Section 12(1)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

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State of Uttar Pradesh - Subsection

Section 12(1)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(b)in case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the Zila Shiksha Adhikari shall cause can an inspection of the school, to be conducted by a Committee of three members comprising of Government representatives and one educationist. The Committee shall make due inquiry and submit its report, along with its recommendations for continuation of recognition or its withdrawal, within a period of 20 days of such inspection to the Zila Shiksha Adhikari. The Committee referred to above shall be constituted by the District Magistrate and the District Magistrate shall have power to change the members of the Committee.

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State of Uttar Pradesh - Subsection

Section 12(1)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011