AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Right of Children to Free and Compulsory Education Act, 2009

26. Filling up vacancies of teachers.-

The appointing authority, in relation to a school established, owned, controlled or substantially financed by funds provided directly or indirectly by the appropriate Government or by a local authority, shall ensure that vacancy of teacher in a school under its control shall not exceed ten per cent/of the total sanctioned strength



Right of Children to Free and Compulsory Education Act, 2009 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys