Section 3 in The Meghalaya Board of School Education Act, 1973
3. Incorporation of the Board.
(1)The State Government shall, as soon as may be after the commencement of this Act, establish by notification, a Board for regulation, supervision and development of School Education in accordance with the provisions of this Act.(2)The Board shall, by the name of the Meghalaya Board of School Education, be a body corporate with perpetual succession and a common deal, and shall have the power to acquire and hold any property, to transfer any property held by it, to enter into any contract and to do all other things necessary for the purposes of carrying out its duties and functions, and shall by the said name sue or be sued.[3A. "Headquarter". - The Headquarter of the Board shall be located at Tura.] [Inserted by Meghalaya Act 5 of 2006, Section 4.]
