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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(g) in Right of Children to Free and Compulsory Education Rules, 2012

(g)the school furnishes such reports and information as may be required, by a general or specific order, within such time and in such format as may be specified in the order by the Director or the Competent Authority from time to time and complies with such instructions of the State Government or Local Authority as may be issued to secure the continued fulfillment of the conditions of recognition or the removal of deficiencies in working of the school.