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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(1)(c) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(c)The said training shall be provided by teachers working in the school, retired teachers, Mahila Samakhya, Voluntary organisation, any category of recognised school or by such way as determined by the State Government from time to time or by teachers specially arranged by the Authorised Agency nominated by the State Government for this purpose from time to time;