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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

(1)The Commission shall consist of a Chairperson and maximum of two members from amongst persons of eminence in public life or in the field of higher education or who have remained Secretary or above to the Government of Himachal Pradesh or held equivalent post in the Government of India for a period of three years or more.Provided that the Chairperson and the members shall not be from the same field of specialization.