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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(2) in Uttaranchal School Education Act, 2006

(2)The State Government may nominate not more than four persons .connected with education to be the Members of the Board to secure the representation of minorities (whether based on religion or language) Scheduled Castes and 'Scheduled Tribes, not otherwise adequately represented.