
..who has attained the age of 6 years on.
.and thus prevented the education of the child. You have thus
contravened Section 10 of the Karnataka Compulsory Primary Education Act which prevents the employment of a child of school-going age from attending school.
Please take notice that if you do not cease the employment of the
said child within one week from the date of this notice and let the child attend school, legal action will be taken against you as per Section 14 of the Karnataka Compulsory Primary Education Act, 1961.
Place
Date. Attendance
Authority.
Section 14.
Penalty for contravention of Section 10.If any person contravenes the provisions of Section 10, he shall, on conviction, be punished with fine which may extend to twenty-five rupees, and on the case of a continuing contravention, with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contraventions.
APPENDIX 10 FORM
FORM [See Rule 26]
FORM X
[See
Rule 26]
Complaint under Section 14 of the Karnataka Compulsory Primary
Education Act, 1961
In the Court ofMagistrateThe Primary School Panchayat
Court of..
Shri/Smt.Adult,
Attendance Authority,
....complainant
Vs
Shri/Smt..
Adult, Resident of..
Accused
The complainant submits
that:
1. The accused is a resident of in the area of
2. Compulsory Primary Education has been introduced in this.
with the sanction of Government for children of the age group..from.
..vide Notification No.dated
3. The accused has employed..
son/daughter/ward of Shri/Smt. resident ofThe age of the child is.
.The accused has thus prevented the child from receiving instructions inSchool.
4. The accused was given a warning notice under date.
that he/she should refrain from continuing to employ the child
and the accused did not comply with the provisions of that notice.
5. The accused has therefore committed an offence under
Section 10 of the Karnataka Compulsory Primary Education Act, 1961.
6. It is prayed that the accused be dealt with according to law and the
[x x x x x] penalty as prescribed for in Section 14 of the Karnataka
Compulsory Primary Education Act, 1961, may be imposed on the accused.
Place..
Date
..
Attendance Authority
Documents filed:
1. Certified copy of the enumeration form signed by the parent or
guardian or of the statement given by the parent or guardian referred to in item (2) of sub-rule (b) of Rule 9.
2. Certified copy of the Warning Notice issued.
APPENDIX 11 FORM
FORM [See sub-section (4) of Section 4]
FORM XI
[See
sub-section (4) of Section 4]
Declaration
under sub-section (4) of Section 4, by a School
Board/Municipal
Council
In exercise of the powers conferred by sub-section
(4) of Section 4 of the Karnataka Compulsory Primary Education Act, 1961 (Karnataka Act 9 of 1961), the..School Board/Municipal
Council of.having a scheme of compulsory Primary Education extending over the areaexcept the areas mentioned in the Annexure, sanctioned in Government Order Nodateddo hereby declare that the Compulsory Primary Education Scheme under the above Act comes into effect from the 1st of August, 1961 for the age group of 6 to 7 and Standard I.
By Order,
Administrative Officer,
Place .School Board,
Date.
Commissioner,
Municipal Council of.
Place............
Date................................
