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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in Right of children to Free and compulsory Education Rules, 2011

(1)The State Government or the local authority within 6 months from the date of commencement of the Act local authority, as the case may be, to redress the problems of urban, rural and other spatial imbalances in teacher placements and initiate the process of recruitment of new teachers to fill vacant posts as per pupil teacher ratio stipulated in the Schedule of the Act.