Section 24(2)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(a)a Chairperson who is a person of high academic repute or has been a High Court Judge or has done outstanding work for promoting the rights of children; and

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State of Uttar Pradesh - Subsection

Section 24(2)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011