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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Secondary Education Act, 1957

(2)The Chairman may, at any time, and shall at prescribed intervals or on receipt of a requisition signed by not less than one third of the total number of members of the Board and stating the business to be brought before the Board, call a meeting of the Board in the prescribed manner.