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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(8) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(8)The Chairman and the Deputy Chairman shall be entitled to take part in all proceedings of the Board and of any committee thereof of which they may be named as members, including the exercise of right to vote, but, save as otherwise provided, they shall not be deemed to be the members of the Board.