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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(4) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(4)After the inspection referred to in sub-rule (3) is carried out, the inspection report shall be placed by the District Elementary Education Officer in public domain and schools found to be conforming to the norms, standards and the conditions shall be granted recognition by the District Elementary Education Officer in Form 2 within a period of fifteen days from the date of inspection.