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

State of Assam - Subsection

Section 23(5) in The Assam Aided Higher Secondary, High and Middle Schools Management Rules, 1976

(5)To appoint persons in connection with the affairs of the schools, all such appointments being, however, made with the prior approval of the Inspector of Schools and subject to the rules in force.No such approval is necessary in case of appointment of persons in the menial staff.