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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(3) in The Manipur Higher Secondary Education Act, 1992

(3)The Government shall appoint on deputation an officer of the Education Department, not below the rank of Additional Director or Selection Grade Lecture in the College, who has rendered at least twenty-three years of service of which at least fifteen years in teaching and three years in administrative capacity as the Secretary of the Council for a term of three years which may be shortened or extended by one year each time by the Government.