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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4)(L) in The Right of Children to Free and Compulsory Education Rules, 2010

(L)Certified that records of the School pertinent to the implementation of this Act shall be open to inspection by any officer authorized by the District Education Officer or appropriate authority at any time, and the school shall furnish all such information as may be necessary to enable the Central Government or the Local Body or the Administration to discharge its or his obligations to Parliament / Panchayat Municipal Corporation as the case may be.