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 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(2)Wherever required, the State Government or the local authority shall upgrade existing Schools with classes I to V to include classes VI to VIII and in respect of Schools which start from class 'VI onwards, the State Government or local authority shall endeavour to add classes from I to V, wherever required.