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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(2)The Minister-in-charge of Primary and Secondary Education in Karnataka shall be the ex-officio Chairperson of the Council and the Secretary to Government, Primary and Secondary Education, shall be the Vice-Chairman of the State Advisory Council. The Commissioner for Public Instruction shall be the Member Secretary of the Council.