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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4) in Right of children to Free and compulsory Education Rules, 2011

(4)The committee shall comprise of Collector, Superintendent of Police Chief Executive Officer, Zila Panchayat, Chief Medical and Health Officer, Commissioner or Chief Municipal Officer of local urban body at the district headquarters, Assistant Commissioner, Tribal Welfare/ District Organiser Tribal welfare and District Education Officer. The collector shall be the Chairperson of committee. The District Education Officer shall be the convener of the committee. The collector may invite such other officer as he deems appropriate for the purpose of redressal of grievance to the committee meetings.