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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(3) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(3)The draft course proposed by the Committee shall be circulated, as soon as may be, among the members of the Board. The members of the Board shall communicate their observations, if any, in regard thereto, direct to the Convenor concerned before the end of October in the same year. If, in the opinion of the covenor, the nature of the Criticism received justifies, the calling of a special meeting of the Committee of Course, he will do so, through the Secretary, otherwise the matter shall be placed before the next meeting of the Committee of courses.