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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Secondary Education Act, 1957

(1)The Chairman of the Board shall be nominated by the State Government from among a panel of three persons recommended by Committee consisting of two persons elected by the Board and one person nominated by the State Government, who shall act as convener of the said Committee.