Section 22 in The Meghalaya Board of School Education Act, 1973
22. Exercise of powers delegated by the Board to Committees.
- All matters relating to exercise of powers conferred upon the Board by this Act which are by regulations delegated to any Committee appointed under Section 21 shall stand referred to that Committee, and the Board before exercising such powers shall receive and consider the report or recommendation of the Committee with respect to the matter in question.
