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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3)(b) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(b)The School Development and Monitory Committee shall have 50 per cent of its members from amongst women. The Chairman and Vice Chairman of the School Development and Monitory Committee shall be elected from amongst the parent or guardian members.