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[Cites 0, Cited by 2] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1) in Himachal Pradesh Board of School Education Act, 1968

(1)The Government shall nominate appoint a person to be the Chairman of the Board from amongst eminent educationists or administrators, on such terms and conditions and for such period as may be prescribed by the Government.