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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(4) in The Manipur Higher Secondary Education Act, 1992

(4)The Government shall appoint on deputation an officer of the Education Department who has rendered at least twenty years service in teaching with at least five years experience of conducting public examinations in supervisory capacity, as the Controller of Examination of the Council for a term of three years which may be shortened or extended by one year each time by the Government.