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

State of Rajasthan - Subsection

Section 21(2)(a) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(a)At the School level, the Head Master of the School shall, in consultation with the School Management Committee, prepare a report in the proforma to be specified by the State Government for this purpose. This report shall be prepared in consonance with the norms of the Act regarding pupil-teacher ratio and shall be sent by 10th of April every year to the concerned Block Elementary Education officer;