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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(4)The School Development Plan shall be signed by the Chairperson/ Vice-Chairperson and the Member Secretary of the School Management Committee and submitted to the Block Elementary Education Officer before the end of the financial year in which it is to be prepared.Part - IIIRight to Free and Compulsory Education