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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(3)The appointing authority of teachers shall incorporate duties mentioned in Section 24( 1) of the Act and responsibility as laid down in Rules 19(1) and (2) above, in the service rules of the teachers as conditions of service. The service rules shall also provide for consideration of outcomes of internal and external school assessments as conducted under Rules 22(3-a) and (3-b) in deciding rewards and punishments as well as career growth of teachers.