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[Cites 0, Cited by 0] [Section 21A(2)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(2)(a) in The Right of Children to Free and Compulsory Education Rules, 2010

(a)For redressal of the grievances of teachers in the schools established or controlled by the appropriate Government, there shall be a Block Level Grievance Redressal Committee consisting of Block Development Officer as Chairperson and Block Education Officer as Convener or Member Secretary.