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

State of Uttarakhand - Subsection

Section 21(8) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(8)The member Secretary shall ensure that the decisions of the meetings are properly recorded in the meeting register with the signature of the present members. The important decisions taken in the meeting of the Executive Council shall be displayed in the notice board of the school.