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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(7) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018

(7)The State Government may, for reasons to be recorded in writing, b) an order re-constitute the District Scrutiny Committee or may change in its composition, if the circumstances so warrant, from time-to-time.