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 1] [Section 3] [Entire Act] State of Meghalaya - Subsection Section 3(vi) in The Meghalaya School Education Act, 1981 (vi)"Director" means the Director of Public Instruction of Meghalaya or any other officer authorised by the Government to perform all or any of the functions of the Director under this Act;
