Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EDUCATIONAL INSTITUTIONS (GRANT-IN-AID FOR PRIMARY, SECONDARY AND PRE-UNIVERSITY EDUCATIONAL INSTITUTIONS) RULES, 1998 CONTENTS 1. Title and commencement 2. Definitions 3. Ineligibility of certain Private Education Institutions to gel Grant- in-Aid KARNATAKA EDUCATIONAL INSTITUTIONS (GRANT-IN-AID FOR PRIMARY, SECONDARY AND PRE-UNIVERSITY EDUCATIONAL INSTITUTIONS) RULES, 1998 Whereas, the draft of the Karnataka Educational Institutions (Grant-inAid for Primary, Secondary and Pre-university Educational Institutions) Rules, 1998 was published in exercise of the powers conferred by subsection (1) of Section 49 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995) read with Section 145 of the said Act vide Notification No. ED 175 PMC 97, dated 23- 7-1998 inviting objections and suggestion from any person or organisation likely to be affected, within 15 days from the date of its publication in the official Gazette. And whereas, the said Gazette was made available for the public on 23rd July, 1998. And whereas, the objections and suggestions received in respect of said draft within the specified period have been considered by the State Government. Now therefore, in exercise of the powers conferred by the sub-section (1) of Section 49 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995) read with Section 145 of the said Act, the Government of Karnataka hereby makes the following rules namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Educational Institutions (Grant-in-Aid for Primary, Secondary and Pre-university Educational Institutions) Rules, 1998. (2) They shall be deemed to have come into force with effect from the First day of June, 1995. 2. Definitions :- In these rules, unless the context otherwise requires. (a)"Act" means the Karnataka Education Act, 1983 (Karnataka Ac) 1 of 1995); (b)"Section" means a Section of the Act. 3. Ineligibility of certain Private Education Institutions to gel Grant-in-Aid :- Notwithstanding anything contained in Order No. [ED 26 SEP 96, dated 8-2-1996] which is continued to be in force in accordance with Section 146, all private educational institutions (including all private educational institutions run by Scheduled Caste and Scheduled Tribe) established or permitted to be so established on or after the First day of June, 1987, [or such of those institutions permitted to be established prior to the First day of June, 1987, but started functioning from the academic year 1987-88 and onwards] f o r imparting primary education, secondary education or Pre- university education shall be permanently ineligible for grant-in-aid.