Section 3(3)(b) in The U.P. Basic Education Act, 1972

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

State of Uttar Pradesh - Subsection

Section 3(3)(b) in The U.P. Basic Education Act, 1972

(b)two persons to be nominated by the State Government from amongst the Adhyakshas, if any, of [Zila Panchayats established under Section 17 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 3(3)(b) in The U.P. Basic Education Act, 1972