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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(8) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(8)The Convenor of the Committee meeting shall be competent to invite not more than three persons as Special invitees to offer advice on specific issues such as child protection, health and nutrition and child psychology. Such persons shall not form part of the quorum and shall not be eligible to vote.