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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(i) in Bihar Elementary School Education Committee Act, 2007

(i)One member from the elected non-parent members will necessarily be a retired Govt, teacher/officer/employee. If not available in the same Poshak Kheshtra of a school, he/she will be taken from the adjacent Poshak Kheshtra. But such person will not be a member of more than three Vidyalaya Shiksha Samities.