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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)In case of institution controlled by Primary and Secondary Education such application shall be submitted to District Education Officer by 31st August who will scrutinize them with reference to the original records of the institution and forward the same alongwith his specific recommendation on each item for finalisation of the grant to the competent authority as specified in sub-rule (1) latest by 31st October.