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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(3)The School Development Plan shall be signed by the Chairperson / Vice Chairperson and Convenor of the Committee and submitted to the local authority before the end of the financial year in which it is prepared.