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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(9) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(9)The election process followed to elect the Chairperson and Vice-Chairperson shall be recorded in a register with the signature of Chair Person, Vice-Chairperson and Member Secretary. The said register shall be kept by the Member Secretary and will be made available if any member of the General Body request for that.