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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(h) in Right of Children to Free and Compulsory Education Rules, 2012

(h)Without .prejudice to generalities of clause (g), the school shall create and maintain a-website of the school if required to do so by the Director and keep it updated. The website shall be in such format and provide such information as may be specified by the Director. The school shall also fill up DISE (District Information System for Education) data on DISE website correctly and truthfully every year within specified time-limit.