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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(1) in Gujarat Elementary Education Rules, 2010

(1)If there is casual vacancy of the Chairman due to any cause the President of the Municipality shall exercise the powers of the Chairman for the purpose of calling a meeting of the Education Committee for the election of a Chairman and such a meeting shall be presided over as provided in rule 37.