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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(3)After its constitution, the elected and nominated members of the managing Committee shall elect its Chairman, Secretary and Treasurer, An employee of the institution shall neither be the Secretary nor the Treasurer.