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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(2) in The Manipur Higher Secondary Education Act, 1992

(2)The Government shall appoint on deputation an officer, who is working as the Director of Education (U) or the Director of Education (S) or a senior Principal of a Government College as the Chairman of the Council for a term of three years which may be shortened or extended by one year each time by the Government.