Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21A(2)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(2)(c) in The Right of Children to Free and Compulsory Education Rules, 2010

(c)If in case of non receipt of response from the Committee the teacher shall be free to represent his or her case to the District Level Grievance Redressal Committee.