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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1)(b) in Right of Children to Free and Compulsory Education Rules, 2012

(b)considers the explanation submitted by the school and if it is not found to be satisfactory or no explanation is received within the stipulated time period, he may cause an inspection of the school, to be conducted by a Committee consisting of note exceeding five members comprising educationists, representatives of civil society, media, and government representatives, which shall make inquiry and submit its Report, along with its recommendations for continuation of recognition or its withdrawal, to the Competent Authority.