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[Cites 0, Cited by 0] [Section 21A(3)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(3)(a) in The Right of Children to Free and Compulsory Education Rules, 2010

(a)There shall be a District Level Grievance Redressal Committee for teachers consisting of the District Collector as Chairman, senior representatives from the Zilla Parishad or Municipal Council and District Education Officer. The District Education officer shall be the Convener or Member Secretary of the Committee.