Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(5) in The Delhi School Education Rules, 1973 (5)A co-opted member may take part in the deliberations of the Committee but shall not have any right to vote and shall not form any part of the quorum.
