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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(3)(a) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(a)The Block Education Officer shall prepare the list of children of disadvantaged group and weaker section for his Block in accordance to the application received for the purpose. The list shall be prepared ward wise. The listing of the children living in slums, rag pickers, children having no permanent settlement and street children shall be done as per the names of their parents in Panchayat Voter list, House Hold Survey, Ration Card or such other documents.