Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Tamilnadu - Subsection Section 21(ii) in Sarva Shiksha Abhiyan (ii)To scrutinize and recommend the proposal under the scheme, the States/UTs shall constitute a State level Grant-in-Aid Committee under the chairmanship of the Secretary of the relevant Department and include a nominee of MHRD on it.
