Section 22(2)(xix) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

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State of Uttarakhand - Subsection

Section 22(2)(xix) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(xix)The General body of School Management Committee of a school situated in remote/remotest area may make a recommendation to the DEO that the transfer of any particular teacher shall not be done because of special contribution of such teachers in the development of children, provided that a written consent is also given by such teacher, then transfer of such teacher shall not be done till next session; And

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State of Uttarakhand - Subsection

Section 22(2)(xix) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011