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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1)(a) in Gujarat Educational Innovations Commission Act, 2009

(a)The Commission may appoint one or more committees consisting of not more than five of its members or members of a Council or both, for performing such of the functions or for exercising such of its powers as may be delegated by it.