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[Cites 0, Cited by 0] [Section 8B(1)] [Section 8B] [Entire Act]

State of Rajasthan - Subsection

Section 8B(1)(b) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(b)in case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the said Officer may cause an inspection of the school to be conducted by a Committee of three to five members comprising of educationists, civil society representatives, media and government representatives, which shall make due inquiry and submit its report, along with its recommendations for continuation of recognition or its withdrawal, to the said Officer.