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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(5)(i) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(i)The school shall give reservation of minimum 25 percent in class I for the children of disadvantaged groups and children of weaker sections from the neighborhood area. In case the school is aided school it shall provide free and compulsory elementary education to such proportion of children admitted therein as its annual recurring aid or grants so received bears to its annual recurring expenses, subject to a minimum of twenty-five percent;