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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(3) in Gujarat Elementary Education Rules, 2010

(3)If, in the opinion of the Director, the Chairman is for any reason unable to call or is deliberately abstaining from calling an ordinarily or special meeting of the Education Committee within the prescribed time, the Director may authorise the District Education officer or any other officer of the Education Department of Government to call such meeting and such meeting shall thereupon be deemed to have been duly called by the Chairman.