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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(3)In case of non-representation of parents of children belonging to Schedule Caste, Schedule Tribe, OBC and CWSN in the elected Executive Council then the General Body shall nominate a member each from the categories mentioned above, as a special nominee.