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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(2) in Uttaranchal School Education Act, 2006

(2)The Chairman shall have power to convene meetings of the Board, shall call a meeting at any time after due notice, on a requisition signed by, not less than one-forth of the total membership of the Board and stating the business to be brought before the meetings. -