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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4) in Right of children to Free and compulsory Education Rules, 2011

(4)The Chairperson shall be elected from amongst the members of the committee:Provided that elected representatives, Councillor / Panch and the teacher including head teacher or the senior most teacher shall not be eligible for participating in election nor they shall have any voting right.