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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(8)(ii) in Right of children to Free and compulsory Education Rules, 2011

(ii)Chairperson of the committee shall be removed from the office on complaint of his/her absence in two consecutive meeting of the committee by the Sub Divisional Officer of the revenue sub division of the district: