Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EDUCATIONAL INSTITUTIONS (APPELLATE AUTHORITY) RULES, 1998 CONTENTS 1. Title and commencement 2. Definition 3. Period for making Appeal and Appellate Authority KARNATAKA EDUCATIONAL INSTITUTIONS (APPELLATE AUTHORITY) RULES, 1998 Whereas, the draft of the Karnataka Educational Institutions (Appellate Authority) Rules, 1998 was published as required by sub-section (1) of Section 145 of the Karnataka Education Act, 1993 (Karnataka Act 1 of 1995) in Notification No. ED 65 VIVIDA 9 8 , dated 16th June, 1998 in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 16th June, 1998, inviting objections and suggestions from the persons likely to be affected thereby. Whereas, the said Gazette was made available to the public on 16th June, 1998. And whereas, no objections and suggestions have been received in this regard by the Government. Now, therefore, in exercise of the powers conferred by Section 130 read with Section 145 of the Karnataka Education Act, 1983 (Karnataka. Act 1 of 1995) the Government of Karnataka hereby makes the following rules, namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Educational Institutions (Appellate Authority) Rules, 1998. (2) They shall come into force on the date of their publication the Official Gazette. 2. Definition :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995); (b) "Section" means a Section of the Act. 3. Period for making Appeal and Appellate Authority :- (1) Any person or Governing Council may prefer an appeal under Section 130 within a period of thirty days from the date of the order appealed against. (2) For the purpose of Section 130, authorities specified in column (3) of the Table below shall be the prescribed. Appellate Authorities in respect of the category of Educational Institutions specified in the corresponding entries in column (2) thereof. SI. No. Category of Educational Institutions Authorities Authority to which the Authorities specified in column (3) are subordinate (1) (2) (3) (4) 1. Pre-primary and Primary Director of Primary Education Commissioner of Public Instruction 2. Secondary/High Schools Director of Secondary Education Commissioner of Public Instruction 3. Pre-University College/Junior Colleges Director of Pre- University Education Government 4. Colleges under the control of Department of Collegiate Education Commissioner of Collegiate Education Government 5. Engineering Colleges, Polytechnics and Fine Arts Colleges Director of Technical Education Government 6. Institutions running Vocational Courses Director of Vocational Education Commissioner of Public Instruction 7. Teachers Training Institutions, (TCH Institutions), CPED Institutions, Colleges of Education, Colleges of Physical Education Director of State Educational Research and Training Commissioner of Public Instruction Provided that if any Authority specified in column (3) of Table itself has passed an order appealable under Section 130, an appeal against such an order shall lie, within thirty days from the date of the order, to the Authority specified in column (4) to which it is subordinate: Provided further that if any Authority specified in column (4) of the Table, other than the Government itself has passed an order appealable under Section 130, an appeal against such an order shall lie, within thirty days from the date of the order, to the Government.