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

State of Rajasthan - Subsection

Section 20(9) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(9)The Secretary of the institution shall within six months of the end of an academic year, submit to the managing committee of the institution the audit report to the managing committee of the institution the audit report for perusal and discussion and intimate its decision to the Director of Education.