Section 18(1)(b) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

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State of Uttarakhand - Subsection

Section 18(1)(b) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(b)In case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the District Education Officer within a period of seven days may cause an inspection of the school, to be conducted by a committee, comprising the following members-

(i)Additional District Education Officer(Basic)-Member Sec;

(ii)A member nominated by District Magistrate - Member;

(iii)Block Education Officer of the related Block - Member; and

(iv)A member of the recognised Association of Private Schools.

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State of Uttarakhand - Subsection

Section 18(1)(b) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011