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State of Meghalaya - Section

Section 11 in The Meghalaya Board of School Education Act, 1973

11. Officers of the Board.

- [(1) The following shall be the Officers of the Board who shall be appointed by the Government namely :(i)The Executive Chairman,(ii)The Principal Director,(iii)The Director Administration,(iv)The Director Accreditation and Controller of Examinations,(v)The Director Regional Shillong MBOSE Office,(vi)The Chief Accounts Officers,(vii)The Chief Academic Officer.
(2)The Board may appoint such other Officers and employee as it considers necessary for efficient discharge of its functions under this Act on such terms and conditions as may be determined by regulations.] [Substituted by Meghalaya Act 5 of 2006, Section 7.]