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State of Gujarat - Section

Section 11 in The Gujarat Secondary and Higher Secondary Education Act, 1972

11. Decision on Vacancy.

- If any question arises as to whether the office of any member has become vacant under Sections 9 or 10, the question shall be referred for the decision of the State Government. The State Government shall, after giving reasonable opportunity to be heard to the member, decide the question and its decision shall be final.