Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(7)(b) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(b)Minimum Infrastructure Facilities. - (i)The school seeking recognition shall comply with the norms and standards regarding the land and other requirements stipulated in the Schedule.
(ii)The school shall also comply with the norms and standards notified by the State Government under any other law regarding infrastructure facilities including land and buildings.