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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(6) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010

(6)The procedure for transaction of Business of the Council shall be as under:
(i)The Council shall meet once in three months
(ii)Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.