LexSection 26 — Filling up vacancies of teachers.
The Right of Children to Free and Compulsory Education Act, 2009
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.Open in Lexace · Ask the AI about this section