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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(3)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(b)External agency for the purpose could be, inter alia, drawn from amongst Faculty of Education Department of various Universities and Colleges, various Research Institutes, reputed National Level Organisations/Non-Government Organisation involved in basic Education. Detailed terms of references be drawn and results be furnished within six months from the assignment of the assessment by the external agency. The report shall be published as a State Level School and learning Assessment Report.