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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(2) in Gujarat Elementary Education Rules, 2010

(2)The order in which any business or proposition shall be brought forward at an Education Committee meeting shall be determined by the presiding authority, who in case it is proposed by any member to give priority to any particular item of such business or to any such proposition shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal.