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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in The Maharashtra State Council of Examinations Act, 1998

(2)The State Council shall have Assistant Commissioners appointed by Government from the cadre of Assistant Director of Education from the Maharashtra Education Service, Group A (Administrative Branch), Evaluation Officers from Maharashtra Education Service, Group B (Administrative Branch) and other Officers whose strength shall be decided by the Government as per recommendations of the Chairperson.