Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(6) in Orissa School Education (Community Participations) Rules, 2000

(6)The S.I. of schools in case of N.F.E. centers and Primary Schools, D.l. of schools in case of Upper Primary Schools and C.l. of Schools in case of High Schools, shall ensure that the provision of these rules are made to work in case of any omissions, or commissions of the persons, the officers responsible shall be accountable. The higher officers of the School and Mass Education Department shall make periodical reviews and ensure that the systems works.