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 29(3)] [Section 29] [Entire Act] Union of India - Subsection Section 29(3)(a) in The Right of Children to Free and Compulsory Education Rules, 2010 (a)at least three members should be from amongst persons belonging to the Scheduled Caste, the Scheduled tribe and minorities;