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State of Gujarat - Section

Section 22 in The Bombay Secondary School Certificate Examination Act, 1948

22. Appointment of Committees.

(1)The Board may also appoint such other Committees as it thinks necessary for the efficient discharge of its functions under this Act or the regulations made under this Act.
(2)Such Committees may consist of members of the Board and such other persons as the Board may in each case co-opt for any special purpose.
(3)The duties and functions of such Committees shall be as determined by the Board.