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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab School Education Board Business Regulations

(1)The meeting of the Board shall be held at least once a quarter in each year and shall be convened by the Chairman or in his absence by the Vice-Chairman, provided that if one-third of the members, jointly give a requisition, in writing, for a meeting stating the business to be brought before the Board, the Chairman or in his absence the Vice-Chariman shall convene such a meeting within a fortnight of the receipt of the requisition.