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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(5) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(5)The list of schools which do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be prepared by the District Education Superintendent. Such schools may request the District Education Superintendent for an on-site inspection for grant of recognition anytime within the next two and half years. Provided that this period shall not be more than three years from the commencement of the Act.