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

State of Madhya Pradesh - Subsection

Section 20(5) in Right of children to Free and compulsory Education Rules, 2011

(5)The procedure for transaction of Business of the Council shall be as under-
(i)The council shall meet once in three month;
(ii)Quorum of the meeting of the Council shall be considered complete if eight of its members are present.