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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(5)(m) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(m)The School Development and Monitoring Committee may also involve all parents in the activities of the school and to motivate them to offer constructive suggestions to the local authority and School Development and Monitoring Committee for improving the school. It shall also address grievances or complaints made by students. parents. teachers and non-teaching staff of the school.