Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Meghalaya - Subsection Section 8(2) in The Meghalaya Board of School Education Act, 1973 (2)The State Government may, by notification, remove any nominated or co-opted member who remains absent from three, consecutive meetings of the Board without the leave of the Board.
