Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 373] [Entire Act] State of Jharkhand - Subsection Section 373(10) in Bihar Education Code, 1961 (10)A meeting of the committee shall be called by the Secretary when necessary, or at the requisition of any two members of the committee. Not less than ten days' notice shall be given for any meeting.
