Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(16) in West Bengal Right of Children to Free and Compulsory Education, 2012

(16)An applicant school may make an appeal to the State Government against the decision of the State Level Committee within 2 (two) weeks from the date of such decision and the State Government shall convey its decision upon considering the grievance of the applicant within three months thereof.