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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960

(4)The Chairman of the Board shall be elected by the members of the Board from among themselves:Provided that at the time of the first constitution of the Board, one of the members of the Board shall be nominated by the State Government to be its Chairman.