Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(2)The SCERT shall regularly monitor the levels of learning of children in all government and aided elementary schools of the state, including evaluation of schools through third party. Based on the monitoring reports, the SCERT will provide suggestions for improving the quality of education.