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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2) in Gujarat Elementary Education Rules, 2010

(2)Previous to circulating any such proposition for the votes of members, the Chairman may, if he thinks fit, and if the business to which it relates, is of the nature described in rule 47, shall obtain thereon the remarks of the District Education officer or of an officer authorised by him in this behalf.