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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(6) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(6)Children not attending continuously or cumulatively for more than 60 working days in continuous 90 days duration shall be placed under the category of temporary drop-out and the free entitlements like MDM facilities shall be cut down, provided that if such child is readmitted in the school then the facilities will be restarted. The school shall make efforts to bring them back through special training measures.