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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in Right of children to Free and compulsory Education Rules, 2011

(3)The District Education Officer may inspect of may cause to inspect the school to verify if the school seeking recognition fulfills the norms and standards prescribed under section 19. The District Education Officer and the inspecting authority, if it is other than the District Education Officer, shall have power to seek information relevant the grant of the recognition and to make inspection of the records to verify the information submitted in the application form for seeking recognition.