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] [Section 12(2)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2)(a) in Right of children to Free and compulsory Education Rules, 2011

(a)The committee shall be 18 members committee for the middle school. Of them minimum three fourth member shall be the elected representatives. The head teacher or the senior most teacher and senior most female teacher of the school shall be members of the committee. The head teacher or the senior most teacher shall be ex- officio member secretary of the committee.