Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(5) in The Right of Children to Free and Compulsory Education Rules, 2010 (5)The said Committee shall meet at least once a month, and the minutes and decisions of the meetings shall be properly recorded and made available to the public.
