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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(5)(n) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(n)The School Development and Monitoring Committee may hear grievances of teachers as the first level of grievances redressal body and monitor and take appropriate action in the event of harassment of teachers in general and also complaints of women teachers in particular.