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 17(2)] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(2)(h) in Kerala Education Act, 1958 (h)one person elected from among the Headmasters or Headmistresses or Principals, as the case may be of Aided High Schools in the district;