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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(2)(b) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(b)The Secretary of the Managing Committee shall remove or cause to be removed the discrepancies pointed out by the Audit Officer in his report and shall submit its compliance report within a period of two months from the date of receipt of the report.