Section 36 in The Right of Children to Free and Compulsory Education Act, 2009
36. Previous sanction for prosecution. -
No prosecution for offences punishable under sub-section (2) of section 13, sub-section (5) of section 18 and sub-section (5) of section 19 shall be instituted except with the previous sanction of an officer authorised in this behalf, by the appropriate Government, by notification.
