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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(7) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(7)The presence of the Chairperson and the member Secretary shall be compulsory in the meeting of the Executive Council. The quorum of the meeting shall be completed if thirty percent members are present.