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)(b) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(b)The Block Elementary Education Officer shall prepare a consolidated report of all the Primary and Upper Primary Schools in the Block in the proforma to be specified by the State Government for this purpose. This report shall form the basis for a rationalization of the postings of teachers in the various schools in the Block. The Block Elementary Education Officer shall, by the 10th of May every year, send the report of surplus/shortfall of teachers as per norms prescribed in the Act to the District Elementary Education Officer;