Section 22(3)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

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State of Uttar Pradesh - Subsection

Section 22(3)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(a)Performance of schools shall be assessed independently atleast once a year through a departmental assessment and mandatorily every two years through an assessment conducted by as external agency. For the annual independent assessment the State Council of Educational Reasearch and Training shall constitute an appropriate question bank on the basis of which the District Institute of Education and Training shall conduct an assessment on a random sample basis for each block wise and report will be submitted to the District Magistrate and Zila Basic Shiksha Adhikari by last week of December every year.

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State of Uttar Pradesh - Subsection

Section 22(3)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011