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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(5) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(5)The schools, which do not conform to the norms, standards and conditions mentioned in sub-rule (1) shall be listed by the competent authority through a public order. Such schools may request the competent authority for an on-site inspection for grant of recognition at any time within the next three months.