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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(5)(q) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(q)It shall be the duty of School Development and Monitoring Committee to periodically review the performance of teachers and facilitate compliance with the minimum quality standards as prescribed in the Schedule of the Act and any programme of the Central Government or State Government from time to time. It shall also facilitate provision of need-based_ trainings to teachers. depending upon the demand of the teachers and the Head Teacher.