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

State of Karnataka - Subsection

Section 22(3)(b) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(b)The Commissioner for Public Instruction, the Additional Commissioners for Public Instruction, State Project Director Sarva Shiksha Abhiyana, Rashtriya Madhyamika Shiksha Abhiyana, and Directors of Primary, Secondary Education, Urdu and other Minorities and DSERT shall be the ex-ofiicio members.