Section 29(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)For the purpose of Sub-section (2) of section 23 of the RTE Act, the schools, specified under sub clause (iv) of clause (n) of section 2 seeking relaxation in teachers qualification shall provide the information on the prescribed Form-4 as shown in the Appendix-V within thirty days from the notification of these rules to the concerned District Education Officer.
