Section 12(8)(iii) in Right of children to Free and compulsory Education Rules, 2011

[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(8)(iii) in Right of children to Free and compulsory Education Rules, 2011

(iii)The person aggrieved by the order of the Sub-Divisional Officer may file appeal to the Collector within 45 days from the date of such order. The Collector may condone delay in submitting the application of appeal if he/she is satisfied with the reasons of delay. The order of the Collector shall be final.]

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State of Madhya Pradesh - Subsection

Section 12(8)(iii) in Right of children to Free and compulsory Education Rules, 2011