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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3)(a) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(a)One member amongst the elected members of the local authority, to be decided by the local authority. One member from amongst teachers of the school, to be decided by the B.E.O. The remaining one member from amongst educationists, philanthropic persons from the locality and children in the school to be nominated by the B.E.O.