Legal Document View

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
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(c) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(c)The District Elementary Education Officer shall prepare a consolidated report for the district on the basis of the reports received from the Block Elementary Education Officers. This report shall form the basis for transfer/postings of teachers from one Block of the district to another Block. The District Elementary Education Officer shall, by the 20th of May every year, send the report of surplus/shortfall of teachers as per norms prescribed in the Act to the Director, Elementary Education;