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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(4) in Gujarat Elementary Education Rules, 2010

(4)The School Development Plan should be signed by the Chairperson/Vice-Chairperson and Convenor of the School Management Committee and submitted to the local authority before the end of the financial year in which it is to be prepared.