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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(2) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(2)In every unaided school the school management shall submit information about the grievance redressal mechanism of teachers to the District Education Officer. The District Education Officer will ensure that the mechanism is proper and provides for effective redressal of grievances.