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 33(7)] [Section 33] [Entire Act] State of Gujarat - Subsection Section 33(7)(c) in Right of Children to Free and Compulsory Education Rules, 2012 (c)No Member shall be removed from his office without being given an adequate opportunity of being heard.