Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(3)The per child expenditure incurred by the State shall be calculated every year by a state level committee to be constituted by the State Government. The Additional Chief Secretary/Principal Secretary, Finance Department or his representative not below the rank of Secretary shall be a member of this committee. One representative of the private unaided educational institutions shall be nominated as a member of this committee by the State Government. The Committee shall meet within three months after the coming into force of these rules and, thereafter, every year in the month of May to assess the per child expenditure for the purposes of reimbursement of expenditure during the next academic year.