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State of Uttarakhand - Section

Section 23 in Uttaranchal School Education Act, 2006

23. Exercise of powers delegated by Board to Committees.

- All matters relating to the exercise by the Board, of powers conferred upon it by this Act which have by Regulation been delegated by the Board to any one of it's committee the Board before exercising any such powers, shall receive and consider the report of the committee with respect to the matter in question.