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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(2) in The Meghalaya Board of School Education Act, 1973

(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.]