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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Madhyamik Shiksha Niyam, 1966

(2)The Chairman other than an ex officio Chairman shall be a wholetime salaried officer of the Board and shall be appointed on such salary as may be fixed by the State Government in the scale of Rs. 1500-75-1800.