Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Jharkhand - Subsection Section 21(6) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011 (6)Director, Secondary Education.(f)One third of all members shall be women.(g)Director, Primary Education shall be ex-officio member secretary of the council.
