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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(6) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(6)The State Advisory Council shall advise the State Government for effective compliance of the provisions of the Act.AppendixForm I[See sub-rule (1) of Rule 11]Self-Declaration-Cum-Application for Grant of Recognition of SchoolThe Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011To,The Zila Shiksha Adhikari(Name of District & State)Sir,I forward herewith a self-declaration regarding compliance with the norms and standards specified in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 and an application in the prescribed proforma for the grant of recognition to...............(Name of the school with address) with effect from the commencement of the school Year 20...........................Enclosure:Place:Date:Yours faithfully,Chairman of Managing Committee /ManagerA. School Details