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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in Right of children to Free and compulsory Education Rules, 2011

(2)The teacher of the school established, owned or controlled by the State Government or the local authority may send the grievance to the controlling officer, who will dispose of the complaint within 30 days of receipt of the complaint and inform the teacher accordingly.