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State of Gujarat - Section

Section 14 in The Bombay Secondary School Certificate Examination Act, 1948

14. Power of Board to co-opt member for special purpose.

(1)The Board, may co-opt persons not exceeding three to be extraordinary members for any special purpose.
(2)A person so co-opted shall not be deemed to be a member of the Board and shall have no right to vote at any meeting thereof, but he may take part in the discussion of the Board relating to the purpose for which he was co-opted.