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State of Maharashtra - Section

Section 4 in Hyderabad Compulsory Primary Education Act 1952

4. Powers of Director or other officer to attend meetings of Local Committees.

- The Director or an officer nominated by him for this purpose shall have power to attend the meetings of the Local Committees or to call a meeting of the Local Committee to discuss and advise the authorities concerned on matters connected with compulsory primary education in the area, provided however that he shall not vote at such meetings.