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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(3)(c) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(c)The Council shall meet regularly at least twice in a year and review the status of elementary education in the state. The Council shall also monitor implementation of the Act and these rules and make recommendation to the Government from time to time.