Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Uttarakhand - Subsection Section 32(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011 (1)The grievance redressal for Government and Aided School teachers shall be in accordance with the service rules applicable to them.
