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[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(1)(b) in The Right of Children to Free and Compulsory Education Rules, 2010

(b)The SMC shall examine the grievance in the first instance and redress within fifteen days from the date of receipt of written representation from the teacher.