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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(b) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(b)in case the explanation is not found to be satisfactory or no explanation is received within the stipulated time, he shall cause an inspection of the school, to be conducted by a Committee of 3 or 5 members comprising of educationists and Government representatives, which shall make due inquiry and submit its report, along with its recommendations to the competent authority. On consideration of the said report, if the competent authority is of the view that the recognition may be withdrawn, shall, after affording an opportunity of being heard to the school, pass orders thereon.