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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(1)(b) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(b)In case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the said officer shall conduct an inspection of the school, to be conducted by a committee of three members comprising of academician, representative of civil society and Government representative. The committee shall make due enquiry of the school and submit its report, along with its recommendations for continuation of recognition or its withdrawal, to the District Education Superintendent;