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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1) in Gujarat Educational Innovations Commission Act, 2009

(1)The Commission, in order to enable it to perform its functions, may -
(a)with the approval of the State Government,-
(i)appoint a Secretary, and
(ii)determine such number and category of other officers and employees, and
(b)appoint other officers and employees so determined.