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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in Right of Children to Free and Compulsory Education Rules, 2012

(3)the Competent Authority shall, on the basis of the decision of the State Government, pass an order cancelling the recognition granted to the school. The order of de-recognition shall be . operative from the immediately succeeding academic year and shall specify the neighbourhood schools to which the children of the de-recognized schools shall be admitted.