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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(a) in The National Cadet Corps Rules, 1948

(a)the Minister of Education in a State/Union Territory having a Legislature functioning, or the Adviser to the Governor, incharge of the Education portfolio in a State where, for the time being, no Legislature is functioning, or the Administrator in a Union Territory where no Legislature is functioning-who shall be the Chairman of the Committee.