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[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(1)(a) in The Right of Children to Free and Compulsory Education Rules, 2010

(a)The School Management Committee (hereinafter referred to as the SMC) shall be the first level of grievance redressal at School level. Any teacher of a school established, owned or controlled by the appropriate Government may submit his or her grievance in writing to the Convener or Member Secretary of the SMC.