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State of Haryana - Section

Section 20 in Haryana School Teachers Selection Board Act, 2011

20. Power to make regulations.

- The Board may, with the previous approval of the Government, make regulations not inconsistent with the provisions of this Act or the rules made thereunder regulating fees for holding selections, conducting examination and holding interviews and laying down the procedure to be followed by the Board for discharging its duties and performing its functions.