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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(5)(f) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(f)The school shall furnish such reports and information as may be required by the State Government or any Authorized Officer and District Education Officer from time to time and comply with such instructions of the State Government/Local Authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in the working of the school;