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[Cites 0, Cited by 3] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Right of Children to Free and Compulsory Education Act, 2009

(3)Where the State Commission for Protection of Child Rights has not been constituted in a State, the appropriate Government may, for the purpose of performing the functions specified in clauses (a) to (c) of sub-section (1), constitute such authority, in such manner and subject to such terms and conditions, as may be prescribed.