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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(iv) in The Rajasthan Secondary Education Act, 1957

(iv)any other persons who were not members of the said Board but are required by the provisions of this Act to be appointed as ex- officio members, or to be elected or nominated or co-opted as members of the Board shall be so appointed, elected, nominated or co-opted as soon as may be after the commencement of this Act and shall hold office for the residue of the term of the Board under Section 6; and