Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Assam - Subsection Section 30(5) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976 (5)In the case of an Advisory, Committee appointed for an institution intended for girls there shall be not less than two lady non-official members;
