July 15, 2019:
According to the letter addressing the district collector, the case was reported to the commission on August 2018 in which a class 10 student from Uppal was beaten up by the school teacher.
NCPCR stated that no response had been received even after two letters were sent to the collector’s office.
The letter said that if the collector failed to submit a report, it would take action as per provision in the Commission for Protection of Child Rights Acts, 2005.
Source Link
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!