Section 20(16) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(16)The Member Secretary shall ensure availability of written information, including the agenda points and other important information about the first meeting of General Body, seven days prior of the date fixed for it. The parents/guardian of the children shall be intimated through children studying in the school. The information of the meeting shall be displayed in the notice board of the school.
