Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 21 in The Rajasthan Secondary Education Regulations, 1957

21. If within the time fixed by the Board, or within such further time as may be allowed by it, the institution fails to satisfy the Board that it is conforming to its requirements, the Board shall strike the name of the institution off the List of Recognised Institutions, or shall withdraw recognition in one or more optional subjects.