Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(2)(ii) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(ii)To work for qualitative reforms by improving the educational achievement level of the students and review the evaluation and progress report of children done through continuous and comprehensive evaluation procedure. Accordingly take steps for the remedial education/special training;