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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(8) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(8)Complaints regarding unlawful deputation or tuition/coaching activities of teacher may be made with the Local Authority. Appeal against inaction of local authority or their decision may be filed with the District Education Appellate.