Section 37(7) in Uttaranchal School Education Act, 2006
(7)The business of the Selection Committee shall be conducted in such manner as may be prescribed :Provided that the majority of the total membership of a Selection Committee shall form the quorum of such Committee :Provided further that no recommendation made by the Selection Committee,in respect of any candidate shall be valid, unless two of the experts referred to in Clause (iii) of sub-section (1.) or sub-section (2), as the ease may be, have agreed to it.
