Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(xxxi) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(xxxi)"Recognised Board" means the Board of the Secondary Education of Chhattisgarh, Raipur or any other equivalent Board recognised by the Chief Justice of the High Court;