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Kerala High Court: Schools Without Playgrounds Should be Closed by Government - (15 Apr 2024)

EDUCATION

Ker. HC has held that if there are no suitable playgrounds for games and sports in schools containing sufficient clear space for extra-curricular activities as provided in the Kerala Education Rules, the government should take stringent action including closure of those schools.

Tags : KERALA HIGH COURT   KERALA EDUCATION RULES   EXTRA-CURRICULAR ACTIVITIES  

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