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[Cites 0, Cited by 0] [Section 21A(3)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(3)(c) in The Right of Children to Free and Compulsory Education Rules, 2010

(c)In case the teacher is not satisfied with the recommendations of the District Level Grievance Redressal Committee, he/she may prefer an appeal to the State Level Grievance Redressal Committee.