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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(3)No appointment of teacher for any school can be made in respect of any person not possessing the minimum qualifications notified by the academic authority appointed by the Central Government under sub-section (1) of section 23, without the notification of relaxation referred to in sub-rule (2).