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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(4) in The Bombay Secondary School Certificate Examination Act, 1948

(4)If any examiner is unable to act for any cause and a fresh appointment cannot be made in time by the Board, the Chairman shall, out the panels submitted to the Board, appoint another examiner to fill the vacancy and shall report such appointment to the Board.