Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Gujarat - Section

Section 21 in The Gujarat Secondary and Higher Secondary Education Act, 1972

21. Other officers and servants of the Board.

- The State Government may appoint such other officers and servants as may be required to enable the Board to discharge its functions under this Act:Provided that the State Government may by order delegate to the Chairman or to the Secretary, the powers of appointing such classes of servants as may be specified in the order.