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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(1) in Uttaranchal School Education Act, 2006

(1)Subject to the provisions of this Act the Board may make bye-laws to provide for all or any of the following matters, namely-
(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;
(b)such matters which are not provided for in this Act and regulations.