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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(b) in Gujarat Elementary Education Rules, 2010

(b)In case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the District Education Officer or District Elementary Education Officer may cause an inspection of the school, to be conducted by a Committee of three to five members comprising educationists, civil society representatives, media, and government representatives, which shall make due inquiry and submit its Report, along with its recommendations for continuation of recognition or its withdrawal, to the District Education Officer/District Elementary Education Officer.