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State of Meghalaya - Section

Section 26 in The Meghalaya Board of School Education Act, 1973

26. Vesting of powers till the reconstitution of the Board.

- Until the Board is reconstituted after supersession under Section 25, the duties and powers of the Board shall be performed and exercised by, and the property of the Board shall vest in, such person or authority as the State Government may specify by notification.