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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(3)(a) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(a)At least four members should be from amongst persons belonging to Scheduled Castes, Scheduled Tribes and Minorities, At least one person from amongst those persons having specialised knowledge and practical experience of education of children with special needs. One member from amongst persons who have worked in the field of pre-primary education. members shall be from amongst persons who have worked in the field of elementary teacher education. The other members from amongst persons who have worked in the field of elementary education. Fifty percent of the members amongst the 14 shall be women.