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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3)(c) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(c)The BEO is the competent authority to ensure the functioning of the School Development and Monitory Committees of all schools in his/her jurisdiction. He shall also facilitate resolution of dispute by arranging or overseeing deliberations and by involving local authority therein.