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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(3) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(3)There shall be a District Level Grievance Committee for redressal of the grievances of teachers. Any teacher who is not satisfied with the decision of Block Level Committee may appeal to the District Level Grievance Committee,