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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(12) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(12)Any parent might be elected as a Chairperson or Vice-Chairperson for more than one year, provided that his/her ward should be studying in the school at the time of election.