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State of Karnataka - Section

Section 16 in Karnataka Secondary Education Examination Board Act, 1966

16. Meetings of the Board.

- The Board shall ordinarily meet at least once in every three months. The Chairman may, at any time, and shall, upon the written request of not less than one-third of the members of the Board, and on a date not more than ten days after the receipt of such request, call a special meeting of the Board.