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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(3)The State shall designate an authority to regularly monitor the levels of learning of children in all government and aided elementary schools of the state through sample surveys using appropriate evaluation tools and bring out Block wise annual reports on the status of quality of elementary education in the state.