Section 31(2)(xx) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(2)(xx) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(xx)to appoint, in order to execute any instrument or transact any business of the school, any person as attorney of the school with such powers as it may deem fit; and

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State of Bihar - Subsection

Section 31(2)(xx) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964