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

State of Uttarakhand - Subsection

Section 20(13) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(13)The Chairperson or Vice-Chairperson shall be declared debarred if three-fourth members of the General Body of the School Management Committee pass a non-confidence motion against them. They shall be declared ineligible for election for the next three years.