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[Cites 0, Cited by 3] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Kerala Education Act, 1958

(1)Any educational agency may appoint any person to be the manager of an aided school under this act, subject to the approval of such officer as may be authorised by the Government in this behalf.Explanation. - All the existing Managers of aided school shall be deemed to have been appointed under this Act.