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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(3)The Chairman of the State Board, and Chairmen of the Divisional Boards shall be the servants of the State Government and they shall draw their salary and allowances from the Consolidated Fund of the State. The salary and allowances and other conditions of service of Chairman shall be such as may be determined by the State Government.