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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(2)No decision as to termination of services or reduction of a Principal or Head-Master shall be valid, unless passed at special meeting by a majority of two third of its member of the Managing Committee. No such resolution shall be valid, if passed at an adjourned meeting.