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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(2) in Gujarat Compulsory Primary Education Act, 1961

(2)The Primary Schools Panchayat constituted under sub-section (1) shall consist of three members appointed by the State Government one of whom shall be the Chairman. The qualifications of the members shall be such as may be prescribed. The members so appointed shall hold office during the pleasure of the State Government.