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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(6) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(6)After giving proper hearing to both the parties the School Management Committee shall take appropriate action if it is to be taken at its level or otherwise it shall refer the matter to the concerned appropriate authority for further appropriate action.